Calcutta High Court (Appellete Side)
Jagannath Mallick vs Unknown on 6 February, 2025
54
06-02-2025
(ct. no. 29)
KOLE
CRM (DB) 3531 of 2024
In re: An application for bail under Section 439 of the Code of Criminal
Procedure/Section 483 of the BNSS.
-And-
In the matter of : Jagannath Mallick
.... Petitioner.
Mr. Subhajit Chatterjee,
Mr. Mrinal Kanti Biswas,
Mr. Bijoy Bag,
... For the Petitioner.
Mrs. Shila Afrin,
Ms. Manasi Roy,
... for the State.
Dictated by Arijit Banerjee, J:-
1.The petitioner complains that he is in custody for three years ten months. There is no certainty as to when the trial will conclude. He renews his prayer for bail on the touchstone of Article 21 of the Constitution of India.
2. Let the State file a status report indicating the stage of the trial. The report shall also indicate the number of charge sheet named witnesses and the number of witnesses that the prosecution intends to examine and any other relevant fact.
3. List the matter on 19.02.2025.
( Apurba Sinha Ray, J. ) ( Arijit Banerjee, J. )