Calcutta High Court (Appellete Side)
Babai Bhadra. ... vs Unknown on 5 June, 2013
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1 05.06.2013
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Item No.90 ap (rejected) C.R.M. 5773 of 2013 In Re:‐ An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 19.04.2013 in connection with Santipur P.S. Case No. 170 of 2013 dated 28.03.2013 under Sections 341/323/354 of the Indian Penal Code.
And In the matter of : Babai Bhadra. ... petitioner Mr. Alkesh Dalai. ....For the petitioner Mr. Asok Kumar Das. .....For the State Heard the learned advocates appearing on behalf of the respective parties. Perused the case diary.
From the case diary it appears that there are materials against the accused/petitioner.
Therefore, we are not inclined to grant anticipatory bail to the petitioner.
The application for anticipatory bail is, thus, rejected.
(Subhro Kamal Mukherjee, J.) (Asim Kumar Mondal, J.)