Calcutta High Court (Appellete Side)
The Indian Penal Code vs In Re : Dilip Ghosh @ Kesto Ghosh & Ors on 24 February, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
24.02.2023 13 Ct. No. 29 CHC REJECTED C.R.M.(A) 823 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Bhimpur Police Station Case No. 470 of 2022 dated 17.11.2022 under Sections 498A/323/326/308/506 and 34 of the Indian Penal Code.
And In Re : Dilip Ghosh @ Kesto Ghosh & ors.
...... petitioners Mr. Sumanta Das, Ms. Mallika Manna ....for the petitioners Mr. Bidyut Kr. Roy, Ms. Rita Datta ....for the State The victim suffered human bite on her face. There are materials in the case diary implicating all the petitioners in the incident.
In such circumstances, we are not inclined to grant anticipatory bail to the petitioners.
The application for anticipatory bail is rejected and C.R.M.(A) 823 of 2023 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) 2