SANKAR SIKDAR Vs. IN RE

JUDGEMENT

(1.) In Re:- An application for bail under section 439 of the (Bail Granted) Code of Criminal Procedure filed on April 2020 in connection with Habra Police Station Case No. 415 of 2018 dated 14.05.2018 under Sections 147/148/149/325/326/307/506/34 and subsequently Section 302 of the Indian Penal Code (S.T. No. 3(1)19/SC 541 of 18) And In the matter of : Sankar Sikdar ..Petitioner Mr. Brajesh Jha, Advocate ..for the Petitioner Mr. Saswata Gopal Mukherjee, learned Public Prosecutor Ms. Faria Hossain, Advocate ..for the State Petitioner undertakes to affirm and stamp the petition/ application as per Rules within 48 hours of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.

(2.) The instant bail application is at the behest of one of the accused persons in connection with Habra Police Station Case No. 415 of 2018 dated 14.05.2018 under Sections 147/148/149/ 325/326/307/506/34 and subsequently added Section 302 of the Indian Penal Code and is pending before the Court of learned Sessions Judge.

(3.) It is submitted by the learned Advocate of the petitioner that the petitioner has been wrongly implicated in the aforesaid case though being an innocent. It is further submitted that other three co-accused persoons have already been enlarged on bail and as the petitioner standing on the same footing, should also be treated equally.