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Kazi Nazrul Islam vs The State Of West Bengal on 27 August, 2020

Bench: N.V. Ramana, S. Abdul Nazeer, Surya Kant

      SLP(Crl.)No.3466/20                                    1

      ITEM NO.9                Court 2 (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).3466/2020

      (Arising out of impugned final judgment and order dated 22-06-2020
      in CRAN No.2434/2020 passed by the High Court At Calcutta)

      KAZI NAZRUL ISLAM                                                                Petitioner(s)

                                                        VERSUS

      THE STATE OF WEST BENGAL                                                         Respondent(s)

      (FOR ADMISSION and I.R. and IA No.70254/2020-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT)

      Date : 27-08-2020 This petition was called on for hearing today.

      CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE SURYA KANT

      For Petitioner(s)                Mr. Rana Mukherjee, Sr.Adv.
                                       Mr. Mangaljit Mukherjee, Adv.
                                       Mrs. Debarpita Basu Mukherjee, Adv.
                                       Mr. Sagnik Basu, Adv.
                                       Mr. Samar Kumar Basu, AOR

      For Respondent(s)

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

The Court is convened through Video Conferencing. Heard learned senior counsel for the petitioner and carefully perused the record.

We see no reason to interfere with the impugned order passed by the High Court dismissing the application for anticipatory bail filed by the petitioner herein.

The special leave petition is, accordingly, dismissed.

As a sequel to the above, pending interlocutory Reason: application also stands disposed of.

……….2/-

If the petitioner surrenders before the trial court and files an application seeking enlargement on bail, the trial court is directed to consider and dispose of the same on its own merits and in accordance with law expeditiously.

  (RAJ RANI NEGI)                                (SATISH KUMAR YADAV)
ASSISTANT REGISTRAR                                DEPUTY REGISTRAR