SAMAR SANKAR MONDAL Vs. NATIONAL INVESTIGATING AGENCY

JUDGEMENT

(1.) Appellant renews the prayer for bail in respect of a proceeding in which, charges stand framed.

(2.) Earlier prayer for grant of bail was rejected by the coordinate Bench on January 17, 2024 passed in C.R.A.(DB) 347 of 2023.

(3.) By the order dated January 17, 2024, coordinate Bench directed the Trial Court to consider the issue of framing of charge including the prayer for discharge of the appellant within seven days from the date fixed for such purpose by the Trial Court.