Calcutta High Court (Appellete Side)
Sections 363/365 Of The Ipc Adding ... vs In Re : Hasan Kabir Molla Alias Dimple on 16 March, 2020
1 16.03.2020
tkm/ct 28 C.R.M. 615 of 2020
sl no. 123 with
C.R.M. 1427 of 2020
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 15.1.2020 in connection with Swarupnagar P.S case no. 435 of 2018 dated 23.8.2018 under sections 363/365 of the IPC adding sections 325/307/364A/120B IPC And In Re : Hasan Kabir Molla alias Dimple ...... petitioner and An application for bail under section 439 of the Code of Criminal Procedure filed on 7.2.2020 in connection with Swarupnagar P.S case no. 435 of 2018 dated 23.8.2018 under sections 363/365/ 325/326/307/364A/120B IPC And In Re : Soumen Banerjee @ Vitu & Anr. ...... petitioners Ms. S Chatterjee ...... for the petitioner in CRM 1427/2020 Mr. A. Chakraborty Mr. S S Saha ...... for the petitioner in CRM 615/2020 Md. A Hossain Ms. Ratna Ghosh ...... for the State in CRM 1427/2020 Mr. A K Maiti ...... for the State in CRM 615/2020 Heard the learned advocates appearing for the respective parties.
Report is placed on record. It appears that date has been fixed before the trial court for appearance. 2 In view of the prima facie involvement of the petitioners in the alleged crime involving abduction for ransom, we are of the opinion that this is not a fit case to grant bail to the petitioners.
Accordingly, the prayer for bail is rejected. However, in vie of the protracted period of detention suffered by the petitioners, we direct the trial court to take prompt steps for consideration of framing of charge and in the event charge is framed, to take the proceeding to its logical conclusion at the earliest without granting adjournment to either of the parties.
Photostat plain copy of this order, duly countersigned by the Assistant Registrar (Court), be given to the learned lawyer for the State on usual undertaking. (Madhumati Mitra, J.) (Joymalya Bagchi, J.)