Calcutta High Court (Appellete Side)
With Section 120B Of The Ipc vs In Re : Ash Mohammad @ Bablu @ Aas Mahmmad @ ... on 19 January, 2023
19.01.2023 tkm/ct 28 C.R.M. (DB) 235 of 2023 sl no.38 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Kulti Police Station Case No. 502 of 2021 dated 23.9.2021 under Sections 25(1)(a)/1B(a)(c)/(6)/(7)(i)/(8)/26/27(1)/29(a)(b)/35 of the Arms Act read with section 120B of the IPC And In Re : Ash Mohammad @ Bablu @ Aas Mahmmad @ Ash Mahammad ........ petitioner Mr. Sourav Chatterjee Mr. Avik Ghatak Mr. Fahad Imam ...... for the petitioner Mr. R D Nandy Ms. Sonali Das ...... for the State Petitioner is in custody for 482 days. He renews his prayer for bail.
Learned lawyer for the State submits large cache of firearms were recovered.
We have considered the materials on record. Large cache of firearms were recovered. Bail prayer of the petitioner was rejected earlier on merits. Delay in the matter is at the behest of the accused.
Under such circumstances, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, the prayer for bail is rejected.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)