Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Parimal Roy on 28 March, 2017
Author: Patherya
Bench: Patherya
1 Sl No. 46 28.03.2017 Rejected pk C.R.M. 2204 of 2017 In the matter of: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 16.03.2017 in connection with Alipurduar Police Station Case No. 30 of 2015 dated 25.01.2015 under Sections 376/511 of the Indian Penal Code.
And In the matter of: Parimal Roy ... Petitioner Mr. Saibal Bapuli, Mr. B. Bhattacharya ... for the State None appears on behalf of the petitioner. Having considered the submission of the learned advocate for the State and considering the statement of the victim recorded under Section 164 of the Code of Criminal Procedure and the medical report, we are of the considered view that the petitioner is not entitled to get any order under Section 438 of the Code of Criminal Procedure.
Accordingly, the application for anticipatory bail is rejected. Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Debi Prosad Dey, J. ) 2