Calcutta High Court (Appellete Side)
Juban Sk @ Juban Sekh & Anr vs Unknown on 21 January, 2019
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 M/L No.273 C.R.M. 11740 of 2018 21.01.2019
In Re: - An application for anticipatory bail under Section 438 of Ct-34 the Code of Criminal Procedure filed on 20/12/2018 in (AD) connection with Rejinagar P.S. Case No. 204/2018 dated 15/08/2018 under Sections 498A/304B/302/34 of the Indian Penal Code.
And In the matter of: Juban Sk @ Juban Sekh & Anr.
....petitioners.
Mr. Mazahar Hossain Chowdhury ...for the petitioners.
Mr. Rudradipta Nandy ... for the State.
The petitioners seek anticipatory bail in connection with Rejinagar P.S. Case No. 204/2018 dated 15/08/2018 under Sections 498A/304B/302/34 of the Indian Penal Code.
The petitioners are the father-in-law and mother-in-law of the victim who appears to have succumbed to burn injuries.
The State produces the case diary and refers to the injury report of the victim as well as some of the statements of the neighbours of the matrimonial home of the victim. It appears that both the petitioners were directly and actively involved in the incident leading to the unnatural death of the victim. Notwithstanding the fact that the charge-sheet has been submitted, further custodial interrogation of the petitioners may be required in order to enable the investigating officer to consider submission of a supplementary charge-sheet, if required.
C.R.M. 11740 of 2018 is rejected.
(Sanjib Banerjee, J.) (Suvra Ghosh, J.) 2