Calcutta High Court (Appellete Side)
Case No. 4460/2014) vs In Re: Rekha Sarkar @ Rekha Rani Mondal on 6 February, 2018
1 06.02.18
Sl. No.92 akd [Rejected] C. R. M. 1094 of 2018 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 05.02.2018 in connection with Jalangi Police Station Case No. 838 of 2014 dated 20.09.2014 under Sections 498A/306/34 of the Indian Penal Code. (G.R. Case No. 4460/2014) And In Re: Rekha Sarkar @ Rekha Rani Mondal ... ... Petitioner Mr. Kingsuk Mondal .. Advocate ... ... for the petitioner Mr. Saswata Gopal Mukherjee .. Ld. Public Prosecutor Mr. Debajyoti Deb .. Advocate ... ... for the State Heard the learned advocate appearing for both the parties. It is submitted on behalf of the petitioner that she is the mother-in-law of the victim-housewife and she has been falsely implicated in the instant case.
Learned counsel for the State produces the case diary and opposes the prayer for anticipatory bail.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in subjecting the victim-housewife to torture resulting in her unnatural death by burns within one year of her marriage, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2