Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail vs Lokenath Bose & Ors on 26 July, 2010
Author: Ashim Kumar Banerjee
Bench: Ashim Kumar Banerjee
1 ar CRM 8800 of 2010 26.7.10 In the matter of : An application for Anticipatory Bail 143 Under Section 438 of the Code of Criminal Procedure filed on June 10, 2010.
And In the matter of : Lokenath Bose & Ors.
Mr. Joymalya Bagchi Mr. Amitava Ganguly ...For the petitioners Mr. Subir Ganguly Ms. Madhuri Das ... For the State This is an application under Section 438 of the Code of Criminal Procedure on behalf of the petitioners who apprehend arrest in connection with Bally P.S Case No. 151 of 2010 dated 05.05.2010 under Section 498A of the Indian Penal Code.
We have heard the submissions of the learned advocates for the petitioners and for the State.
Perused the case diary. The accused are named in the F.I.R. Having regard to the facts and circumstances, the prayer for anticipatory bail is rejected.
The accused are directed to surrender in Court. In case he surrenders, their prayer for bail will be considered in accordance with law.
(Ashim Kumar Banerjee, J.) (Raghunath Ray, J.) 2