Calcutta High Court (Appellete Side)
Parimal Tala vs Unknown on 19 December, 2017
1 99 19.12.2017 Aloke Court 28 C.R.M. 12683 of 2017 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 14.12.2017 in connection with Marishda P.S. Case No. 11 of 2015 dated 09.01.2015 under Sections 304/325/34 of the Indian Penal Code.
And In the matter of : Parimal Tala Mr. Kishore Mukherjee Mr. Sankha Subhra Ray ... for the Petitioners Mr. Saibal Bapuli Mr. Bibaswan Bhattacharyya Rejected ... for the State Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged assault of the victim resulting in his death, we are not inclined in granting anticipatory bail to the petitioner.
The application for anticipatory bail is, accordingly, rejected.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2