Calcutta High Court (Appellete Side)
Ismail Mondal @ Ismil Mondal & Ors vs Unknown on 1 May, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1556 of 2024
01.05.2024
DL-23 In Re: - An application for anticipatory bail under Section 438 of
Court No.29 the Code of Criminal Procedure in connection with Singur Police
(AD) Station Case No. 02 of 2017 dated 02.01.2017 under Sections
(Rejected) 147/148/149/153A/186/332/333/325/353/427/307/504/
506 of the Indian Penal Code and under Sections 3/4 of
Prevention of Damage to Public Property (PDPP) Act,
subsequently charge sheet submitted being Charge Sheet No.96
of 2021 dated 05.05.2021 under Sections
147/148/149/153A/186/332/333/325/353/427/307/504/
506 of the Indian Penal Code and under Sections 3/4 of
Prevention of Damage to Public Property (PDPP) Act (G.R. Case
No.20 of 2017)
And
In the matter of: Ismail Mondal @ Ismil Mondal & Ors.
....petitioners.
Mr. Suman Chakraborty
... for the petitioners.
Mr. Saryati Datta
Mr. Kaustav Banerjee
... for the State.
1.Police case is dated January 2, 2017.
2. Police filed charge sheet in May 5, 2021.
3. In view of the long absconsion of the petitioners and the materials in the case diary, we are unable to grant anticipatory bail to the petitioners.
4. Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
5. C.R.M. (A) 1556 of 2024 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) Signed By :
ABHIJIT DAS High Court of Calcutta 1 st of May 2024 03:49:01 PM