Calcutta High Court (Appellete Side)
Mostafa Ali @ Ramjan & Ors vs Unknown on 18 October, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
18.10.2022 C.R.M. (A) 4977 of 2022 Sl. 3 Court No.29 Sourav/ In Re: - An application for anticipatory bail under Section 438 of Suvayan the Code of Criminal Procedure filed in connection with (Rejected) Manikchak Police Station Case No. 371 of 2021 dated 29.09.2021 under Sections 341/325/326/307/34 of the Indian Penal Code, 1860 corresponding to Sessions Case No. 227/2022 charge-sheet submitted on 28.02.2022 vide C.S. No. 93/2022 under Sections 341/325/307/506/34 of the Indian Penal Code.
And In the matter of: Mostafa Ali @ Ramjan & Ors.
....petitioners.
Mr. Md. Hafiz Ali ...for the petitioners.
Mr. N. P. Agarwala Ms. Jonaki Saha ...for the State.
Mr. Amitabha Karmakar Mr. Arup Bhowmick ...for the de facto complainant.
Petitioners pray for anticipatory bail.
Petitioners are in violation of the order passed by the jurisdictional court.
There are materials in the case diary implicating the petitioners.
State and the de facto complainant are represented.
In view of such conduct of the petitioners, it would be inappropriate to grant anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
C.R.M. (A) 4977 of 2022 is, thus disposed of.
(Debangsu Basak, J.) (Ajay Kumar Gupta, J.) 2