Calcutta High Court (Appellete Side)
9.03.2022 Under Sections 341/326A/379 ... vs In Re : Sajahan Mondal on 28 September, 2022
28.09.2022 tkm/ct 28 C.R.M. (DB) 3303 of 2022 sl no. s.l. 38 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Baruipur PS case no. 428/2022 dated 19.03.2022 under sections 341/326A/379 of IPC.
And In Re : Sajahan Mondal ........ petitioner Mr. Joy Chakraborty ...... for the petitioner Mr. Binay Panda Ms. Puspita Saha ...... for the State We have considered the materials on record. Statements of witnesses particularly the victim disclose petitioner had thrown acid at her. Trial is in progress.
Under such circumstances, we are not inclined to grant bail to the petitioner.
Accordingly, the prayer for bail is rejected.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)