Calcutta High Court (Appellete Side)
(Pdpp) Act vs In Re : Abdul Hadi & Ors on 14 July, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
14.07.2022 21 Ct. No. 29 KAUSHIK REJECTED C.R.M.(A) 3348 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Harishchandrapur Police Station Case No. 466 of 2022 dated 11.06.2022 under Sections 341/342/186/333/ 353/307/427/506/34 of the Indian Penal Code, 1860 read with Section 3 of the Prevention of Damages to Public Property (PDPP) Act.
And In Re : Abdul Hadi & Ors.
...... petitioners Mr. Rana Mukherjee ....for the petitioner Mr. Saibal Bapuli Mr. Soumik Ganguly ....for the State Petitioners pray for anticipatory bail. Learned advocate appearing for the petitioners submits that, the local villagers misunderstood a raid conducted by the police whereupon the incident occurred.
Learned advocate appearing for the State draws the attention of the Court to the materials in the case diary and to the statement recorded under Section 161 of the Code of Criminal Procedure (Cr.P.C.).
Police personnel went to the place of occurance to execute a warrant of arrest against the first petitioner where the incident took place. Police personnel were assaulted. 2 Considering the gravity of the offence and the involvement of the petitioners therein, we are unable to grant anticipatory bail to the petitioners.
Accordingly, prayer for anticipatory bail of the petitioners is rejected and the application being CRM (A) 3348 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)