Calcutta High Court (Appellete Side)
Debdas Ghosh vs Unknown on 11 April, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
11.04.2022 Serial no. 20 [Dd] (Anticipatory bail Rejected) CRM (A) 1651 of 2022 In re : An Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure in connection with Serampore Police Station Case No. 233 of 2021 dated 01st July, 2021 under Sections 420/379/467/468/471/120B of the Indian Penal Code and adding section 328 of the Indian Penal Code.
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In the matter of : Debdas Ghosh ... ...Petitioner Mr. Sabir Ahmed, Mr. Shraman Sarkar, Advocate ... ... For the Petitioner Mr. Madhusudan Sur, ld. APP Mr. Dipankar Pramanick, Advocates ... ...For the State Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that the petitioner is not involved in the crime. The account was being operated by the brother of the petitioner with the petitioner not having control over the same. Another co-accused was enlarged on bail by the jurisdictional Court.
Learned advocate appearing for the State submits that the co-accused who was granted bail by the jurisdictional Court was so enlarged on statutory bail. Such co-accused was in a relationship with the de facto complainant and such co-accused misused his relationship with the de facto complainant and forged the signature of the de facto complainant to issue cheque, which was encashed in the account belonging to the petitioner.
2Considering the gravity of the offence and the involvement of the petitioner as transpiring from the materials in the case diary, we are not inclined to grant anticipatory bail to the petitioner.
Prayer for anticipatory bail of the petitioner is rejected.
CRM (A) 1651 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)