Calcutta High Court (Appellete Side)
Tandra Guha Neogi @ Tandra Guha Neogi & ... vs Unknown on 31 March, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
31.03.2023 25 Ct. No. 29 CHC Rejected C.R.M.(A) 1382 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Serampore Police Station Case No. 92 of 2023 dated 04.03.2023 under Sections 498A/406/354B/376/120B/323/34 of the Indian Penal Code, 1860 and under Sections 3/ 4 of the D.P. Act.
And In the matter of : Tandra Guha Neogi @ Tandra Guha Neogi & anr.
...... petitioners Mr. Amanul Islam, Mr. Sourav Mukherjee ....for the petitioners Mr. Sudip Kumar ....for the State Two persons stand arrested in the police case. The statement of the de facto complainant recorded under Section 164 of the Criminal Procedure Code squarely implicates the petitioners before us in the offence of torture and demand for dowry.
In such circumstances, we are unable to grant anticipatory bail to the petitioners.
CRM (A) 1382 of 2023 is rejected.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) 2