Calcutta High Court (Appellete Side)
In Re:- Mahadeb Ghosh & Anr vs Re: An Application For Bail Under ... on 22 June, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 43 22.6.2017
C.R.M. No. 5807 of 2017 p.d.
In re:- Mahadeb Ghosh & Anr. .... Petitioners.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 20.6.2017 in connection with Berhampore Police Station Case No.739/2016 dated 31.7.2016 under Sections 498A/326A/307/34/376/511 of the Indian Penal Code.
Mr Saikat Chatterjee ... For the petitioners. Md. Anowar Hossain, Mrs. Ratna Ghosh ... For the State.
Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioners are the parents-in-law of the victim housewife and they are in custody for 87days.
This is a case of acid attack. The victim is the daughter-in- law.
It is claimed by the learned Counsel for the petitioners that two other co-accused, namely, the sister-in-law and her husband, who were granted bail by this Hon'ble High Court and the present petitioners are standing on the same footing.
Such claim, however, has been vehemently disputed by the learned Counsel for the State and then it is pointed out that these two petitioners were granted anticipatory bail by the court below and thereafter, the de facto complainant moved this High Court seeking 2 cancellation of their bail and such application was allowed and the bail was cancelled.
Having regard to above and considering the materials available from the case diary, this application for bail stands rejected.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.)