Calcutta High Court (Appellete Side)
Sk Ali Hossain vs Unknown on 19 March, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 934 of 2024 19.03.2024 DL-15 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure in connection with Chanditala (AD) Police Station Case No. 733 of 2023 dated 30.09.2023 under (Rejected) Sections 448/341/323/325/326A/427/34 of the Indian Penal Code, 1860 culminating into charge sheet vide no.01 of 2024 dated 06.01.2024 under Sections 448/341/323/325/326A/427/34 and adding Section 354 of the Indian Penal Code, 1860. (G.R. Case No.2498 of 2023).
And In the matter of: Sk Ali Hossain ....petitioner.
Mr. Samim Ahammed Mr. Nazimuddin Siddiqui ... for the petitioner.
Mr. Koushik Kundu ... for the State.
Petitioner sets up an alibi to pray for anticipatory bail.
We perused the materials in the case diary.
Case diary contains a statement recorded under Section 164 of the Code of Criminal Procedure of the victim which implicates the petitioner before us in attacking the victim with acid.
Medical reports tend to corroborate such claim.
In such circumstances, we are unable to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 934 of 2024 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) Signed By :
ABHIJIT DAS High Court of Calcutta 19 th of March 2024 06:03:25 PM