Calcutta High Court (Appellete Side)
498A/406/376/511 Of The Ipc And 3/4 Of ... vs In Re : Samim Akhtar @ Fatik @ Md. Saed Ali & ... on 6 September, 2019
1
06.09.2019
tkm/ct 28 C.R.M. 8130 of 2019
sl no. 119
In Re : An application for anticipatory bail under section 438 of the
Code of Criminal Procedure filed on 4.9.2019 in connection with
Baduria P.S case no. 594 of 2016 dated 25.8.2016 under sections
498A/406/376/511 of the IPC and 3/4 of the DP Act
And
In Re : Samim Akhtar @ Fatik @ Md. Saed Ali & Ors.
......
petitioners Mr. K. Mondal Ms. A. Chel ...... for the petitioners Mr. Sudip Ghosh Mr. Bitasok Banerjee ...... for the State Heard the learned advocates appearing for the respective parties.
Having considered materials in the case diary disclosing prima facie involvement of the petitioners in the alleged crime and as they have absconded for five years, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail is rejected. (Jay Sengupta, J.) (Joymalya Bagchi, J.)