Calcutta High Court (Appellete Side)
Ramprasad Murmu @ Rupchand @ Rupai vs Unknown on 9 October, 2013
Author: Tapen Sen
Bench: Tapen Sen
1 09/10/2013
ARDR CRA 695 of 2013 + CRAN 3128 of 2013 Re : CRAN 3128 of 2013 In the Matter of: Ramprasad Murmu @ Rupchand @ Rupai Murmu & Anr., ...Applicants/Appellants. In Re: An application for bail under Section 389 filed on 3rd October, 2013 in connection with CRA No. 695 of 2013. Mr. Arup Chandra Chatterjee, Mr. Mahadeb Khan, ...for the Applicants/Appellants. Mr. Pawan Kumar Gupta, ...for the State.
This Appeal was admitted on 13/09/2013. Having heard the learned Counsel for the Applicants/Petitioners and the learned Counsel for the State, we are not inclined to grant the privilege of bail to these Applicants.
The prayer for bail stands rejected. If urgent certified copy of this Order, duly photocopied, is applied for by the parties, the same should be given expeditiously.
(Tapen Sen, J.) (Mrinal Kanti Sinha, J.)