Supreme Court - Daily Orders
Md. Anarul Sk. @ Anarul Haque vs The State Of West Bengal on 7 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.2 Court 7 (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
Criminal Appeal No(s). 1558/2017
MD. ANARUL SK. @ ANARUL HAQUE & ORS. Appellant(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
([ ONLY I.A.NO.157673/2021 IN CRL.A.NO.1559/2017 IS LISTED AGAINST
THIS MATTER ] )
WITH Crl.A. No. 1559/2017
(IA No. 157673/2021 - GRANT OF BAIL)
Date : 07-03-2022 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s) Mr. Sunil Kumar Jain, AOR
Ms. Rashika Swarup,Adv.
Mr. Pijush K.Roy,Adv.
Mrs.Kakali Roy,Adv.
Ms. Ankita Sharma,Adv.
Mr. Rajan K. Chourasia, AOR
For Respondent(s) Mr. Suhaan Mukerji,Adv.
Mr. Nikhil Parikshith,Adv.
Mr. Vishal Prasad,Adv.
Mr. Abhishek Manchanda,Adv.
Mr. Sayandeep Pahari,Adv.
Mr. Tanmay Sinha,Adv.
For M/S. Plr Chambers And Co., AOR
Mr. Rauf Rahim, AOR
Mr. Ali Asghar Rahim,Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 157673/2021 - GRANT OF BAIL Signature Not Verified The co-accused have already been granted bail by Digitally signed by Anita Malhotra Date: 2022.03.07 17:10:28 IST Reason: this Court vide order dated 13th September, 2021 in Criminal Appeal No.1558/2017.
1 Having heard learned counsel for the parties and having regard to the facts and circumstances of this case, the appellants are directed to be released on bail subject to the conditions to be imposed by the trial Court.
The application for bail is accordingly allowed. However, hearing is expedited.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
2