Supreme Court - Daily Orders
Farad Ali Mallick @ Farhad Mallick vs The State Of West Bengal on 5 May, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.12 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 4051/2022
(Arising out of impugned final judgment and order dated 22-03-2022
in CRM(A) No. 1337/2022 passed by the High Court at Calcutta)
FARAD ALI MALLICK @ FARHAD MALLICK & ORS. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.64621/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 05-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Rauf Rahim, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned counsel for the petitioners and on carefully perusing the material placed before us, we see no reason to interfere with the impugned order passed by the High Court rejecting the anticipatory bail application of the petitioners.
2. The Special Leave Petition is dismissed.
3. If the petitioners surrender before the Trial Court and file an application for regular bail, the same shall be considered and disposed of in accordance with law.
4. Consequent upon the dismissal of the Special Leave Petition, pending application(s) stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.05.05 17:51:35 IST Reason: (RAJNI MUKHI) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)