Calcutta High Court (Appellete Side)
Read With 9B Indian Explosive Act And ... vs In Re on 10 August, 2018
1 10.8.201899
Dismissed md.
CRM No. 5918 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 7.8.2018 in connection with Keshpur Police Station Case No. 07/18 dated 12.01.2018 for alleged offence punishable under Sections 147/148/149/341/302/307/325/326/506 of the Indian Penal Code read with 9B Indian Explosive Act and 25/27 Arms Act.
And In Re:-
Pintu Bhunia and others ... Petitioners Mr. Pravas Bhattacharya, Advocate .. for the petitioners Mr. Ranabir Ray Chowdhury, Advocate Mr. Shiladitya Banerjee, Advocate . for the State The petitioners are named in the FIR for the unnatural death of one of the persons as a result of a violent scuffle. The State produces the case diary and refers to these four petitioners being specifically named by the injured witnesses. Considering the material on record and the fact that a person died an unnatural death in the incident, it may not be prudent to excuse the petitioners from custodial interrogation.
CRM 5918 of 2018 is dismissed.
(Moushumi Bhattacharya, J.) (Sanjib Banerjee, J. ) 1 2 2