Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Ajit Das @ Christan Babu on 8 April, 2013
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 08-04-13
AD C.R.M. No. 4987 of 2013 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 4th April, 2013 in connection with Ranaghat P.S. Case No. 599 of 2012 dated 16-12-2012 under Sections 395/397 of the Indian Penal Code and Sections 25/27 of the Arms Act And In re: Ajit Das @ Christan Babu. ... Petitioner Ms. Rupa Bandyopadhyay, Mr. Dilip Kumar Shyamal. ... for the petitioner.
Mr. Pradipta Ganguly. ... for the State.
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 395/397 of the Indian Penal Code and Sections 25/27 of the Arms Act which was registered vide Ranaghat P.S. Case No. 599 of 2012.
It is submitted that the petitioner is in custody for 96 days. Investigation is over and charge sheet has been submitted.
From the side of the State prayer for bail is vehemently opposed and it is contended that this is a case of dacoity in a dwelling house at mid-night and from the possession of the present petitioner Rs. 11,000/- which is the part of the stolen money was recovered.
We have gone through the case diary.
Having regard to the nature of the allegations and the materials collected during investigation, in our opinion, this is not a fit case for granting bail and the same is rejected.
(Ashim Kumar Roy, J.) (Subal Baidya, J.) 2