Calcutta High Court (Appellete Side)
498A/406/325/376/509/506/34 Of The ... vs In Re: Sachindra Nath Gayen on 24 May, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
24.05.2024 22 Ct. No. 03 S.D. REJECTED C.R.M.(A) 1820 of 2024 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Basanti Police Station Case No. 185 of 2024 dated 01.03.2024 under Sections 498A/406/325/376/509/506/34 of the Indian Penal Code.
And In Re: Sachindra Nath Gayen ...... petitioner Mr. Gourab Kumar Nath ...for the petitioner Mr. Rudradipta Nandy, Ld.A.P.P., Ms. Nandini Chatterjee .... For the State Mr. Gobinda Chandra Baidya ..for the defacto complainant Petitioner is the father-in-law of the defacto complainant. Materials in the case diary suggest requirement of investigating the father-in-law for the offence alleged.
Enlarging the petitioner on anticipatory bail will be inimical to such investigation.
In such circumstances, we are unable to grant anticipatory bail to the petitioner and the prayer for anticipatory bail is rejected.
Accordingly, C.R.M. (A) 1820 of 2024 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) Signed By :
Surojit Das High Court of Calcutta 25 th of May 2024 01:43:53 AM