Calcutta High Court (Appellete Side)
Mohiuddin Sk. & Ors vs Unknown on 1 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
CRM (A) 997 of 2022 01.03.2022
Sl. 14 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure in connection with suvayan Raghunathganj P.S. Case No. 33/2022 dated 20/01/2022 (Rejected) under Sections 341/143/324/326/307 of the Indian Penal Code and Sections 25/27 Arms Act.
And In the matter of: Mohiuddin Sk. & Ors.
....petitioners.
Mr. U. A. Dewan Mr. A. Dewan ... for the petitioners.
Mr. Rudradipta Nandy ...for the State.
Petitioners seek anticipatory bail. Learned Advocate appearing for the petitioners submits that the petitioners were falsely implicated.
Learned Advocate appearing for the State draws the attention of the Court to the statement recorded under Section 161 of the Criminal Procedure Code of the victim.
Considering the materials in the case diary including the statement of the victim recorded under Section 161 of the Criminal Procedure Code and the injury reports and considering the involvement of the petitioners in the offence, we are unable to grant anticipatory bail to the petitioners.
The application for anticipatory bail, being CRM (A) 997 of 2022, is rejected.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2