IN RE Vs. BARUN GHOSH & ANR
LAWS(CAL)-2017-6-72
HIGH COURT OF CALCUTTA
Decided on June 20,2017

IN RE Appellant
VERSUS
Barun Ghosh And Anr Respondents

JUDGEMENT

- (1.) Heard the learned counsel appearing on behalf of the parties. Perused the Case Diary.
(2.) The petitioners are in custody for 157 days. Charge has already been framed and the date for recording of evidence has been fixed.
(3.) Now, the question arises whether at this stage, we can consider the petitioners' prayer for bail favourably.;


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