Calcutta High Court (Appellete Side)
Sri Parimal Sil vs Unknown on 14 February, 2018
1 37 14.02.2018
AB Court 28
C.R.M. 1382 of 2018
In the matter of : Sri Parimal Sil
...Petitioner.
Mr. Angsuman Roy ...for the Petitioner.
Mr. Neguive Ahmed,
Ms. Zareen N. Khan ...for the State.
It is submitted on behalf of the petitioner that he is in custody for 120 days and it is further submitted that he has been falsely implicated in the instant case.
Learned counsel appearing for the State opposes the prayer for bail and submits that the prayer for bail of the petitioner was rejected earlier and date has been fixed for consideration of charge.
Having considered the materials on record and bearing in mind the prima facie involvement of the petitioner in the alleged crime and the fact that his prayer for bail was rejected earlier and date has been fixed for consideration of charge, we are not inclined to grant bail to the petitioner at this stage.
The prayer for bail is, accordingly, rejected. 2 (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.)