Calcutta High Court (Appellete Side)
3/4 Of The Explosive Substance Act vs In Re : Sk. Faruk @ Sayed Faruk & Ors on 3 November, 2017
1 03.11.2017170
sdas rejected C.R.M. 9391 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 15.09.2017 in connection with Dubrajpur Police Station Case No. 102 of 2014 dated 04.06.2014 under Sections 147/148/ 332/333/ 186 /302/353/325/326/307 of the Indian Penal Code, under Sections 25/27/35 of the Arms Act and under Section 9(b)(ii) of Indian Explosive Act and Section 3/4 of the Explosive Substance Act.
And In Re : Sk. Faruk @ Sayed Faruk & Ors. ..... petitioners Mr. Shamik Chatterjee ...for the petitioners Mr. S.G. Mukherjee, learned P.P. . ..for the State Heard the learned Counsel appearing on behalf of the parties. It is submitted by the learned Counsel appearing for the petitioners that they are in custody for three years and five months and there is hardly any possibility of conclusion of trial in the near future.
Having considered the materials in the Case Diary, prima facie, disclosing involvement of the petitioners in the alleged crime, we are not inclined to grant bail to the petitioners at this stage.
The application for bail is, thus, rejected. 2 Trial court is directed to expedite the trial and conclude the same at an early date. Petitioners are directed to co-operate with the trial court in that regard.
(Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.)