Calcutta High Court (Appellete Side)
D.P. Act vs In Re: Arsed Sk. @ Arshed Molla @ Arsed ... on 24 December, 2019
1 24.12.2019
Sl. No.17 AP CRM 12031 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 17.12.2019 in connection with Hariharpara Police Station Case No. 363/2019 dated 01.08.2019 under Sections 498A/325/376/511/307/34 of the Indian Penal Code and Section 3/4 of the D.P. Act.
And In Re: Arsed Sk. @ Arshed Molla @ Arsed Molla ... ... Petitioner.
Mr. M. Mondal ... for the Petitioner.
Mr. Imran Ali, Ms. Seema Biswas ... for the State.
Having considered the materials on record disclosing prima facie involvement of the petitioner, brother-in-law of the victim housewife, in subjecting her to cruelty and even attempting to ravish her, we are not inclined to grant anticipatory bail to the petitioner.
The application for anticipatory bail is, thus, rejected.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)