Calcutta High Court (Appellete Side)
Mala Roy vs The State Of West Bengal on 7 August, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.11.
August 7, 2018. SG Rejected CRM 5710 of 2018 In Re. An application for anticipatory bail under Section 438 of the Code of Criminal Procedure.
In the matter of:
Mala Roy
-versus-
The State of West Bengal Ms Tanusree Ghosh ... for the petitioner.
Mr Madhusudan Sur Mr Debajyoti Deb ... for the State.
The petitioner seeks anticipatory bail in connection with Jagacha Police Station Case No.379 of 2014 dated September 10, 2014 under Sections 420/406/408/34 and 409/120B of the Indian Penal Code.
The State produces the case diary and says that the petitioner has been absconding for four years after obtaining a loan for a substantial amount.
Considering the materials on record, the petitioner cannot be excused from custodial interrogation.
CRM 5710 of 2018 is rejected.
( Sanjib Banerjee, J. ) 2 ( Abhijit Gangopadhyay, J. )