Calcutta High Court (Appellete Side)
In Re:- Binoy Biswas vs Re: An Application For Bail Under ... on 3 January, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 33 3.1.2017
C.R.M. No. 10684 of 2016 p.d.
In re:- Binoy Biswas .... Petitioner.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 19.12.2016 in connection with Dhantala Police Station Case No.141/2016 dated 20.5.2016 under Section 326A/120B of the Indian Penal Code.
Ms. Sreyashee Biswas, Mr. Subir Debnath ... For the petitioner.
Mr. Navanil De .... For the State.
Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioner's prayer for bail was lastly rejected about three months back and he is in custody for 221 days.
This is a case of acid attack.
It is true that till date, copy has not been supplied and one of the co-accused, i.e., the son of the present petitioner, who is standing on the same footing with the present petitioner (according to the submission of the learned Counsel for the petitioner on instruction), is on bail.
However, considering the nature of the allegations, we do not consider it to be a fit case for bail.
Accordingly, the application for bail stands rejected. 2 However, the court below is directed not only to supply the copy of the police papers to the petitioner within coming one month but also to commit the case to the Court of Session. We also direct the court below to see that the trial be concluded as expeditiously as possible.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)