Calcutta High Court (Appellete Side)
Sections 509/376/506 Of The Indian ... vs In Re : Enamul Hoque @ Anamul Haque on 17 August, 2023
17.08.2023
3
sdas
rejected
C.R.M. (A) No. 3202 of 2023
In Re:- An application for anticipatory bail under Section 438 of
the Code of Criminal Procedure in connection with Chanchal
Police Station Case No. 523 of 2023 dated 07.05.2023 under
Sections 509/376/506 of the Indian Penal Code.
And
In Re : Enamul Hoque @ Anamul Haque ..... petitioner
Ms. Roma Roy
... for the petitioner
Mr. Anowar Hossain
Ms. Ratna Ghosh
... for the State
1.Heard the learned Counsel for the parties.
2. We have considered the materials on record. Victim girl had been forcibly raped. In view of nature of offence we are of the opinion this is not a fit case to grant anticipatory bail to the petitioner.
The application for anticipatory bail is, thus, rejected. (Gaurang Kanth, J.) (Joymalya Bagchi, J.)