Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Hannan Mollah on 2 September, 2016
Author: Patherya
Bench: Patherya
1
Sl No. 34
02.09.2016
Rejected
pk
C.R.M. 4338 of 2016
In the matter of: An application for anticipatory bail under Section 438 of the
Code of Criminal Procedure filed on 08.06.2016 in connection with Chapra Police
Station Case No. 106 of 2013 dated 09.03.2013 under Sections
147/148/149/448/325/326/307 of the Indian Penal Code.
And
In the matter of: Hannan Mollah
... Petitioner
Mr. Sujoy Sarkar ... For the Petitioner
Mr. Sandip Kundu ... For the State
The nature and gravity of the offence calls for rejection of this application
in spite of charge sheet having been submitted. The materials in the case diary
being the injury report at pages 30 to 35, seizure list at pages 10 and 109 and
the 161 statement of the injured also calls for rejection of this application.
Accordingly, this application is rejected and dismissed.
Certified copy of this order, if applied for, be given to the parties on priority
basis.
.
( Patherya, J.) ( Debi Prosad Dey, J. ) 2