Calcutta High Court (Appellete Side)
Dhiman Poddar vs Unknown on 7 September, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 4289 of 2022 07.09.2022
Sl.15 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure in connection with Bongaon (AD) Police Station Case No.889 dated 26/08/2022 under Section (Rejected) 306 of the Indian Penal Code, 1860.
And In the matter of: Dhiman Poddar ....petitioner.
Mr. Niladri Sekhar Ghosh Ms. Srimoyee Mukherjee Ms. Sompurna Chatterjee Mr. Sourav Mondal ...for the petitioner.
Mr. Saswata Gopal Mukherjee, Ld. PP Mr. Aniket Mitra ...for the State.
Petitioner prays for anticipatory bail. There is a suicide note left behind by the victim. The petitioner claims that the relationship was consensual between two adults and that the petitioner is not guilty of any abetment.
Whether there was an abetment or not is the subject-matter of investigation.
In view of the suicide note left behind by the victim, it would be not appropriate to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 4289 of 2022 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)