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Calcutta High Court (Appellete Side)

Sections 498A/304B/302/120B/34 Of The ... vs In Re:- Anup Ghosh on 13 September, 2018

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13.09.2018

jb.

CRM No. 7322 of 2018 Re:- An application for bail under section 439 of the Code of Criminal Procedure filed on 20th August, 2018 in connection with Chapra Police Station Case No. 01/18 dated 01.01.2018 under Sections 498A/304B/302/120B/34 of the Indian Penal Code, 1860.

And In Re:- Anup Ghosh ... Petitioner Mr. Raju Mondal ..for the Petitioner Ms. Sayanti Santra .. for the State The petitioner seeks bail in connection with Chapra Police Station Case No. 01/18 dated 01.01.2018 under Sections 498A/304B/302/120B/34 of the Indian Penal Code, 1860.

Considering the nature of the petitioners' involvement as evident from the case diary this second prayer cannot be acceded to on merits.

The State says that the mother-in-law of the victim who had applied for anticipatory bail has not yet surrendered.

Since the delay in this case may not be the State's doing, the State can only be requested to expedite the process once the petitioners' mother has surrendered.

However, since the petitioners have been in custody for a long period, the State is requested to ensure that the trial is commenced and meaningfully carried forward without undue delay.

C.R.M. 7322 of 2018 is thus rejected.

A certified copy of this order be immediately made available to the petitioner subject to compliance with all requisite formalities.

(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2