Supreme Court - Daily Orders
Swapan Kumar Mondal vs The State Of West Bengal on 3 December, 2018
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.50 COURT NO.13 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). 9431/2018
(Arising out of impugned final judgment and order dated 05-10-2018
in CRM No. 8079/2018 passed by the High Court At Calcutta)
SWAPAN KUMAR MONDAL & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(IA 158118/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT,
IA 158119/2018-EXEMPTION FROM FILING O.T.)
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Ms. Kiran Suri, Sr. Adv.
Mr. Soumyajit Pani, Adv.
Mr. Deepak Bhattacharya, Adv.
Mr. Chittaranjan Singh, Adv.
Mr. Vinodh Kanna B., AOR
For Respondent(s)
Mr. Suhaan Mukerji, Adv.
Ms. Astha Sharma, Adv.
Mr. Amit Verma, Adv.
Ms. Kajal Dalal, Adv.
Ms. Dimple Nagpal, Adv.
M/S. Plr Chambers And Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
The High Court by its impugned order dated 5.10.2018, has rejected the application of the petitioners for the grant of Signature Not Verified anticipatory bail.
Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.12.03 17:57:57 IST Reason:The chargesheet has been filed. The co-accused have been either granted bail or, as the case may be, anticipatory bail. On 12.11.2018, the following order was passed by this Court:-
“Issue notice returnable in three weeks. Liberty granted to serve the standing counsel for the State of West Bengal. In the meantime, there shall be interim stay of arrest.
List the matter on Monday, the 3rd December, 2018.” The petitioners are parents in law of the deceased. Having regard to the facts and circumstances, we deem it appropriate to direct that, in the event of the arrest of the petitioners in connection with Liluah P.S. Case No. 171 of 2018, they shall be released on bail subject to such terms and conditions as may be imposed by the trial court.
The special leave petition is, accordingly, disposed of. Pending application, if any, shall also stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER