Calcutta High Court (Appellete Side)
4.05.2015 Under Sections 363/366A/372 ... vs In Re: Ahammad Purkait @ Ahamed Purkait on 5 February, 2018
1 05.02.18
Sl. No.58 akd [Rejected] C. R. M. 720 of 2018 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 24.01.2018 in connection with Gosaba Police Station Case No. 115/2015 dated 14.05.2015 under Sections 363/366A/372 of the Indian Penal Code.
And In Re: Ahammad Purkait @ Ahamed Purkait ... ... Petitioner Mr. Debajyoti Deb .. Advocate Mr. Sanjoy Kumar Das .. Advocate ... ... for the petitioner Mr. Pradipto Ganguly .. Advocate ... ... for the State The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 363/366A/372 of the Indian Penal Code.
Report is filed on behalf of the Investigating Agency wherefrom it appears that the co-accused persons who were on bail did not appear before the learned court and therefore, charge could not be framed. The said report be kept with the record.
Learned advocate for the State produces the case diary and opposes the prayer for bail.
In view of the aforesaid facts and bearing in mind the prima facie involvement of the petitioner in the alleged crime, we are of the opinion that this is not a fit case to grant bail to the petitioner at this stage.
The application for bail is thus rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2