Calcutta High Court (Appellete Side)
In Re:- Sanjay Agarwal @ Sanjay Kumar ... vs Re: An Application For Bail Under ... on 29 March, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 19 29.3.2017
C.R.M. No.2481 of 2017 p.d.
In re:- Sanjay Agarwal @ Sanjay Kumar Agarwal .... Petitioner.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 24.3.2017 in connection with Bhaktinagar Police Station Case No.290/2016 dated 8.3.2016 under Section 364/34 of the Indian Penal Code.
Mrs. Jeenia Rudra ... For the petitioner. Mr. S.G. Mukherjee, P.P., Ms. Rita Dutta .... For the State.
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner's prayer for bail was earlier rejected twice, lastly on January 12, 2017 by a detailed order and that too on merit.
No case is made out from the side of the petitioner, which may justify us to reconsider the petitioner's prayer for bail once again except that the matter has been fixed for recording of evidence.
We have been informed that April 4, 2017 is the next date fixed for trial.
Now, considering the materials available from the case diary, we are also of the further opinion that this not at all a fit case for bail.
Accordingly, the application for bail stands rejected. However, the trial court is directed to take immediate step for commencement of the trial and to conclude the same as expeditiously as possible by taking recourse to Section 309 Cr.P.C. 2 The learned Counsel for the petitioner shall have the liberty to obtain the certified copy of this order and to communicate the same to the court below.
Office is directed to supply the urgent certified copy of this order to the learned Counsel for the parties at once.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J. )