Calcutta High Court (Appellete Side)
Utpal Ganguli vs Unknown on 5 May, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (DB) 1060 of 2022 05.05.2022
Sl. 87 In Re: - An application for cancellation of bail under Section Court No.29 439(2) of the Code of Criminal Procedure. sourav And In the matter of: Utpal Ganguli ....petitioner.
Mr. Jayanta Mitra ...for the petitioner.
Mr. Saswata Gopal Mukherji, Ld. PP Mr. Rudradipta Nandy ...for the State.
Mr. Mani Sankar Chattapadhyay Ms. Munmun Biswas ...for the private opposite party. Petitioner seeks cancellation of an order granting anticipatory bail by this Hon'ble Court.
The claim is that the police did not submit charge-sheet and that the Court before which certain documents were exhibited was not making over such documents to the Investigating Officer.
Petitioner is unable to establish any post bail misconduct by the private opposite party.
In such circumstances, since no ground is made out for cancellation of the anticipatory bail granted, we are not minded to grant any relief to the petitioner.
Consequently, CRM (DB) 1060 of 2022 is rejected.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2