Calcutta High Court (Appellete Side)
Sections 448/376/511/325/34 Of The ... vs In Re : Ananda Gopal Das @ Bapi & Anr on 11 April, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
11.04.2022 29 Ct. No 29 KAUSHIK (REJECTED) C.R.M. (A) 1660 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Dhubulia Police Station Case No. 61 of 2022 dated 02.02.2022 under Sections 448/376/511/325/34 of the Indian Penal Code.
And In Re : Ananda Gopal Das @ Bapi & Anr.
..... petitioners Mr. Amanul Islam Mr. Sourav Mukherjee ... for the petitioners Mr. Arijit Ganguly Mr. Avik Ghatak ... for the State Petitioners seek anticipatory bail. Learned advocate appearing for the petitioners submits that, the petitioners are falsely implicated.
Learned advocate appearing for the State draws the attention of the Court to the materials in the case diary including the statement of the victim recorded under Section 164 of the Code of Criminal Procedure (Cr.P.C.).
Apparently, the victim is a lady of 35 years of age and a widow. In her 164 Cr.P.C. statement whe states that she begs as her livelihood. The petitioners attempted to ravish her by taking advantage of her pitiable situation.
Considering the gravity of the offence and the involvement of the petitioners therein as transpiring from the materials in the case diary including the 164 Cr.P.C. statement of the victim, we are unable to grant anticipatory bail to the petitioners. 2 Accordingly, prayer for anticipatory bail of the petitioners is rejected and the application being CRM (A) 1660 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)