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Manotosh Ghosh vs The State Of West Bengal on 10 February, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

     SLP(Crl.)No.640/22                                  1

     ITEM NO.10               Court 1 (Video Conferencing)                         SECTION II-B

                              S U P R E M E C O U R T O F              I N D I A
                                      RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (Crl.) No(s).640/2022

     (Arising out of impugned final judgment and order dated 08-10-2021
     in CRM No.1761/2021 passed by the High Court at Calcutta)

     MANOTOSH GHOSH                                                           Petitioner(s)
                                                   VERSUS

     THE STATE OF WEST BENGAL                                                 Respondent(s)

     (IA No.11151/2022-EXEMPTION                  FROM       FILING   C/C    OF     THE   IMPUGNED
     JUDGMENT)

     Date : 10-02-2022 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)               Mr.   Subhasish Bhowmick, AOR
                                     Ms.   Manisha Pandey, Adv.
                                     Mr.   Harsh Gupta, Adv.
                                     Mr.   John Thomas Arakal, Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Having heard learned counsel appearing on behalf of the petitioner and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court rejecting the prayer for bail of the petitioner herein.

The special leave petition is, accordingly, dismissed. However, taking into consideration the facts and circumstances of the instant case, we direct the trial court to Signature Not Verified expedite the trial and conclude the same in accordance with law, Digitally signed by SATISH KUMAR YADAV Date: 2022.02.10 17:28:15 IST Reason: preferably within a period of six months from the date of communication of this order.

……...2/-

In case the trial is not concluded within the time stipulated hereinabove, the petitioner would be at liberty to make an application for bail before the trial court.

Consequent upon dismissal of the special leave petition, pending interlocutory application also stands disposed of.

(SATISH KUMAR YADAV)                                              (R.S. NARAYANAN)
  DEPUTY REGISTRAR                                               COURT MASTER (NSH)