Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Ramprasad Murmu @ Rupchand @ on 17 July, 2014
Author: Tapen Sen
Bench: Tapen Sen
9 17.7.2014
AB Court No.34
C.R.A. 695 of 2013
With
C.R.A.N. 2630 of 2014
In the matter of : An Application for Bail under Section 389 of the Code of Criminal Procedure being C.R.A.N. 2630 of 2014 filed on 8.7.2014 And In the matter of : Ramprasad Murmu @ Rupchand @ Rupai Murmu & Anr.
...Petitioners/Appellants. Mr. Siladitya Sanyal, Mr. Ranjan Chakraborty ... For the Petitioners/Appellants. Mr. Madhusudan Sur ... For the State. In re : C.R.A.N. 2630 of 2014 This is an application for bail in connection with the main appeal being C.R.A. 695 of 2013.
Heard the learned Counsel for the Appellants / Petitioners as well as the learned Counsel for the State.
Since we have very recently rejected the prayer for suspension of sentence of these two Petitioners, we are not REJECTED inclined to reopen the matter.
The prayer for suspension of sentence stands rejected.
(Tapen Sen, J.) (Asim Kumar Mondal, J.)