Calcutta High Court (Appellete Side)
Of The Indian Penal Code vs In Re : Sagar Sk on 13 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
13.02.2024 48 Ct. No. 29 S.D. REJECTED C.R.M.(A) 453 of 2024 In Re:- In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Raghunathganj Police Station Case No. 30 of 2024 dated 08.01.2024 under Section 376/370/292(A)/506/509/120B of the Indian Penal Code.
And In Re : Sagar Sk ...... petitioner Mr. Abdur Rakib ...for the petitioner Mr. Neguive Ahmed Mr. Santanu Deb Roy Ms. Debjani Dasgupta ...for the State Affidavit of service filed in Court be taken on record. None appears for the defacto-complainant despite service. Defacto-complainant recorded a statement under Section 164 of the Cr.P.C. which suggests that she married the petitioner before us on the promise of grant of job.
Apparently, the petitioner and the defacto-complainant lived as husband and wife. Apparently, the petitioner sought to divorce the defacto-complainant by way of an affidavit claiming it to contain talak.
There is a previous police complaint at the behest of the petitioner also.
Role of the petitioner in the incident requires investigation.
2In such circumstances, we are unable to grant anticipatory bail to the petitioner and the prayer for anticipatory bail is rejected.
The application being CRM (A) 453 of 2024 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)