IN RE: AN APPLICATION FOR BAIL UNDER SECTION 439 OF THE CODE OF CRIMINAL PROCEDURE. Vs. ANSAR ALI @ MD. ANSAR ALI

JUDGEMENT

(1.) The application is taken up for consideration subsequent to the order dated February 18, 2022.

(2.) The application was considered along with CRM (DB) 30 of 2022.

(3.) Prior to recess Mr. Arindam Roy, Advocate appeared and submitted that he wanted time. He was asked to come back at 2 P.M. today to continue with his submissions.