Calcutta High Court (Appellete Side)
468/471/417/419 Of The Indian Penal ... vs In Re : Manas Bhattacharyya on 27 February, 2019
1 27.02.2019109
sdas rejected C.R.M. 2358 of 2019 In Re.: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 26.02.2019 in connection with Chinsurah Police Station Case No. 2 of 2019 dated 02.01.2019 under Sections 468/471/417/419 of the Indian Penal Code.
And In Re : Manas Bhattacharyya ..... petitioner Ms. Alotriya Mukherjee ..... for the petitioner Mr. Saibal Bapuli, learned A.P.P., Mr. Bibaswan Bhattacharya .... for the State Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in forging documents to procure licence in favour of the co-accused persons, we are of the opinion that custodial interrogation of the petitioner is necessary and this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly application for anticipatory bail of the petitioner is rejected.
(Manojit Mandal, J.) (Joymalya Bagchi, J.) 2