Calcutta High Court (Appellete Side)
Saukat Ali Balluk vs Unknown on 8 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (DB) 615 of 2022 08.03.2022
Sl. 55 In Re: - An application for bail under Section 439 of the Code of Court No.29 Criminal Procedure filed on 28.02.2022 in connection with sourav Amdanga P.S. Case No. 388 of 2018 dated 29.08.2018 under (Rejected) Sections 147/148/149/427/326/302/201/120B of the Indian Penal Code read with Sections 25/27 of the Arms Act and Section 9B(ii) of the Indian Explosive Act.
And In the matter of: Saukat Ali Balluk ....petitioner.
Mr. Bikash Ranjan Bhattacharya, Sr. Advocate Mr. Uday Sankar Chattopadhyay Mr. Santanu Maji Ms. Trisha Rakshit ...for the petitioner.
Mr. Neguive Ahmed, Ld. APP Ms. Trina Mitra ...for the State.
Petitioner seeks for bail.
Learned senior advocate appearing for the petitioner submits that all other co-accused were granted bail. the petitioner is in custody for 67 days. The police filed charge-sheet and, therefore, further detention of the petitioner is not required.
Learned Additional Public Prosecutor appearing for the State submits that the petitioner was absconding for two years. He is the mastermind of the murder. Three persons were murdered.
Considering the gravity of the offence and the involvement of the petitioner therein and considering the fact that the petitioner was absconding for a period of two years, we are unable to grant bail to the petitioner at this stage.
Accordingly, the prayer for bail of the petitioner is rejected.
2C.R.M. (DB) 615 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 3