Calcutta High Court (Appellete Side)
Sariful Shah vs Unknown on 18 October, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
18.10.2022 Vacation Bench SL No.121 S.B/s.biswas C.R.M. (DB) 3678 of 2022 In Re: - An application for bail under Section 439 of the Code of Criminal Procedure in connection with Baishnabnagar P.S. Case No. 149 of 2017 dated 20.02.2017 under Sections 489B/489C of the Indian Penal Code.
And In the matter of: Sariful Shah ....Petitioner Mr. Arnab Chatterjee ...for the Petitioner Mr. Bidyut Kr. Roy, Ms. Rita Dutta ...for the State There is hardly any material change in circumstances subsequent to the earlier order of rejection dated March 25, 2022.
In such circumstances, we are unable to grant bail to the petitioner.
Accordingly, the prayer for bail of the petitioner is rejected.
(Debangsu Basak, J.) (Ajay Kumar Gupta, J.)