Calcutta High Court (Appellete Side)
328/376D/354C/506/34 Of The Indian ... vs In Re : Amal Mondal on 4 November, 2019
1 04.11.2019182
sdas rejected C.R.M. 9854 of 2019 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 30.09.2019 in connection with Purba Jadavpur Police Station Case No. 29 of 2017 dated 08.03.2017 under Sections 328/376D/354C/506/34 of the Indian Penal Code.
And In Re : Amal Mondal .... petitioner Mr. Angshuman Chakraborty ....for the petitioner Mr. Binay Panda, Mr. Subham Bhakat ..... for the State Having considered the materials on record disclosing prima facie involvement of the petitioner in subjecting the victim to gang rape and as trial is in progress and as his prayer for bail was rejected earlier, we are of the opinion that this is not a fit case to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected. Trial Court, however, is directed to expedite the trial and conclude the same at an early date without granting any unnecessary adjournment to either of the parties.
(Manojit Mandal, J.) (Joymalya Bagchi, J.) 2