Calcutta High Court (Appellete Side)
Section 25/27 Of The Arms Act And Section ... vs In Re : Abbas Ali Sk. & Ors on 17 September, 2019
1 17.09.2019162
sdas rejected C.R.M. 8430 of 2019 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 16.09.2019 in connection with Domkal P.S. Case No. 343 of 2019 dated 31.05.2019 under Sections 143/448/323/324/325/326/ 307/34 of the Indian Penal Code and Section 25/27 of the Arms Act and Section 9(b)(ii) of the I.E. Act.
And In Re : Abbas Ali Sk. & Ors. ..... petitioners Ms. Minoti Gomes ... for the petitioners Mr. S.S. Imam, Mr. S. Kundu ... for the State Having considered the materials on record disclosing prima facie involvement of the petitioners in causing bomb blast injuries which is supported by medical evidence, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioners.
Accordingly, prayer for anticipatory bail is rejected.
(Jay Sengupta, J.) (Joymalya Bagchi, J.) 2