Calcutta High Court (Appellete Side)
Lokenath Pramanick vs Unknown on 12 May, 2020
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 12.05.2020
ssd CRM 3390 of 2020 CRAN 1706 of 2020 (Via Video Conference) In Re: - An application for bail under Section 439 of the Code of Criminal Procedure.
And In the matter of : Lokenath Pramanick.
....Petitioner.
Mr. Arka Chakraborty ...for the Petitioner.
Mr. Saswata Gopal Mukherjee Mr. Swapan Banerjee Mr. Prodipto Ganguly ...for the State.
Though commercial quantity of contraband was recovered from the petitioner, the petitioner cites the delay in the completion of the trial to seek bail. Since the present situation does not allow any trial work to be undertaken, the prayer is not acceded to at this stage.
Let the matter appear before the regular Bench in the monthly of July, 2020.
(Sanjib Banerjee, J.) (Kausik Chanda, J.)