Calcutta High Court (Appellete Side)
326A/506 Of The Indian Penal Code vs In Re: Avijit Ghosh @ Sudhanya Ghosh on 28 November, 2022
28.11.2022 Sl. No.24 akd [Rejected] C. R. M. (DB) 4132 of 2022 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 18.11.2022 in connection with Dhubulia Police Station Case No. 240 of 2021 dated 04.08.2021 under Sections 326A/506 of the Indian Penal Code.
And In Re: Avijit Ghosh @ Sudhanya Ghosh ... ... Petitioner Mr. Sumanta Das ... ... for the petitioner Ms. Anasuya Sinha Ms. Subhasree Patel ... ... for the State Petitioner renews his prayer for bail. Learned advocate appearing for the State opposes the prayer for bail.
We have considered the materials on record. Bail prayer of the petitioner was rejected earlier. There is no change in circumstance since rejection of his bail prayer by this court. Hence, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is thus rejected. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)