Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Md. Robiul Islam Molla on 13 July, 2010
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
1 13.7.2010
sl.no.464 CRM 4027 of 2010 In the matter of: An application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure filed on March 22, 2010.
And In the matter of: Md. Robiul Islam Molla.......Petitioner Mr. S. Pachhal Mr. Subhendu Bhattacharjee.........for petitioner Mr. T. Ghosh...........for State This is an application under Section 438 of the Code of Criminal Procedure on behalf of the petitioner who apprehends arrest in connection with Diamond Harbour Police Station Case no.540 of 2009 dated 6.12.2009 under sections 420/406 of the Indian Penal Code and section 46 of the Special Marriage Act.
We have heard the submissions of the learned Advocates for the petitioner and for the State.
Perused the case diary. The accused is named in the F.I.R. Having regard to the facts and circumstances, the prayer for anticipatory bail is rejected.
The accused is directed to surrender in Court. In case he surrenders, his prayer for bail will be considered in accordance with law.
(Ashim Kumar Banerjee,J.) (Raghunath Ray, J.)