Calcutta High Court (Appellete Side)
3097/2011 on 6 July, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
1
CRM 3097 of 2011
In re: Gurupada Patra & Ors. - Petitioners
Mr. A. K. Samanta - For the petitioners
Mr. Kallol Mondal - For the State
Re: Application under section 438 of the Code of Criminal Procedure filed
on 5.4.11 in connection with Nandigram P.S. Case No. 113/08 dated
19.4.08 under sections
147/148/149/448/427/342/323/325/380/376(G)/506 I.P.C. and sections
25/27/35 of the Arms Act.
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We have heard the submissions of the learned Advocates for the petitioners and for the State. We have perused the materials in the case diary produced before us and we are of the considered view that this is not a fit case for allowing the prayer of the petitioners under Section 438 Cr.P.C.
Accordingly, we refuse such prayer and reject this application. In case the petitioners surrender, their prayer for bail will be considered by the learned Court below on merits in accordance with law.
(Kalidas Mukherjee, J) (Mrinal kanti Sinha, J.)