Calcutta High Court (Appellete Side)
Hayder Ali Sk @ Haider Ali Sk & Anr vs Unknown on 14 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
14.03.2022 Serial no.63 Aloke Ct. No. 29 CRM (DB) 705 of 2022 In re : An Application for bail under Section 439 of the Code of Criminal Procedure filed on 08.03.2022 in connection with Dholahat P.S. Case No. 304 of 2021 dated 13.08.2021 under Sections 302/120B/201/34 of the Indian Penal Code.
-And-
In the matter of : Hayder Ali Sk @ Haider Ali Sk & Anr.
... ...Petitioners Mr. Gouranga Kr. Das, Advocate ... ... For the Petitioners Mr. Saswata Gopal Mukherjee, ld. PP Mr. Partha Pratim Das, Advocate Ms. Manasi Roy, Advocate ... ... For the State Petitioners seek bail.
Learned Advocate appearing for the petitioners submits that petitioner no. 1 is in custody for 198 days and petitioner no. 2 is in custody for 136 days. He submits that the police filed charge-sheet, therefore, further detention of the petitioners is not required.
Learned Advocate appearing for the State draws the attention of the Court to the materials in the case diary. He submits that the stepson hired the two petitioners herein to murder his stepmother.
Considering the gravity of the offence and the involvement of the petitioners therein as transpiring from the materials available in the case diary, we are unable to grant bail to the petitioners.
CRM (DB) 705 of 2022 is rejected (Debangsu Basak, J.) (Bibhas Ranjan De, J.)