Calcutta High Court (Appellete Side)
364A/120B The Indian Penal Code vs In Re:- Gopal Das on 5 June, 2020
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
1 05.06.202035
(SKB) CRM No. 3814 of 2020 CRAN 2071 of 2020 (Through Video Conference) In Re:- An application for bail under section 439 of the Code of Criminal Procedure filed on 9th May, 2020 in connection with Burtolla Police Station Case No. 196 of 2013 dated 06.06.2016 under Sections 364A/120B the Indian Penal Code.
And In Re:- Gopal Das ... Petitioner Mr. Md. Zeeshan Uddin ... for the petitioner Mr. Saswata Gopal Mukherjee, ld. P.P., Mr. Faria Hossain, Mr. Binoy Panda, Mr. T. K. Ghosh, Mr. Pratick Bose ...for the State The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. Petition is taken up through video conference on the basis of such undertaking.
We have heard the submissions made by the learned advocate for the petitioner as well as the learned advocate for the State. Having due regard to the fact that the trial of the case is in progress, we are not inclined to release the petitioner on bail at this stage. Accordingly, the prayer for bail of the petitioner in CRM 3814 of 2020 with CRAN 2071 of 2020 is rejected.
(Samapti Chatterjee, J.) (Tirthankar Ghosh, J.) 1 2 2