Calcutta High Court (Appellete Side)
Sections 498A/406/506/323/34 Of The ... vs In Re : Krishna Kumar Rawat & Ors on 31 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
31.03.2022 10 Ct. No 29 KAUSHIK (REJECTED) C.R.M. (A) 1470 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Baguiati Police Station Case No. 74 of 2022 dated 06.03.2022 under Sections 498A/406/506/323/34 of the Indian Penal Code.
And In Re : Krishna Kumar Rawat & Ors.
..... petitioners Mr. Gautam Banerjee ... for the State None appears for the petitioners even on second call. Learned advocate appearing for the State submits that, the petitioners are not complying with the notices issued under Section 41A of the Code of Criminal Procedure (Cr.P.C.) Considering the fact that the petitioners are not complying with the 41A Cr.P.C. notices and 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) 1470 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2