Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Ramkrishna Chanda on 4 October, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 61. 04.10.2016
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ap C.R.M. 8200 of 2016 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 29.09.2016 in connection with Taherpur Police Station Case No. 149 of 2015 dated 27.08.2015 under Sections 326A/34 of the Indian Penal Code.
And In re.: Ramkrishna Chanda. ......... Petitioner Mrs. Sonali Das. ...... for the petitioner Mrs. Rita Dutta. .... for the State Heard the learned counsel appearing on behalf of the parties. Perused the case diary.
It is true that the petitioner is in custody for 400 days and the case has already been committed.
Earlier a co-ordinate Bench of this Court rejected the petitioner's prayer for bail about few months' back.
This is a case of acid attack.
We have gone through the injury report. Considering the nature of the injury, we are not inclined to allow the petitioner's prayer for bail.
Accordingly, the application for bail is rejected. Trial be expedited.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.) 2