Calcutta High Court (Appellete Side)
Ajida Bibi @ Ahida Bibi Sardar vs Unknown on 28 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1377 of 2022 28.03.2022
Sl. 10 Court No.29 In Re: - An application for anticipatory bail under Section 438 of the sourav Code of Criminal Procedure filed on 21.03.2022 in connection with (Rejected) Minakhan P. S. Case No. 291 of 2021 dated 08.10.2021 under Sections 498A/302/34 of the Indian Penal Code.
And In the matter of: Ajida Bibi @ Ahida Bibi Sardar ....petitioner.
Mr. Safdar Azam, ...for the petitioner.
Ms. Faria Hossain, Mr. Anand Keshari, ...for the State.
Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that the petitioner is a resident of a different locality. He refers to the statement made in the First Information Report. He submits that the husband of the deceased was granted bail by the Sessions Court. The petitioner was falsely implicated.
Learned advocate appearing for the State submits that the death was by smothering, homicidal in nature. There are statements recorded under Section 164 of the Criminal Procedure Code implicating the petitioner.
Considering the gravity of the offence and the involvement of the petitioner therein as transpiring from the materials in the case diary, we are unable to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 1377 of 2022 is, thus, dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2