Calcutta High Court (Appellete Side)
Parimal Adhikari & Ors vs Unknown on 19 December, 2017
1 75 19.12.2017 Aloke Court 28 C.R.M. 12588 of 2017 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 13.12.2017 in connection with Kuchlibari P.S. Case No. 78 of 2017 dated 19.10.2017 under Sections 341/325/326/379/34 of the Indian Penal Code.
And In the matter of : Parimal Adhikari & Ors.
Mr. Partha Pratim Sarkar Mr. Shiladitya Barma Mr. Sandip Sarkar ... for the Petitioners Ms. Rituparna De Ghosh Rejected ... for the State Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged assault of the victim resulting in grievous injury, we are not inclined in granting anticipatory bail to them.
The application for anticipatory bail is, accordingly, rejected.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2