Calcutta High Court (Appellete Side)
CRM (DB)/3596/2023 on 15 September, 2023
15.09.2023
29
sdas
C.R.M. (DB) 3596 of 2023
In Re : In Re:- An application for bail under Section 439 of the
Code of Criminal Procedure in connection with Baduria Police
Station Case No. 188 of 2023 dated 10.04.2023 under Sections
120B/419/420/467/468/471/474 of the Indian Penal Code
and under Sections 14A(b)/14C of the Foreigners Act and under
Sections 3/6 of the Indian Wireless Telegraphy Act and Sections
4/20/25 of the Indian Telegraph Act.
In Re : Bhola Nath Sarkar @ Bholanath Sarkar ..... petitioner
Mr. Satadru Lahiri
Mr. Safdar Azam
.... for the petitioner
Mr. Ranabir Roy Chowdhury
Mr. Mainak Gupta
.... for the State
1.Petitioner prays for bail. He contends co-accused have been granted bail by the learned trial Judge.
2. Learned Counsel for the State submits bail prayer of the petitioner was rejected in July, 2023.
3. Under such circumstances, we issue suo motu Rule calling upon co-accused persons viz. Safik Biswas, Samir Mondal and Nakul Das to show-cause why bail granted to them shall not be cancelled.
4. Rule is made returnable four weeks hence (13.10.2023).
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2