Calcutta High Court (Appellete Side)
9.2015 Under Sections 302/34 Of The ... vs In Re: Arsad Sk. @ Arshed Mondal & Anr on 5 December, 2018
1 05.12.18
Sl. No.53 akd [Rejected] C. R. M. 10884 of 2018 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 03.12.2018 in connection with Santipur Police Station Case No. 279 of 2015 dated 01.09.2015 under Sections 302/34 of the Indian Penal Code.
And In Re: Arsad Sk. @ Arshed Mondal & Anr.
... ... Petitioners Mrs. Karabi Roy .. Advocate ... ... for the petitioners Mr. Ranabir Roy Chowdhury .. Advocate Mr. Mainak Gupta .. Advocate ... ... for the State The petitioners are seeking bail in connection with a case relating to offences punishable under Sections 302/34 of the Indian Penal Code.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioners in the alleged crime and that their prayer for bail was rejected earlier on a number of occasions and that trial is in progress, we are not inclined in granting bail to the petitioners at this stage.
The application for bail is thus rejected. However, learned trial court is directed to expedite the trial and conclude the same at an early date preferably within a year from the next schedule fixed before it without unnecessary delay.
(Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.) 2