PRADIP ROY Vs. STATE OF WEST BENGAL
LAWS(CAL)-2007-7-57
HIGH COURT OF CALCUTTA
Decided on July 25,2007

PRADIP ROY Appellant
VERSUS
STATE OF WEST BENGAL Respondents

JUDGEMENT

- (1.) The learned Counsel for the petitioner as well an the learned Counsel for the State are present.
(2.) Heard.
(3.) The only short point in this application is whether the learned Magistrate was wrong in holding in his impugned order that he has no power to confirm the interim bail granted to the accused in view of Section 437(i)(i) of the Code of Criminal Procedure.;


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