Calcutta High Court (Appellete Side)
Sections 363/366A/34 Of The Indian ... vs In Re:- Rita Mondal on 5 October, 2018
1 05.10.2018281
SKB CRM No. 8098 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 17th September, 2018 in connection with Berhampur Police Station Case No. 1114 of 2016 dated 18.11.2016 under Sections 363/366A/34 of the Indian Penal Code.
And In Re:- Rita Mondal ... Petitioner Mr. Abdur Rakib ... for the petitioner Ms. Sujata Das ...for the State The petitioners seek anticipatory bail in connection with Berhampur Police Station Case No. 1114 of 2016 dated 18.11.2016 under Sections 363/366A/34 of the Indian Penal Code.
The State points out that this is a third attempt by the same petitioner to obtain anticipatory bail.
The petitioner cannot cite any changed circumstances other than the fact that it was not earlier pointed out that the petitioner was a minor at the relevant point of time. Since no changed circumstances are cited, C.R.M. No.8098 of 2018 is rejected.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 1 2 2