Calcutta High Court (Appellete Side)
341/325/326/307/302/427/507/34 Of ... vs In Re : Monimohan Singh on 7 September, 2022
07.09.2022 25 sdas rejected C.R.M.(DB) No. 3020 of 2022 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Arambag Police Station Case No. 295 of 2020 dated 07.08.2020 under Sections 341/325/326/307/302/427/507/34 of the Indian Penal Code.
And In Re : Monimohan Singh ..... petitioner Mr. Somnath Banerjee Mr. S. A. Joynal Mr. Pronojit Roy ... for the petitioner Mr. Rudradipta Nandy, learned A.P.P. Ms. Sonali Das ... for the State Learned Counsel appearing for the petitioner submits he is in custody for 60 days. It is also submitted that co-accuseds are on bail. He prays for bail.
Learned Counsel appearing for the State opposes prayer for bail and submits prayer for bail of the co-accuseds have been turned down by this Court.
We have considered materials on record. Statements of the witnesses implicate the petitioner in the crime. Prayer of bail of the co-accuseds, similarly circumstanced with the petitioner, have been turned down by this Court. Accordingly, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)