Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Raja Ray @ Raja on 14 July, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 27 14.07.2016
SK Court No.26 CRM 5355 of 2016 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 05.07.2016 in connection with Titagarh Police Station Case No. 402 of 2016 dated 05.06.2016 under Sections 326A/307/120B/34 of the Indian Penal Code.
And In Re: Raja Ray @ Raja Petitioner. Mr. Deep Chaim Kabir, Mr. Shamim Ul Bari ......For the Petitioner. Mrs. Suman Sehanabis (Mondal) ... For the State.
Heard the learned counsel appearing on behalf of the parties. Perused the Case Diary.
The petitioner is in custody for 37 days. Investigation is still continuing.
This is a case where the victim is a lady and is an acid attack victim.
We have gone through the injury report and considering the nature of injury and the portion of the body where she sustained burn injury together with other materials collected during investigation, in our opinion, this is not a fit case for bail, and, accordingly, the prayer for bail is rejected. 2 (Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)