Calcutta High Court (Appellete Side)
Rabin Hazra & Ors vs Unknown on 13 February, 2025
Author: Debangsu Basak
Bench: Debangsu Basak
13.02.2025
Item No.30
Court No. 26
CHC
Rejected
CRM (DB) 3668 of 2024
In re : An Application for Bail under Section 439 of the Code of
Criminal Procedure, 1973/Section 483 of the Bharatiya Nagarik
Suraksha Sanhita, 2023 in connection with Uluberia Police Station
Case No. 357 dated 29.08.2023 under Sections
341/326/354B/307/302/506/34 of the Indian Penal Code, 1860
and Charge-Sheet has been submitted vide Charge Sheet No.419/23
dated 22.11.2023.
-And-
In the matter of : Rabin Hazra & Ors.
... ...Petitioners
Mr. Rudranil De, Advocate
Mr. Subhronil Ghosh, Advocate
Mr. Soumo Charan, Advocate
... ... For the Petitioners
Mr. Debasish Roy, Ld. P.P.
Mr. Arijit Ganguly, Advocate
Mr. Koushik Kundu, Advocate
... ...For the State
1.Petitioners pray for bail.
2. Learned advocate appearing for the petitioners submits that, petitioners are in custody in excess of one year five months. He submits that, one co-accused is on bail.
3. Learned Public Prosecutor submits that, the proceeding before the Jurisdictional Court got stalled due to an order passed at the invitation of the petitioners, by the revisional Court.
4. Materials in the Case Diary implicate the petitioners in the crime of murder. Materials in the Case Diary also suggest an active role of the petitioners in such crime. Signed By :
CHINMOY CHAKRABORTY High Court of Calcutta 14 th of February 2025 02:20:15 PM 2
5. Considering the gravity of the offence and the involvement of the petitioners in the crime alleged as against them, we are not inclined to grant bail to the petitioners.
6. Prayer for bail of the petitioners is rejected.
7. CRM(DB) 3668 of 2024 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) Signed By :
CHINMOY CHAKRABORTY High Court of Calcutta 14 th of February 2025 02:20:15 PM