Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Murshida Begam on 13 June, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 54. 13.06.2017
.
ap CRAN 956 of 2017 In C.R.A. 701 of 2007 With C.R.A. 389 of 2007 In the matter of: an application for bail under Section 389(1) of the Code of Criminal Procedure being CRAN 956 of 2017 filed on 01.03.2017.
And In re.: Murshida Begam. . ......... Appellant.
Mr. Sourav Chatterjee, Mr. Soumya Nag. ...... for the Appellant. Mr. Partha Pratim Das. .... for the State. It has been pointed out to us that the appellant's prayer for bail was earlier rejected on merit by a Co-ordinate Bench of this Court in connection with CRAN 300 of 2008 on April 15, 2008 on merits and by a detailed and reasoned order.
Now, preparation of paper book is complete and appeal is ready for hearing.
In the above backdrop, we are not inclined to reconsider the appellant's prayer for suspension of sentence on merits, once again, more particularly when the appeal is ready for hearing.
Accordingly, the application for suspension of sentence being CRAN 956 of 2017 is rejected.
Let this appeal be listed for hearing before the appropriate Bench four weeks hence.
2We have been informed that the present appellant is suffering from lung cancer. We therefore, direct the concerned Superintendent of Correctional Home to provide all medical supports to the appellant and if necessary, she shall be taken to any Specialized Cancer Hospital for her treatment.
Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible on compliance of necessary formalities.
(Ashim Kumar Roy, J.) (Ashis Kumar Chakraborty, J.)