Calcutta High Court (Appellete Side)
Sections 447/341/506/387/34 Of The Ipc vs In Re : Ajay Jha on 1 August, 2019
1 01.08.2019
tkm/ct 28 C.R.M. 6812 of 2019 sl no. 56
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 29.7.2019 in connection with Pradhan Nagar P.S case no. 371 of 2018 dated 21.7.2018 under sections 447/341/506/387/34 of the IPC And In Re : Ajay Jha ...... petitioner Mr. K. Ray Mr. D. Guha ...... for the petitioner Mr. Asraf Mandal ...... for the State Heard the learned advocates appearing for the respective parties.
Having considered materials in the case diary disclosing prima facie involvement of the petitioner in threatening the de facto complainant and demanding money, we are of the opinion that in view of the gravity of the offence this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail is rejected. (Manojit Mandal, J.) (Joymalya Bagchi, J.)