Calcutta High Court (Appellete Side)
Sanjiv Kumar vs Unknown on 6 January, 2014
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 282 of 2013 06.01.2014
Court No.21 In re CRAN 3684 of 2013: An application for bail under Section 389 of the Item No. 61 Code of Criminal Procedure.
(REJECTED) And In the matter of: Sanjiv Kumar .....Petitioner Mr. Anand Keshri, Advocate .... For the State This is a case where the present petitioner has been charged for commission of offence punishable under Sections 489B/489C of the Indian Penal Code and sentenced to suffer rigorous imprisonment for four year with further direction to pay fine with default clause.
None appears on behalf of the petitioner. Heard the learned lawyer of the State.
Considering the materials so far available with the record and in the light of the judgement of the Court below, I reject the prayer for bail and suspension of sentence.
The application being CRAN 3684 of 2013 accordingly stands disposed of.
(Toufique Uddin, J) sn