Calcutta High Court (Appellete Side)
Sk. Kalam @ Akbar @ vs Unknown on 8 February, 2017
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 8.2.2017
CRM 693 of 2017 Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on January 20, 2017 in connection with Panskura Police Station Case No. 294 of 2016 dated 23.06.2016 under Sections 395/397 of the Indian Penal Code and Sections 25/27 of the Arms act, charge-sheet submitted under Sections 395/397/412/120B of the Indian Penal Code.
In the matter of :- Sk. Kalam @ Akbar @ Abdul Kalam.
... Petitioner Mr. Suman De ..for the petitioner Mr. Prodipto Ganguly ..for the State The petitioner faces charges, inter alia, under Sections 395/397 of the Penal Code. The petitioner seeks bail by referring to a recent order of this court of January 9, 2017 in respect of another co-accused.
However, it is evident from the relevant order that the person who was granted bail by the order of January 9, 2017 was only a receiver of the stolen properties. It appears from the report of the test identification parade dated July 1, 2016 that the driver and the helper of the relevant truck identified this petitioner as having committed the crime. 2 CRM 693 of 2017 stands rejected, but the trial court is requested to take up and conclude the trial without undue delay.
(Sanjib Banerjee, J.) (Siddhartha Chattopadhyay, J.)