Calcutta High Court (Appellete Side)
CRM-7650-2017 on 5 September, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 122 05.09.2017
C.R.M. 7650 of 2017 CL PG Re : An application for anticipatory bail under Section 438 of Court No.3 the Code of Criminal Procedure filed on 04.08.2017. In re : 1. Bablu Biswas
2. Salam Biswas........petitioners Mr. Abdur Rakib Mr. Somnath Adhikary .......for the petitioners Mr. Arijit Ganguly Mr. Sanjib Kr. Dan ...............for the State Apprehending arrest in course of investigation of Bongaon Police Station F.I.R. No. 439 of 2017 dated 26.04.2017 under sections 341/354B/376/511/506 of the Indian Penal Code, the petitioners have applied for anticipatory bail.
Having heard learned advocates for the parties and on perusal of the materials in the case diary, more particularly the statement of the victim recorded under section 164 of the Code of Criminal Procedure, 1973, we are of the considered view that this is not a fit and proper case where direction, as prayed for, should be made.
In view thereof, we refuse the prayer for direction made in this application. C.R.M. 7650 of 2017 stands rejected.
(DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)