Calcutta High Court (Appellete Side)
Code vs In Re : Mithun Mondal @ Israfil Mondal & ... on 3 August, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
03.08.2022 23 Ct. No. 29 KAUSHIK REJECTED C.R.M.(A) 3703 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Baduria Police Station Case No. 365 of 2022 dated 08.06.2022 under Sections 341/323/326/307/379/34 of the Indian Penal Code.
And In Re : Mithun Mondal @ Israfil Mondal & Ors.
...... petitioners Mr. Santanu Deb Roy Mr. D. Guha ....for the petitioners Name not supplied by the de-facto complainant Md. Anwar Hossain Ms. Ratna Ghosh ....for the State Petitioners pray for anticipatory bail. Learned advocate appearing for the petitioner submits that, the incident arose out of political rivalry.
Learned advocate appearing for the State draws the attention of the Court to the injury report of the victim and the statement recorded under Section 161 of the Code of Criminal Procedure (Cr.P.C).
The de-facto complainant is represented. Considering the gravity of the offence and the involvement of the petitioners therein as transpiring from the materials in the case diary and the nature of injury suffered by the victim, we are unable to grant anticipatory bail to the petitioners. 2 Accordingly, prayer for anticipatory bail of the petitioners is rejected and the application being CRM (A) 3703 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)