ARNAB DAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner and 22 other accused persons were convicted under Ss. 121/121A/122/302 read with Sec. 120B of the Indian Penal Code, Ss. 16(1)(a)/18/20/38/39 of the Unlawful Activities (Prevention) Act, 1967, Ss. 3 and 4 of the Explosive Substances Act, 1908 and under Sec. 25 (1AA) and 27 (3) of the Arms Act, 1959 and were sentenced to suffer imprisonment for life. The petitioner says that he is in custody for about 9 years, for 7 years pre-conviction and 2 years post-conviction. He was granted bail on April 11, 2019. He was again taken into custody upon being convicted on February 27, 2024. He prays for suspension of sentence.

(2.) The petitioner who appears in person, submits as follows:

(3.) On the basis of the aforesaid submission, the petitioner contends that he has made out an arguable case in support of his defence. Hence, he should be granted bail pending disposal of the appeal upon suspending his sentence.