Calcutta High Court (Appellete Side)
Sk. Jamu @ Jamarul & Ors vs Unknown on 27 June, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
27.06.2011 pk CRM No. 4955 of 2011 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 15th June, 2011 in connection with Nanoor P.S. Case No. 16 dated 14.2.2010 under Sections 147/148/149/320/307/302 of the IPC and Sections 25/27 of the Arms Act and 9(B)(ii) of I.E. Act.
And In the matter of:- Sk. Jamu @ Jamarul & Ors.
petitioners Mr. Saidul Rahaman, Mr. Dipankar Paramanik for the petitioners Mr. Soumyopriyo Chowdhury for the State Heard the learned Counsel appearing on behalf of the parties. Perused the case papers.
It appears from a perusal of the records that the present petitioners are also involved in a similar case of murder which took place over the political rivalry on the day before the date of the Assembly Election.
Considering the nature of allegation as well as the materials available from the case papers, in our opinion, this is not a fit case for grant bail.
Accordingly, prayer for bail of the petitioner is rejected.
(J. N. Patel, Chief Justice) (Ashim Kumar Roy, J.)