Calcutta High Court (Appellete Side)
7/18/18A/19/20/21/23 Of The Unlawful ... vs In Re : Manirul Islam @ Doctor on 21 March, 2023
21.03.2023 as/tkm/ct 28 C.R.M. (DB) 667 of 2023 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with STF case no. 1 of 2018 dated 2.2.2018 under sections 120B/121/121A/123/125 of the IPC added section 4/5/6 of the Explosive and Substance Act along with sections 17/18/18A/19/20/21/23 of the Unlawful Activities (Prevention) Act and In Re : Manirul Islam @ Doctor ...... petitioner Ms. Jhuma Sen Mr. M Ali Sardar Ms. M Alam ...... for the petitioner Mr. Ranabir Roy Chowdhury Mr. Mainak Gupta ...... for the State No order needs be passed.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)