Calcutta High Court (Appellete Side)
Arati Barik vs Unknown on 18 May, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 18.05.201765
pk CRM No. 4449 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 16.05.2017 in connection with Jangipara P.S. Case No. 107/15 dated 15.06.15 under Sections 326A/302 of the Indian Penal Code.
And In the matter of:- Arati Barik petitioner Mrs. Debleena Ray for the petitioner Mr. Binoy Panda, Mr. Subham Kanti Bhakat for the State The learned Advocate-on-Record, Mrs. Debleena Ray is present in court and submits that she is not pressing this application on instructions.
On the other hand, the learned counsel for the State submits that he is not standing on the way to such prayer but this is a case of acid attack and the victim sustaining burn injury subsequently passed away.
Be that as it may, considering the fact that petitioner is not pressing this application for bail, the same stands rejected.
This order at once be communicated to the court below for future reference.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.) 2