Calcutta High Court (Appellete Side)
Supravat Pandit @ Manasha vs Unknown on 4 January, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 5708 of 2023 04.01.2024
Sl.29 In Re: - An application for anticipatory bail under Section 438 Court No.29 of the Code of Criminal Procedure in connection with (AD) (Rejected) Arambag Police Station Case No.359 of 2017 dated 01.04.2017 under Sections 506 of the Indian Penal Code, 1860 read with 27/25/35 of the Arms Act corresponding to G.R. No.705 of 2017.
And In the matter of: Supravat Pandit @ Manasha ....petitioner.
Mr. Niladri Sekhar Ghosh Ms. Sompurna Chatterjee Mr. Sourav Mondal Ms. Labani Sikder ... for the petitioner.
Mr. Bitasok Banerjee ...for the State.
Petitioner seeks anticipatory bail.
There is an issue of long absconsion of the petitioner in respect of a police case dated April 1, 2017.
The materials in the case diary suggest complicity of the petitioner in the offences alleged.
In such circumstances, we are unable to enlarge the petitioner on anticipatory bail.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 5708 of 2023 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)