Supreme Court - Daily Orders
State Of West Bengal vs Samiran Kumar Ghosh on 29 April, 2014
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ITEM NO.601 COURT NO.2 SECTION IIB
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).3499/2014
(From the judgement and order dated 10/02/2014 in CRM
No.1038/2014, of The HIGH COURT OF CALCUTTA)
STATE OF WEST BENGAL Petitioner(s)
VERSUS
SAMIRAN KUMAR GHOSH Respondent(s)
(With appln(s) for cancellation of bail)
Date: 29/04/2014 This Petition was called on
in Mentioning Board today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Siddharth Luthra, ASG
Mr. Anip Sachthey,Adv.
Mr. Mohit Paul, Adv.
Mr. Kabir S. Bode, Adv.
Mr. Nitin Saluja, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Dismissed.
However, we grant liberty to the petitioner to file an appropriate application before the High Court itself for cancellation of bail, if the respondent- herein either misuses the bail that is granted to him or starts tempering with the prosecution witnesses or 2 indulges himself in any other criminal activity.
If for any reason the petitioner makes an application for expeditious disposal of the criminal trial before the learned Sessions Judge, the learned Sessions Judge would consider the same in accordance with law.
Ordered accordingly.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar