Calcutta High Court (Appellete Side)
Pdpp Act vs In Re: Sk. Lalan on 7 June, 2022
07.06.2022 Sl. No.66 akd [Rejected] C. R. M. (A) 2372 of 2022 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 18.05.2022 in connection with Sadaipur Police Station Case No.73 of 2019 dated 10.07.2019 under Sections 147/148/149/186/332/333/353/326/307 of the Indian Penal Code read with Sections 3/4 of the Explosive Substances Act and Sections 3/4 of PDPP Act.
And In Re: Sk. Lalan ... ... Petitioner Mr. Pronojit Roy ... ... for the petitioner Mr. Madhusudan Sur .. Ld. Addl. Public Prosecutor Mr. Dipankar Pramanick ... ... for the State Having considered the materials on record prima facie disclosing involvement of the petitioner in assaulting police personnel and destroying public property, we are of the opinion in view of the nature of the offence this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner stands rejected.
(Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)