Calcutta High Court (Appellete Side)
Prasanta Ghosh @ Prosanta Ghosh @ vs Unknown on 23 December, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
23.12.2013 CRM 16116 of 2013 Item No. 83 (REJECTED) In re: Application for anticipatory bail under Section 438 ab of the Code of Criminal Procedure filed on 10.12.2013 in connection with Panchla Police Station Case No. 215 of 2013 dated 08.09.2013 (G.R. Case No. 6005/2013) for commission of offence punishable under Sections 448/326/323/354A/380/506/34 of the Indian Penal Code.
And In the matter of: Prasanta Ghosh @ Prosanta Ghosh @ Bholte ....Petitioner Mr. Dipanjan Chatterjee, Advocate, Mr. Asit Nayek, Advocate, ......For the Petitioners Mr. Partha Pratim Das, Advocate, .......For the State We have heard the learned advocates for the parties and perused the case diary.
It is submitted on behalf of the petitioner that he suffered acid burn injury.
Having considered the materials in the case diary, prima facie disclosing involvement of the petitioner in the alleged act of throwing acid resulting injury on the victim, we are of the view that this is not a fit case for granting anticipatory bail to the petitioner.
This application for anticipatory bail is, thus, rejected.
(Joymalya Bagchi, J.) (Tarun Kumar Das, J.)