IN RE : ARVIND SINGH @ MURLIDHARAN Vs. STATE

JUDGEMENT

(1.) This application under Section 439 of the Cr. P. C. has been taken out by one Manotosh Gupta praying for bail in connection with a case registered as Hare Street P. S. Case No. 314 dated 26.5.2011 under Sections 393/398 of the I.P.C. and Sections 25(1B) (a) of the Arms Act (S.C.80 of 2011) pending in the Court of the learned Sessions Judge, F.T. Court No. 9, City Sessions Court at Calcutta.

(2.) Heard the learned Counsels appearing for the parties. Perused the certified copies of the orders passed by the learned Trial Court since 21.1.2011. Charge has already been framed against this petitioner and others under Section 393/398 of the I.P.C. and Section 25(1B) (a) of the Arms Act. It also appears that the date of recording evidence has been fixed by the learned Trial Court.

(3.) In such a situation, only question arises whether the petitioner will attend the Court regularly on the dates of trial fixed by the Court.