Supreme Court - Daily Orders
Sanjit Mandal vs The State Of West Bengal on 5 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.46 COURT NO.4 SECTION II-B
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). 1193/2018
(Arising out of impugned final judgment and order dated 18-12-2017
in CRM No. 12538/2017 passed by the High Court at Calcutta)
SANJIT MANDAL & ORS. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ORS. Respondent(s)
(WITH IA No.26126/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 05-03-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Smarhar Singh, AOR
Mr. Bikram Mandal, Adv.
Mr. Keshav Mohan, Adv.
For Respondent(s) Mr. Suhaan Mukerji, Adv.
Mr. Harsh Gusahani, Adv.
Mr. Vishal Prasad, Adv.
Ms. Astha Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. In our opinion, this is a fit case for grant of anticipatory bail to the petitioners. Accordingly, the petitioners are granted anticipatory bail on such reasonable terms to the satisfaction of the trial court.
Signature Not VerifiedDigitally signed by MEENAKSHI KOHLI Date: 2018.03.05 The special leave petition stands disposed of.
17:03:21 IST Reason: (SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER