Calcutta High Court (Appellete Side)
Lokenath Pramanick vs Unknown on 2 December, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
02.12.2021 Serial no.01 kaushik (Through Video Conference) Ct. No. 29 CRM 7312 of 2021 In re : An Application for bail under Section 439 of the Code of Criminal Procedure.
-And-
In the matter of : Lokenath Pramanick ... ...Petitioner Mr. Koustav Bagchi, Advocate Mr. Arka Chakrabarty, Advocate Mr. Debayan Ghosh, Advocate ... ... For the Petitioner By an order dated November 30, 2021, hearing was concluded and judgment was reserved. The Bench is of the view that further hearing is required, inter alia, on the provisions of Section 436A of the Code of Criminal Procedure, 1973.
The matter was, therefore, placed in the list today. Petitioner is represented. Consequently, the order dated November 30, 2021 is recalled. List the application on December 6, 2021. It is clarified that the matter will not be treated as 'Part Heard' by this Bench.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)