MONI RAY @ PURNENDU BIKAS RAY Vs. STATE

JUDGEMENT

(1.) This is an application for relaxation of the conditions imposed at the time of granting anticipatory bail by a Division Bench of this Court.

(2.) A Division Bench of this Court by order dated April 30, 2007 granted anticipatory bail in favour of the petitioner. The said Bench fixed the outer limit for two weeks in the order granting anticipatory bail.

(3.) Ms. Gomes, learned Advocate, appearing for the petitioner submits that her client appeared before the learned Chief Judicial Magistrate, Howrah on May 11, 2005 and moved an application for regular bail under section 437 of the Code of Criminal Procedure within the duration of anticipatory bail.