Calcutta High Court (Appellete Side)
Sri Susanta Panda & Ors vs Unknown on 21 March, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
21.03.2023 Serial no. 22 [Dd] (Anticipatory bail) (Rejected) CRM (A) 1155 of 2023 In re : An Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure in connection with Chandipur Police Station Case No. 369 of 2022 dated October 13, 2022 under Sections 498A /323 /325 /313 / 354D/506/34 of the IPC and Sections 3/4 of the Dowry Prohibition Act.
-And-
In the matter of : Sri Susanta Panda & Ors.
... ...Petitioners Mr. Aniket Mitra, Mr. Rajib Acharyya, Mr. Supriya Bhattacherjee, Advocates ... ... For the Petitioners Mr. Goutam Banerjee, Advocate ... ...For the State There are materials in the case diary implicating each of the petitioners in the accusation. The police complaint was lodged within one year of marriage.
There are medical documents to suggest that the de facto complainant underwent an abortion. The first petitioner is the husband of the de facto complainant while the other petitioners are the parents-in-law. In such circumstances, we are unable to grant anticipatory bail to the petitioners.
Prayer for anticipatory bail of the petitioners is rejected. CRM (A) 1155 of 2023 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)