Calcutta High Court (Appellete Side)
498A/302/304B/120B Of The Indian Penal ... vs In Re: Gobinda Paul @ Pal on 7 December, 2021
07.12.2021 Sl. No.42 Aloke [Rejected] C. R. M. 5582 of 2021 [via video conferencing] In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 23.08.2021 in connection with Habra Police Station Case No. 215 of 2020 dated 10.05.2020 under Sections 498A/302/304B/120B of the Indian Penal Code.
And In Re: Gobinda Paul @ Pal ... ... Petitioner Mr. Uday Sankar Chattopadhyay Mr. Santanu Maji Ms. Snigdha Saha Mr. Pronay Basak ... ... for the petitioner Mr. Madhusudan Sur, ld. APP Mr. Manoranjan Mahata ... ... for the State Petitioner prays for bail.
Learned Advocate appearing for the petitioner submits that the petitioner is in custody for more than a year. It is contended that the co- accuseds, that is, other in-laws have been enlarged on bail.
Learned advocate appearing for the State opposes the prayer for bail and submits that the incident occurred in the petitioner's room. The petitioner was present at the place of occurrence.
We have considered the materials on record including the statements of neighbours who saw the petitioner present in the room where the victim had suffered burn injuries.
In view of the aforesaid materials on record, we are not inclined to grant bail at this stage.
The application for bail is thus rejected. Trial court however, is directed to expedite the trial and conclude the same at an early date preferably within one year from the 2 next date fixed for recording evidence without granting unnecessary adjournment to either of the parties. (Bivas Pattanayak, J.) (Joymalya Bagchi, J.)