Calcutta High Court (Appellete Side)
448/326A/307 Of The Indian Penal Code vs In Re: Sankar Das on 14 July, 2023
14.07.2023 Sl. No.28 akd [Adjourned] C. R. M. (DB) 2790 of 2023 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 07.07.2023 in connection with Taherpur Police Station Case No.292 of 2021 dated 20.10.2021 under Sections 448/326A/307 of the Indian Penal Code.
And In Re: Sankar Das ... ... Petitioner Mr. Ramasish Mukherjee ... ... for the petitioner Mr. Prasun Kr. Datta .. ld. Addl. Public Prosecutor Mr. Santanu Deb Roy ... ... for the State It is submitted on behalf of the petitioner that he is in custody for about 618 days. Accordingly, he renews his prayer for bail.
State shall submit report with regard to the status of the proceeding and reason for delay on the adjourned day.
Let the matter appear under the same heading on 21.07.2023. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)