SK. FARID Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) CRAN 1 of 2022 and CRAN 2 of 2022 is disposed of with a direction that the delay in preferring the application for restoration is condoned. The application for restoration is allowed. CRR is hereby restored to its original file and number.

(2.) The instant criminal revision is preferred against order dtd. 8/5/2018 passed by the Additional District and Sessions Judge, Ghatal, Paschim Medinipur, in connection with Criminal Misc case No. 4039 of 2017 in connection with GR No. 388 of 2017 arising out of Ghatal Police Station case No. 118 of 2017 dtd. 16/6/2017 u/s 458/436/302/120B/506 of IPC.

(3.) The brief fact of the case is that the present petitioner was arrayed as an accused along with others in connection with the above mentioned P.S. case. During the course of investigation the accused was arrested and taken into custody. The prayer for bail u/s 439 Cr.P.C. was allowed by the Sessions Judge, in favour of the petitioner vide order dtd. 25/9/2017.