Calcutta High Court (Appellete Side)
447/326A/509/506 Of The Indian Penal ... vs In Re : Bapi Biswas @ Sajal Mondal on 8 September, 2023
08.09.2023
41
sdas
Rejected
C.R.M. (DB) No. 3511 of 2023
In Re:- An application for bail under Section 439 of the Code of
Criminal Procedure in connection with Bagdah Police Station
Case No. 80 of 2022 dated 27.01.2022 under Sections
447/326A/509/506 of the Indian Penal Code.
And
In Re : Bapi Biswas @ Sajal Mondal ..... petitioner
Mr. Pulakash Bajpayee
Mr. Mriganka Bain
Ms. Roopsa Choudhury
...... for the petitioner
Mr. Ranabir Roy Chowdhury
Mr. Sandip Chakraborty
...... for the State
1.Learned Counsel for the petitioner submits he is in custody for over one year. He renews his bail prayer.
2. Learned Counsel for the State opposes the prayer for bail and submits petitioner threw acid upon a lady and her minor son.
3. We have considered the materials on record. Injury report shows acid burn injuries on the victim. Materials on record implicate the petitioner in the crime. Bail prayer of the petitioner was rejected earlier on merits. In view of gravity of the offence and incriminating materials on record we are not inclined to grant bail to the petitioner at this stage.
4. The application for bail is, thus, rejected. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2