Calcutta High Court (Appellete Side)
3/4 Of The Pdpp Act vs In Re : Kalim Sk & Anr on 3 April, 2023
03.04.2023 ct 28/tkm C.R.M. (DB) 1324 of 2023 sl no.54 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Jamuria P.S, case no. 549 of 2022 dated 8.11.2022 under sections 143/147/148/186/341/332/333/353/427/506/120B IPC and sections 3/4 of the PDPP Act And In Re : Kalim Sk & Anr. ........ petitioners Mr. A R Roy ...... for the petitioner Mr. S Bapuli Mr. Arani Bhattacharyya ...... for the State Heard learned lawyers for the parties.
Petitioner is in custody for 77 days. He obstructed police who had gone to their residence to recover a minor victim. The conduct of the petitioner is reprehensible and adversely impacts smooth progress of investigation.
Hence, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, prayer for bail is rejected.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)