Calcutta High Court (Appellete Side)
Sk. Khayjar Hosen @ Sk. Khayjat & Anr vs Unknown on 30 November, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
30.11.2021 Serial no.22 Aloke (Through Video Conference) Ct. No. 29 CRM 7415 of 2021 In re : An Application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 27.10.2021 in connection with Egra Police Station Case No. 49 of 2020 dated 22.01.2020 under Sections 448/341/323/324/354D/376/506/34 of the Indian Penal Code.
-And-
In the matter of : Sk. Khayjar Hosen @ Sk. Khayjat & Anr.
... ...Petitioners Mr. Indrajit Chatterjee, Advocate ... ... For the Petitioners Mr. Anwar Hossain, Advocate Mr. M.F.A. Begg, Advocate ... ...For the State Petitioners seek anticipatory bail. Learned Advocate appearing for the petitioners submits that the petitioners were falsely implicated. The police complaint is a result of village rivalry. He submits that since the police filed charge-sheet custodial interrogation of the petitioners is not required.
Learned Advocate appearing for the State draws the attention of the Court to the statements recorded under Section 164 of the Code of Criminal Procedure of the victim and the medical report.
Considering the materials in the case diary and considering the statement recorded under Section 164 of the Code of Criminal Procedure and the medical report of the victim , we are not inclined to grant anticipatory bail to the petitioners.
The prayer for anticipatory bail is, thus, rejected. CRM 7415 of 2021 is, accordingly, dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)