Calcutta High Court (Appellete Side)
Section 9B Of The Indian Explosives Act vs In Re: Raja Khan on 10 November, 2022
10.11.2022 Sl. No.15 akd [Rejected] C. R. M. (DB) 2904 of 2022 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 24.08.2022 in connection with Falta Police Station Case No. 148 of 2014 dated 30.03.2014 under Sections 302/120B/34 of the Indian Penal Code read with Sections 25/27 of the Arms Act and Section 9B of the Indian Explosives Act.
And In Re: Raja Khan ... ... Petitioner Mr. Niladri Sekhar Ghosh Mr. Sompurna Chatterjee Mr. Sourov Mondal ... ... for the petitioner Mr. Neguive Ahmed .. ld. Addl. Public Prosecutor Ms. Trina Mitra ... ... for the State Report is placed on record. From the report it appears examination-in-chief of the Investigating Officer is over. Cross- examination of the police officer was adjourned on the prayer of a co- accused.
In view of the aforesaid circumstances and as the trial is at its fag-end, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is thus rejected. Trial court is directed to expedite the trial and conclude the same at an early date preferably within three months from the next date fixed for recording evidence without granting unnecessary adjournments to either of the parties.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2