Calcutta High Court (Appellete Side)
Chaya Rani Das @ Moni & Ors vs Unknown on 11 November, 2014
Author: Tapan Kumar Dutt
Bench: Tapan Kumar Dutt
C.R.M. 9812 of 2014 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 13.8.2014 in connection with Falakata P.S. Case No. 464 of 2014 dated 13.06.2014 under Sections 302/34 of the Indian Penal Code. In the matter of : Chaya Rani Das @ Moni & Ors.
... Petitioners
Mr. Himangshu De,
Mr. Sk Samiul Haque ... for the Petitioners
Mr. Madhusudan Sur ... for the State
It is submitted on behalf of the petitioners that the petitioners are the members of the family of the deceased and that they have been implicated in this case on false allegation.
We have heard the learned Counsel for the State and perused the materials available in the case diary.
On consideration of the statement of the witnesses recorded under Section 161 of the Code of Criminal Procedure and other materials available in the case diary, we are of the view that this is not a fit case to grant anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail is rejected.
( Tapan Kumar Dutt, J. ) ( R. K. Bag, J. )