Calcutta High Court (Appellete Side)
Sk. Sajahan @ Bablu vs Unknown on 12 April, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 12.04.201727
pk CRM No. 3007 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 10.04.2017 in connection with Joypur P.S. Case No. 185/15 dated 24.10.15 under Sections 342/326/326A/354A/307/506/34 of the Indian Penal Code.
And
In the matter of: Sk. Sajahan @ Bablu Petitioner
Mr. Sabir Ahmed,
Mr. Abdur Rakib for the petitioner
Mr. Arun Kumar Maity,
Mrs. Ratna Ghosh for the State
Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
It is submitted by the learned counsel of the petitioner that his client is in custody for 135 days and no role has been attributed against him for pouring acid on the victim. He further submits that out of fourteen charge sheeted accused persons, thirteen are still absconding. Therefore, there is no possibility of trial being commenced shortly.
On the other hand, the learned counsel for the State vehemently opposed the prayer for bail and submits this is a case of acid attack and due to such attack the victim lost his vision in one eye. He then draws our attention to the materials collected during investigation.
Considering the same and the nature and seriousness of the allegation and the gravity of the offence, the application for bail stands rejected at this stage. 2 (Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.)