Calcutta High Court (Appellete Side)
Najrul Sekh @ Najrul Sk vs Unknown on 27 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
27.02.2024 Item No.31 Ct. No. 29 CHC Rejected C.R.M.(A) 5040 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Kaliganj Police Station Case No. 127/2023 dated 06/03/2023 under Sections 157/148/149/326/307/353/333 of the Indian Penal Code, Sections 4/5/6 E.S. Act, Section 9 of MPO Act and Section 4 of PDPP Act.
And In the matter of : Najrul Sekh @ Najrul Sk ...... petitioner Mr. Rajesh Kr. Shah ....for the petitioner Mr. Narayan Prasad Agarwala ....for the State Proclamation and attachment process stands concluded as against the petitioner.
Considering such aspect and materials in the Case Diary, we are unable to grant anticipatory bail to the petitioner.
This application for anticipatory bail is, thus, rejected. CRM(A) 5040 of 2023 is disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)