Calcutta High Court (Appellete Side)
Indian Penal Code vs In Re: Rajdeep Roy on 2 April, 2024
02.04.2024
Sl. No.50
akd
[Adjourned]
C. R. M. (DB) 972 of 2024
In Re: An application for bail under Section 439 of the Code of Criminal
Procedure filed on 19.03.2024 in connection with Habra Police Station
Case No.357 dated 26.04.2018 under Sections 420/406/409 of the
Indian Penal Code.
And
In Re: Rajdeep Roy
... ... Petitioner
Mr. Jayanta Kumar Mukhopadhyay
... ... for the petitioner
Ms. Sreyashee Biswas
Mrs. Baisakhi Chatterjee
... ... for the State
1.It is submitted on behalf of the petitioner that he is in custody for over three years and eight months. It is further submitted there is no possibility of trial concluding in the near future. Accordingly, he renews his prayer for bail.
2. Learned Advocate for the State submits next schedule for examination of prosecution witnesses is fixed from 15.04.2024 to 17.04.2024. Bail prayer of the petitioner was rejected earlier as he had resorted to dilatory tactics to prolong trial.
3. To test the bonafides of the prosecution as well as the defence, we adjourn the hearing of the application till 27.04.2024.
4. Report be filed on the adjourned day.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.) Signed By :
ARUP KUMAR DAS High Court of Calcutta 4 th of April 2024 12:50:42 PM