Calcutta High Court (Appellete Side)
Aloka Mondal & Ors vs Unknown on 14 July, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
14.07.2022 Sl. 20 Court No.29 C.R.M. (A) 3347 of 2022 (AD) (Rejected) In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection Baishnabnagar Police Station Case No.464 of 2022 dated 01/06/2022 under Sections 325/326/307/354/379/506/34 of the Indian Penal Code and corresponding to GR Case No.3279 of 2022.
And In the matter of: Aloka Mondal & Ors.
....petitioners.
Mr. Kalidas Saha ...for the petitioners.
Mr. Joydeep Roy Mr. Asif Dewan ...for the State.
Petitioners pray for anticipatory bail. Learned Advocate appearing for the petitioners submits that there is a counterblast case with regard to the same incident.
Learned Advocate appearing for the State submits that the four persons received injuries. Three of the injuries are severe in nature. He submits that sharp cutting weapons were used for the purpose of inflicting cut injuries on the scalp.
Considering the gravity of the offence and the involvement of the petitioners therein as transpiring from the materials in the case diary, we are unable to grant anticipatory bail to any of the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
2C.R.M. (A) 3347 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)