- (1.) The appellant/applicant has been convicted and awarded life imprisonment by the Trial Court. His appeal is pending before this Court. He has already been in jail for more than 10 years when on 07.02.2020 bail was granted by this Court with the following order: "Prayer for Interim Relief/Bail in Crl.A. No.1643/2019 Heard counsel for the parties. Considering the fact that the appellant(Motiar Rahaman Dewan) is in custody for more than ten years in reference to the conviction, which is the subject matter of challenge in this appeal, and there is no adverse information about his conduct in jail, coupled with the fact that the co-accused have already been released on bail, we accede to the prayer for grant of bail. We, accordingly, direct that during the pendency of this appeal, the appellant (Motiar Rahaman Dewan) be released on bail in connection with S.T. No.11/2008/Sessions Case No.102/2008 arising out F.I.R. No.140 of 2006 dated 21.12.2006, P.S. Haripal, District Hooghly, on such terms and conditions as may be determined by the trial Court,including that the appellant shall not enter District Hooghly, West Bengal without prior permission of this Court and the appellant shall also intimate his place of stay after release on bail and report to the local police station where he would ordinarily reside once in a month on First Monday of every English Calendar month."
(2.) The appellant/applicant has approached this Court because of the condition imposed by this Court that the appellant/applicant shall not enter the District Hoogly, West Bengal without permission of this Court. The learned counsel for the appellant/applicant submits that appellant/applicant is 75 years of age and his wife resides in the District Hoogly which is his native place. He desires to visit his native place for such period as may be allowed by this Court.
(3.) Time was granted to the respondent/State to file a reply to the instant application and the learned counsel for the respondent/State has opposed the prayer made in this application.;