Calcutta High Court (Appellete Side)
447/186/188/34 Ipc And Sections 20(B) ... vs In Re : Bidya Singha @ Amar Singha & Anr on 24 December, 2024
24.12.2024
sdas/tkm/ct 28 C.R.M. (A) 4631 of 2024
sl no.21
In Re : An application under section 482 of the BNSS 2023 in connection
with Kaliachak PS case no. 269/2020 dated 1.4.2020 under sections
447/186/188/34 IPC and sections 20(b) of the NDPS Act
And
In Re : Bidya Singha @ Amar Singha & Anr. ........ petitioners
Mr. A K Bhowmick
...... for the petitioners
Ms. Sonali Das
Mr. Afreen Begum
...... for the State
1.Heard learned lawyers for the parties.
2. Petitioner no. 1 has been arrested. Accordingly, his prayer is disposed of as infructuous.
3. Allegations involve dealing in narcotics. Petitioners had obstructed police officials in discharge of official their duties.
4. In light of the aforesaid facts, we are not inclined to grant anticipatory bail to petitioner no. 2.
5. Accordingly, application for anticipatory bail is rejected. (Bivas Pattanayak, J.) (Joymalya Bagchi, J.)