Supreme Court - Daily Orders
Prasenjit Mondal Alias Astam Mondal vs The State Of West Bengal on 8 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.52 COURT NO.6 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). 9119/2018
(Arising out of impugned final judgment and order dated 24-07-2018
in CRA No. 754/2014 passed by the High Court at Calcutta)
PRASENJIT MONDAL ALIAS ASTAM MONDAL & ORS. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
IA No.157557/2018 – PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 08-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Siddhesh Kotwal,Adv.
Ms. Bansuri Swaraj,Adv.
Ms. Shreya Bhatnagar,Adv.
Mr. Raghunatha Sethupathy,Adv.
Mr. Gagan Narang,Adv.
Ms. Arshiya Ghose,Adv.
Mr. Nirnimesh Dube, AOR
For Respondent(s) Mr. Suhaan Mukerji,Adv.
Ms. Astha Sharma,Adv.
Mr. Amit Verma,Adv.
Ms. Dimple Nagpal,Adv.
For M/S. Plr Chambers And Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List the appeal on its turn.
In the meanwhile, the appellants, namely, Prasenjit Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.02.08 Mandal @ Astam Mondal, Ratan Mondal and Amriton @ Amrita @ 17:42:59 IST Reason: Tapas Mondal are directed to be released on bail in 1 connection with the offence in question registered pursuant to FIR No.144/05 dated 13th May, 2005 registered at Kotwali Police Station, Nadia, West Bengal to the satisfaction of the Trial Court.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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