Calcutta High Court (Appellete Side)
Under Sections 498A/304B/34 Of The ... vs In Re : Mohamaya Mondal Alias Bulti on 17 August, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
17.08.2022 16 Ct. No. 29 KAUSHIK REJECTED C.R.M.(A) 3924 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Kalyani Police Station Case No. 397 of 2022 dated 19.07.2022 under Sections 498A/304B/34 of the Indian Penal Code.
And In Re : Mohamaya Mondal alias Bulti ...... petitioner Mr. Sekhar Barman Mr. Rohit Prasad ....for the petitioner Mr. S. G. Mukherjee, learned Public Prosecutor Mr. Partha Pratim Das Ms. Manasi Roy ....for the State Petitioner prays for anticipatory bail. Learned advocate appearing for the petitioner submits that, the husband and the mother-in-law of the victim were arrested. The petitioner is the married sister-in-law and is residing separately. The petitioner was falsely implicated.
Learned advocate appearing for the State draws the attention of the Court to the materials in the case diary including the statement of the neighbour recorded under Section 161 of the Code of Criminal Procedure (Cr.P.C.). She submits that, the petitioner is one of the persons implicated in such statement.
2The petitioner is named as one of the persons involved in torturing upon the victim in the 161 Cr.P.C. statement of the neighbour.
Considering the gravity of the offence and involvement of the petitioner therein, we are unable to grant anticipatory bail to the petitioner.
Accordingly, prayer for anticipatory bail of the petitioner is rejected and the application being CRM (A) 3924 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)