Calcutta High Court (Appellete Side)
Sk. Akhtar Alias Md. Akhtar vs The State Of West Bengal & Others on 26 July, 2016
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 37 26.07.2016
AB Court No.28 W. P. 11430 (W) of 2016 Sk. Akhtar alias Md. Akhtar Vs The State of West Bengal & Others Mr. Brijesh Giri, Mr. Sudhakar Thakur ...for the Petitioner. Mr. Samrat Sen, Sr. Advocate, Mr. M. K. Biswas ...for the State. Mr. Sen, learned senior counsel appearing for the State submits a report wherefrom it is noted that the graver offences have been added to the first information report. Prayer for cancellation of bail has been made and it has been reported that one of the FIR named accused persons is in detention in connection with another case while another is absconding.
Under such circumstances, I direct the investigating agency to resort to processes contemplated in law for the purpose of ensuring the arrest of the absconding accused, namely, Taiyab alias Sk. Anis alias Batlu under Sections 82 and 83 of the Code of Criminal Procedure and to show Sk. Hafizul as arrested in the present case since he is in judicial custody in connection with another case.
Further report as to progress of investigation be filed on the next date of hearing.
2Let this matter appear under the same heading four weeks hence.
(JOYMALYA BAGCHI, J.)