Calcutta High Court (Appellete Side)
Sk. Khokon Alias Sk. Manirul Islam & Ors vs Unknown on 11 May, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
11.05.2022 Serial no. 24 [Dd] (Anticipatory bail Rejected) CRM (A) 2117 of 2022 In re : An Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure in connection with Sankrail Police Station Case No. 105 of 2021 dated 22.01.2021 under Sections 341/325/326A/506/34 of the Indian Penal Code corresponding to G.R. No. 482 of 2021.
-And-
In the matter of : Sk. Khokon alias Sk. Manirul Islam & Ors.
... ...Petitioners Mr. Binay Panda, Mr. Subham Bhakat, Advocates ... ...For the State None appears for the petitioners even in the second call. Learned advocate appearing for the State draws the attention of the Court to the materials in the case diary.
The victim suffered acid attack. The statement of the victim recorded under Section 164 of the Criminal Procedure Code narrates an incident of acid attack. The injury report of the victim corroborates such claim.
Considering the gravity of the offence and the involvement of the petitioners therein and considering the fact that petitioners are named as the persons who are involved in the incident, we are not inclined to grant anticipatory bail to the petitioners.
Prayer for anticipatory bail of the petitioners is rejected. CRM (A) 2117 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)