Minarul Sekh vs Unknown
2024 Latest Caselaw 4814 Cal

Calcutta High Court (Appellete Side)

Minarul Sekh vs Unknown on 18 September, 2024

     34.         18.09.2024
     Court
     No.28        (Tanmoy)

     Rejected
                                          IN THE HIGH COURT AT CALCUTTA
                                       CRIMINAL MISCELLANEOUS JURISDICTION
                                               CRM (DB) 2390 of 2024

                              In Re: - An application for bail under Section 439 of the Code of
                              Criminal Procedure, 1973 / Section 483 of Bharatiya Nagarik
                              Suraksha Sanhita, 2023.
                                                              And
                              In the matter of: - Minarul Sekh
                                                                                   ...petitioner.
                              Mr. Bitasok Banerjee
                                                                            ...for the petitioner.
                              Mr. Arnab Chatterjee
                              Mr. Aritra Bhattacharya
                                                                                ...for the State.

                                                   Dictated by Arijit Banerjee, J.

1. We are told that charge was framed on September 10, 2024.

There are nine charge-sheet named witnesses. The petitioner

is in custody for about nine months.

2. Considering the prima facie complicity of the petitioner in the

alleged offence, we are not inclined to allow his prayer for

bail, at this stage.

3. The application being CRM (DB) 2390 of 2024 is accordingly

dismissed.

4. However, since the petitioner is in incarceration for quite

some time, we request the learned Trial Court to expedite the

trial to the fullest extent possible and conclude the same by

delivery of judgment as soon as possible but positively within

four months from the next date fixed for recording of

evidence.

5. This order shall be immediately communicated by the parties

to the learned Trial Court.

(Apurba Sinha Ray, J.) (Arijit Banerjee, J.)

Signed By :

TANMOY GHOSH High Court of Calcutta 19 th of September 2024 06:14:03 PM