Calcutta High Court (Appellete Side)
The Explosive Substances Act vs In Re.: Khokan Gorai & Anr on 22 December, 2017
112 22.12.2017 C.R.M. 13080 of 2017 ss Ct. No.28 (Rejected) In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 21/12/2017 in connection with Faridpur P.S. Case No. 92 of 2017 dated 02.10.2017 under Sections 323/325/326/307/506/341/34 of the Indian Penal Code read and Sections 25/27/35 of the Arms Act and sections 3/4 of the Explosive Substances Act.
And In Re.: Khokan Gorai & Anr.
... ... petitioners Mr. Amajit De ... ... for the petitioners Mr. Kalyan Ghosh ... ... for the de facto complainant Mr. Madhusudan Sur Mr. D. Paramanick ...for the State Having considered the materials in the case diary prima facie disclosing involvement of the petitioners in the assault of the victim who suffered gunshot as well as bomb blast injuries, we are not inclined in granting anticipatory bail to the petitioners.
The application for anticipatory bail is, thus, rejected.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 1