Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Himanshu Kumar - on 7 April, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 611. 07-04-15
gn.
CRM No. 3111 of 2015 In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 02.04.2015 in connection with Jaigaon P.S. Case No. 61/2015 dated 20.02.2015 under Sections 407/120B/34 IPC.
And In Re : Himanshu Kumar - petitioner Mr. Sabir Ahmed ... for the petitioner Mr. Arabindo Sen ... for the State Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
Two trucks loaded with Ferro Silicon weighing about 40 mt. without reaching to its destination have disappeared and could not be traced out for about more than a month. The petitioner is the person, who provided the truck to the consignee.
Considering the nature of the allegations and the materials collected during investigation, we agree with the contention of the learned Counsel for the State that petitioner's custodial interrogation is necessary.
Having regard to above, the prayer for anticipatory bail is rejected.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)