Calcutta High Court (Appellete Side)
Kalipada Bag & Anr vs Unknown on 1 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 281 of 2024 01.02.2024
In Re: - An application for anticipatory bail under Section 438 DL-23 of the Code of Criminal Procedure in connection with Egra Court No.29 Police Station Case No.381 of 2023 under Sections (AD) 188/286/304 of the Indian Penal Code, 1860 and (Rejected) subsequently added Sections 307/302 of the Indian Penal Code read with Sections 24/26 of the West Bengal Fire Service Act and Section 9B of the Explosive Act and Section 9 of the West Bengal Maintenance Public Order Act. (G.R.(E) Case No.566 of 2023.
And In the matter of: Kalipada Bag & Anr.
....petitioners.
Mr. Parvej Anam ... for the petitioners.
Ms. Sonali Das ...for the State.
Petitioners pray for anticipatory bail. Learned Advocate appearing for the petitioners were falsely implicated. They are the employees of the house owner.
In an incident of fire, 11 persons died. Apparently, the petitioners were involved in the business of manufacturing fire crackers illegally.
Complicity of the petitioners in the incident appears from the materials in the case diary.
Considering the gravity of the offence and the involvement of the petitioners therein, we are unable to grant anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
C.R.M. (A) 281 of 2024 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)