Calcutta High Court (Appellete Side)
Rafik Sk @ Md. Rafik Sk vs Unknown on 2 May, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1992 of 2022 02.05.2022
In Re: - An application for anticipatory bail under Section 438 of the Sl. 10 Court No.29 Code of Criminal Procedure filed in connection with English Bazar sourav Police Station Case No. 1286 of 2021 dated 28.09.2021 under (Rejected) Sections 21(c)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Sections 489B/489C/120B of the Indian Penal Code, 1860.
And In the matter of: Rafik Sk @ Md. Rafik Sk ....petitioner.
Mr. Mounick Ghosh ...for the petitioner.
Mr. Ranadeb Sengupta ...for the State.
Petitioner prays for anticipatory bail. Learned advocate appearing for the petitioner submits that the police filed charge-sheet and, therefore, further detention of the petitioner is not required. No recovery was made from the possession of the petitioner.
Learned advocate appearing for the State submits that the petitioner fled away from the spot. Commercial quantity of narcotic along with fake currency were recovered from the spot from where the petitioner fled away.
Considering the gravity of the offence and the involvement of the petitioner there as transpiring from the materials in the case diary, we are unable to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 1992 of 2022 is, thus disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2