Calcutta High Court (Appellete Side)
In Re : Md. Israfil Sheikh vs State (Nct Of Delhi) Reported In (2012) 8 ... on 20 January, 2015
Author: Tapen Sen
Bench: Tapen Sen
19 20.01.2015 AB Court 34 C.R.M. 15346 of 2014 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 3rd November, 2014 in connection with Hanskhali Police Station Case No. 7 of 2012 Dated 3.1.2012 under Sections 395/412 of the Indian Penal Code In re : Md. Israfil Sheikh ...Petitioner.
Mr. Swapan Kr. Mitra, Mr. Santosh Kr. Mitra ... for the Petitioner. Mr. Madhusudan Sur ... for the State.
Heard the learned Counsel for the Petitioner as well as the learned Counsel for the State.
We have also perused the Case Diary.
The Petitioner, as per the submission of the learned Counsel for the State, is a proclaimed offender.
Under the circumstances, we are not inclined to grant the privilege of anticipatory bail to the Petitioner regard being had to the judgment of the Hon'ble Supreme Court passed in the case of REJECTED Lavesh Vs State (NCT of Delhi) reported in (2012) 8 SCC 730, which was followed in the case of State of M.P. Vs Pradeep Sharma reported in (2014) 1 Crimes 70 (SC).
The prayer for grant of anticipatory bail stands rejected.
(TAPEN SEN, J.) (INDRAJIT CHATTERJEE, J.)