Calcutta High Court (Appellete Side)
Raneet Acharya vs Unknown on 10 October, 2023
10.10.2023.
57.
Ct.No.28
as
C.R.M. (DB) 3913 of 2023
In Re:- An application for bail under Section 439 of the Code
of Criminal Procedure.
In the matter of : Raneet Acharya.
... Petitioner.
Mr. Anirban Guhathakurta,
Mr. Sujan Chatterjee,
Mr. S. Sinha.
...for the Petitioner.
Mr. Rudradipta Nandy, ld. A.P.P.,
Mr. Suman De.
...for the State.
1.Petitioner is in custody for 472 days. He submits offences are Magistrate triable. He renews his bail prayer.
2. Learned Advocate for the State submits proceeding was stayed by a co-accused and the matter has travelled to the Hon'ble Apex Court.
3. In view of the aforesaid, particularly the fact that delay was caused due to stay of the proceeding at the behest of co- accused and the offence having transborder implications, we adjourn the hearing of the matter till two weeks after ensuing Puja vacation (28.11.2023).
4. State shall submit report with regard to status of the proceeding on the adjourned date.
(Gaurang Kanth,J.) (Joymalya Bagchi, J.) 2