Calcutta High Court (Appellete Side)
Abdul Rob vs Unknown on 4 June, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
S/L. 70.
June 4, 2014. C.R.M. No. 5847 of 2014 MNS.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on May 8, 2014 in connection with Burwan Police Station Case No. 164 of 2012 dated May 26, 2012 under Sections 326/307/302 of the Indian Penal Code read with Sections 25/27 of the Arms Act.
And In the matter of: Abdul Rob ...petitioner.
Ms. Minoti Gomes, Mr. Md. Hafiz Ali ...for the petitioner.
Mr. Manjit Singh, Public Prosecutor, Mr. Atif Ahmed Siddiqui ...for the State.
Heard the learned advocates appearing on behalf of the respective parties.
The accused/petitioner is seeking bail in connection with a case relating to offences punishable under Sections 326/307/302 of the Indian Penal Code read with Sections 25/27 of the Arms Act.
After considering case diary and considering the materials available in the record, we are not inclined to grant bail to the accused/petitioner at this stage.
The application for bail is, thus, rejected at this stage.
(Subhro Kamal Mukherjee, J.) (Shib Sadhan Sadhu, J.)