Calcutta High Court (Appellete Side)
The Arms Act [G.R.(E) Case No. 186 Of 202 vs In Re : Nure Alam Alias Nur Alam on 9 February, 2021
09.02.2021 Item No.12 Ct.No.28 dc.
C.R.M. 8993 of 2020 (Via Video Conference) In Re : An Application for bail under Section 439 of the Code of Criminal Procedure filed in connection with Patashpur P.S. Case No. 100 of 2020 dated 25.02.2020 under Sections 392/397/302/34 of the Indian Penal Code added with Section 411 of the Indian Penal Code and Sections 25/27 of the Arms Act [G.R.(E) Case No. 186 of 2020].
And In Re : Nure Alam alias Nur Alam ... Petitioner.
Mr. Arun Kumar Das ... For the Petitioner.
Mr. Madhusudan Sur, Mr. Dipankar Paramanick ... For the State.
Heard the learned advocates appearing for the respective parties.
List this matter for further consideration on 23rd February, 2021.
The Investigating Officer of the concerned case is directed to be personally present before this Court on the returnable date.
(Tirthankar Ghosh, J.) (Tapabrata Chakraborty, J.)