Calcutta High Court (Appellete Side)
In Re:- Sk. Asgar @ Puja Hizra vs Re: An Application For Bail Under ... on 17 November, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 123 17.11.2016
pd. C.R.M. No. 9399 of 2016 In re:- Sk. Asgar @ Puja Hizra ... Petitioner.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 26.10.2016 in connection with Shyampur Police Station Case No.373/15 dated 12.9.2015 under Section 302/201/34/342/120B/323/506 of the Indian Penal Code.
Mr. Ramashis Mukherjee ... For the petitioner. Mr. Debabrata Dasgupta .... For the State. Heard the learned Advocates appearing on behalf of the parties. This is a case, where the petitioner's prayer for bail was rejected thrice by the three different Co-ordinate Benches of this Court on merit.
No case is made out from the side of the petitioner, which may justify us to reconsider the petitioner's prayer for bail once again on the self- same materials.
Furthermore, going through the case diary and considering the materials collected during investigation, in our opinion, this is not a fit case for bail.
Accordingly, the application for bail stands rejected.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.) 2