Calcutta High Court (Appellete Side)
Abatun Paul @ Sudhir & Another vs Unknown on 30 October, 2014
Author: Sudip Ahluwalia
Bench: Sudip Ahluwalia
1 156 30.10.2014
CRM 12322 of 2014 BD Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 4th September, 2014 in connection with Kotwali Police Station Case No. 680 of 2014 dated 08.08. 2014 under Sections 498A/489B/489C/489E of the Indian Penal Code.
In the matter of : Abatun Paul @ Sudhir & Another .... Petitioners.
Mr. Pravas Bhattacharya.
... For Petitioners.
Mr. Antarikshya Basu.
... For State The petitioners are seeking bail in connection with a case relating to Kotwali Police Station Case No. 680 of 2014 dated 08.08. 2014 under Sections 498A/489B/489C/489E of the Indian Penal Code.
Having heard the learned advocate for the petitioners as also the learned advocate for the State and considering the materials available in the case diary and also considering the gravity of the offences alleged against the petitioners, we are of the opinion that this is not a fit case for granting bail to the petitioners.
The application for bail is, thus, rejected at this stage. Rejected (Pranab Kumar Chattopadhyay, J) (Sudip Ahluwalia, J.) 2