Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Jahangir Sk. And Another - on 15 May, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 C.R.M. 8062 OF 2012 15.5.12 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 11.5.2012 in connection with Thanarpara P.S. Case No. 53 of 2012 dated 22.3.2012 under sections 363/376G/120B/506 of the Indian Penal Code.
And
In Re: Jahangir Sk. And Another - Petitioners
Mr. Asraf Mandal - For the Petitioners
Mr. Pradipta Ganguly - For the State
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioners are seeking bail in connection with a case relating to the offences punishable under sections 363/376G/120B/506 of the Indian Penal Code which was registered vide Thanarpara P. S. Case No. 53 of 2012.
Having gone through the content of the First Information Report, maker whereof is the victim herself, and her statement recorded under section 164 of the Code of Criminal Procedure and considering the nature of seriousness of the allegations, prayer for bail is rejected.
(Ashim Kumar Roy, J.) (Toufique Uddin, J.)