Calcutta High Court (Appellete Side)
328/376D/354C/506/34 Of The Ipc vs In Re : Raj Kumar Manna on 13 November, 2019
1 13.11.2019
tkm/ct 28 C.R.M. 9517 of 2019 sl no. 317
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 26.9.2019 in connection with Purba Jadavpur P.S case no. 29/17 dated 8.3.2017 under sections 328/376D/354C/506/34 of the IPC And In Re : Raj Kumar Manna ...... petitioner Mr. A. Karmakar Mr. A. K. Bhowmick ...... for the petitioner Mr. Navanil De ...... for the State Heard the learned advocates appearing for the respective parties.
Learned lawyer for the petitioner submits that he is in custody for 2 years and 7 months.
Although report has not been filed, it is submitted on behalf of the State that prayer for bail of co-accused was rejected by this court.
Having considered materials on record and bearing in mind the prima facie involvement of the petitioner in subjecting the victim to gang rape and as prayer for bail of co-accused was turned down by this court, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, the prayer for the bail is rejected. (Manojit Mandal, J.) (Joymalya Bagchi, J.) 2