Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs 1.Sukumar Bhuniya on 12 April, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 12.04.2017 C.R.M. 2557 of 2017.
Rejected 17 sc In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 29th March, 2017.
And In the matter of : 1.Sukumar Bhuniya
2. Smt. Sakuntala Bhuniya.
Petitioners Mr. Tanmoy Chowdhury Mr. K. C. Sahoo.
..... For the Petitioners
Mr. Saibal Bapuli
Mr. Bibaswan Bhattacharya.
...... For the State
Apprehending arrest in course of investigation of Pathar Pratima Police Station FIR No 120 of 2016 dated 16.10.2011 under Sections 368/372 of the Indian Penal Code, the petitioners have applied for anticipatory bail.
We have heard the learned advocates for the parties and perused the materials in the case diary. On perusal of the statement of the victim recorded under section 164 of the Code of Criminal Procedure, we are of the considered view that complicity of the petitioners cannot be ruled out and that their custodial interrogation is necessary for effective and meaningful progress of investigation of the FIR.
The application for anticipatory bail is, thus, rejected.
( Dipankar Datta, J.) (Debi Prosad Dey, J.)