Calcutta High Court (Appellete Side)
Prashanto Biswas vs Unknown on 6 June, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
68 06.06.2011 C.R.M. 1707 of 2011
Sd
Re: An application for bail under Section 438 of the Code of
Criminal Procedure filed on 23rd February, 2011 in connection
with Tehatta P.S. Case No 456/08 dated 31.10.08 under Section
395 of the Indian Penal Code.
And
In the matter of : Prashanto Biswas.
.... Petitioner (in Jail).
Mr. Siddhartha Sankar Mondal.
....For the Petitioner.
Mr. Pushpal Satpathi.
....For the State.
None appears for the petitioner at the time of call. We have
heard the learned counsel for the State. Perused the case diary.
The petitioner apprehended arrest for having committed
offence under Section 395 of the Indian Penal Code and has
approached this Court for grant of pre-arrest bail.
The petitioner is wanted in a case of dacoity. His earlier
application for pre-arrest bail has been rejected by this Court in
the year 2008, but the petitioner has not surrendered.
In the given facts and circumstances, we are not
inclined to consider his application for pre-arrest bail, as the
petitioner's custody for the purpose of investigation is necessary.
The application for anticipatory bail is accordingly
rejected.
(J. N. PATEL, CHIEF JUSTICE)
(ASHIM KUMAR ROY, J.)