Calcutta High Court (Appellete Side)
341/323/378/511/109/379 Ipc vs In Re : Santosh Mondal on 7 June, 2022
07.06.2022 tkm/ct 28 C.R.M. (A) 2359 of 2022 sl no. 55 In Re : An application under section 438 of the Code of Criminal Procedure n connection with English Bazar PS case no. 693 of 2020 dated 18.8.2020 for the offence punishable under sections 341/323/378/511/109/379 IPC And In Re : Santosh Mondal ........ petitioner Mr. D Talukder ...... for the petitioner Mr. Ranabir Roy Chowdhury Mr. Sandip Chakraborty ...... for the State This is a subsequent application for anticipatory bail without any substantial change in circumstances since the rejection of the earlier application for anticipatory bail.
Hence, application for anticipatory bail is dismissed.
(Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)