Calcutta High Court (Appellete Side)
Alomgir Sk Alias Alamgir Sk vs Unknown on 16 April, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
C/L. 259.
April 16, 2014. C.R.M. No. 4476 of 2014 MNS.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on March 21, 2014 in connection with Suti Police Station Case No. 464 of 2013 dated November 25, 2013 under Sections 302/201 of the Indian Penal Code.
And In the matter of: Alomgir Sk alias Alamgir Sk ...petitioner.
Mr. Tapodip Gupta ...for the petitioner.
Mr. Syed Shamsher Ali ...for the State.
Heard the learned advocates appearing on behalf of the respective parties.
The accused/petitioner is seeking bail in connection with a case relating to offences punishable under Sections 302/201 of the Indian Penal Code.
After considering case diary and considering the materials available in the record, we are not inclined to grant bail to the accused/petitioner at this stage.
The application for bail is, thus, rejected at this stage.
(Subhro Kamal Mukherjee, J.) (Shib Sadhan Sadhu, J.)