Supreme Court - Daily Orders
Biswajit Das vs Central Bureau Of Investigation on 12 October, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.3 COURT NO.7 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 16678/2015 in Criminal Appeal No(s).2052/2014
BISWAJIT DAS Appellant(s)
VERSUS
C.B.I Respondent(s)
(Application for bail and office report)
Date : 12/10/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Hrishikesh Baruah,Adv.
For Respondent(s) Mr. Ranjit Kumar,S.G.
Ms. Binu Tamta,Adv.
Mr. B. V. Balaram Das,AOR
UPON hearing the counsel the Court made the following
O R D E R
Having considered the earlier orders and taking into account the fact that the petitioner is stated to be in jail for the past 22 months while the sentence imposed on him is three years, we are inclined to grant bail to the appellant/applicant during the pendency of the Criminal Appeal in connection with FIR being RC 01(A)/2004-GWH dated 22.1.2004 registered by CBI, ACB Branch, Guwahati, on usual conditions to the satisfaction of the Trial Court. Ordered accordingly The Crl. M.P. is allowed.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER
Signature Not Verified
COURT MASTER
Digitally signed by
Narendra Prasad
Date: 2015.10.12
17:56:04 IST
Reason: