Calcutta High Court (Appellete Side)
Tinku Khan @ Md. Yakub Khan vs Unknown on 30 January, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
30.01.2023 Sl.23 Court No.29 C.R.M. (A) 369 of 2023 (AD) In Re: - An application for anticipatory bail under Section 438 of (Rejected) the Code of Criminal Procedure in connection with Hirapur Police Station Case No.477 of 2022 dated 30.11.2022 under Sections 498A/304B and Section 34 of the Indian Penal Code, and Sections 3/4 of the Dowry Prohibition Act.
And In the matter of: Tinku Khan @ Md. Yakub Khan ....petitioner.
Mr. Tirthapati Acharya Md. Abdur Rakib ...for the petitioner.
Mr. Saswata Gopal Mukherji, Ld. PP Mr. Aniket Mitra ...for the State.
Petitioner prays for anticipatory bail. Learned Advocate appearing for the petitioner submits that the husband is in custody. The petitioner is the brother-in-law of the deceased. The petitioner used to live separately than the matrimonial home of the deceased.
Learned Advocate appearing for the State draws the attention of the Court to the materials in the case diary including the statements of the neighbours recorded under Section 161 of the Code of Criminal Procedure.
Apparently, the petitioner was involved in pressurizing and torturing the deceased to bring dowry for the purpose of buying a toto.
In such circumstances, we are unable to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
2C.R.M. (A) 369 of 2023 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)