Calcutta High Court (Appellete Side)
Sahin Kadir vs Unknown on 24 February, 2025
Author: Debangsu Basak
Bench: Debangsu Basak
24.02.2025
Serial no. 1
[Dd]
CRM (DB) 4357 of 2024
In re : An Application for Bail under Section 439 of the Code of
Criminal Procedure corresponding to Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 in connection with Kashipur Police
Station Case No. 277 of 2023 dated 16.06.2023 under Sections
147/148/149/341/302/109/120B of the Indian Penal Code,
1860 and Section 9B of Explosive Act, 1884.
-And-
In the matter of : Sahin Kadir
... ...Petitioner
Ms. Shreetama Neogi, Advocate
... ... For the Petitioner
Mr. Debasish Roy, ld. PP.
Mr. Arijit Ganguly,
Mr. Koushik Kundu, Advocates
... ...For the State
1.State will submit a report as to the claim of parity, the criminal antecedents, if any, of the petitioner as also the persons who were granted bail by the co-ordinate Bench, on the next date.
2. List the application on March 3, 2025.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)