Calcutta High Court (Appellete Side)
Anita Biswas vs Unknown on 12 May, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
12.05.2016 37 pk CRM No. 3519 of 2016 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 10.05.2016 in connection with Chakdah P.S. Case No. 724/15 dated 19.11.15 under Sections 306/34 of the Indian Penal Code.
And In the matter of:- Anita Biswas Petitioner Mr. Amanul Islam For the petitioner Mrs. Suman Sehanabish for the State Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is the stepmother. She is in custody for 173 days.
This is a case where stepson was killed by the biological father and the stepmother by mixing poison in a cough syrup, which the victim consumed for his disease.
We have gone through the case diary. Having regard to the nature of the allegation and the materials collected in support of the same, the application for bail stands rejected.
(Ashim Kumar Roy, J.) (C. S. Karnan, J.)