Calcutta High Court (Appellete Side)
9B Of The Explosives Act And Sections ... vs In Re: Zahid Hussain @ Jahid Hussain @ ... on 1 February, 2024
01.02.2024
Sl. No.42
akd
[Adjourned]
C. R. M. (DB) 306 of 2024
In Re: An application for bail under Section 439 of the Code of Criminal
Procedure filed on 22.01.2024 in connection with Khardah Police
Station Case No.508 of 2021 dated 14.08.2021 under Sections
302/307/427/201/120B/34 of the Indian Penal Code read with Section
9B of the Explosives Act and Sections 25/27 of the Arms Act.
And
In Re: Zahid Hussain @ Jahid Hussain @ Mithu @ Zahid Hussian @
Jahid Hossain @ Mithun
... ... Petitioner
Mr. Krishan Ray
... ... for the petitioner
Mr. Sanat Kumar Das
Mr. Amartya Ghose
Mr. Sujan Chatterjee
Mr. Rohan Bavishi
... ... for the victim
Mr. Tanmoy Kr. Ghosh
Ms. Mayukhi Mitra
... ... for the State
1.It is submitted on behalf of the petitioner that he is in custody for more than 2½ years. Accordingly, he prays for bail.
2. Learned Advocate for the State submits trial has substantially progressed and next schedule for examination of witnesses is fixed on 22.02.2024 and 24.02.2024.
3. Under such circumstances, we adjourn the hearing of the application till 27.02.2024.
4. Trial court is directed to examine the remaining witnesses in the meantime.
5. Report be filed on the adjourned day. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2