Calcutta High Court (Appellete Side)
Penal Code And Sections 3 And 4 Of The ... vs In Re:- Jansad Sk. & Anr on 16 August, 2018
1 8.2018 .
CRM No. 6042 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 9th August, 2018 in connection with Nalhati P.S. Case No. 96/18 daed 1.4.2018 under Sections 498A/304B/34 of the Indian Penal Code and Sections 3 and 4 of the Dowry Prohibition Act.
And In Re:- Jansad Sk. & Anr.
... Petitioners Ms. Minoti Gomes Mr. Bitasok Banerjee Mr. Abdus Salam .. for the petitioners Ms. Faria Hossain Ms. Baisali Basu ..for the State The petitioners seek anticipatory bail in connection with Nalhati P.S. case No. 96/18 dated 1.4.2018 under Sections 498A/304B/34 of the Indian Penal Code and read with Sections 3 and 4 of the Dowry Prohibition Act.
The State produces the case diary and says that the victim died of burn injuries within one month of her marriage.
The petitioners herein are the husband and the first wife of the husband of the victim. According to the petitioners, the victim was in hospital for 28 days and, thereafter, she was discharged and taken to her father's place and the complaint was lodged almost a month after she died.
Considering the material on record, it does not appear proper to excuse these petitioners at this stage.
1 2C.R.M. 6042 of 2018 is dismissed.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2