PHANI SARKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is in custody since 20.02.2020 and prays for statutory bail.

(2.) The petitioner submits that charge sheet was not submitted within the stipulated period of time and only on the date on which the petitioner's prayer for statutory bail was taken up for consideration by the learned trial court, the prosecution submitted charge sheet before the learned court. The learned court took cognizance of the charge sheet and rejected the petitioner's prayer by the same order. Learned Counsel for the petitioner has placed reliance upon the observation the Hon'ble Supreme Court in M. Ravindran vs Intelligence Officer, Directorate of Revenue Intelligence, reported in (2021) 2 SCC 485 and S. Kasi vs State Through the Inspector of Police Samaynallur Police Station, Madurai District, reported in 2020 SCC Online SC 529 in support of his contention.

(3.) The State opposes the prayer for bail.