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Calcutta High Court (Appellete Side)

CRM-6405-2017 on 17 August, 2017

Author: Dipankar Datta

Bench: Dipankar Datta

                                             1

679   17.08.2017

C.R.M. 6405 of 2017 CL PG Court No.3 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 05.07.2017. In re : 1. Sk. Kutub

2. Sk. Naim

3. Sk. Tapan

4. Sk. Abdul

5. Sk. Mafikul

6. Rajkumar Malick

7. Munshi Altaf

8. Bishambhar Mitra

9. Saheb Singh

10.Khokon Singh

11. Badsha Midya @ Badsha Singh

12. Sk. Haider Ali

13. Sk. Jahid

14. Sk. Harun

15. Sk. Yanush

16. Bablu Maitra

17. Binoy Pal

18. Jhantu Sk.

19. Nabab Ali Khan

20. Abdul Aziz Khan @ Laltu Khan

21. Santu Khan

22. Nurul Huda Khan

23. Mafiq Khan

24. Rafiq Khan

25. Jalal Khan

26. Dulal Khan

27. Rashid Khan

28. Zahir Khan

29. Goutam Mallick ............petitioners Mr. Siddhartha Sarkar ...........for the petitioners Mr. Arijit Ganguly Mr. Sanjib Kr. Dan...............for the State Apprehending arrest in course of investigation of Arambag Police Station F.I.R. No. 397 of 2017 dated 10.04.2017 under sections 147/148/149/447/448/427/379/354/506 of the Indian Penal Code and sections 25/27 of the Arms Act and sections 3/4/9(b) of the Explosive Substances Act, the petitioners have applied for anticipatory bail.

At the outset, Mr. Ganguly, learned advocate representing the State 2 submits that the petitioner no. 22 has since been arrested.

In that view of the matter, the application for anticipatory bail at the instance of the petitioner no. 22 stands dismissed as infructuous.

Having heard learned advocates for the parties and on perusal of the materials in the case diary and in view of the level of complicity of the petitioner nos. 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 23, 24, 25, 26, 27, 28 and 29, we are of the considered opinion that their custodial interrogation is necessary for taking the investigation to its logical conclusion;

hence, the prayer for anticipatory bail of the petitioner nos. 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 23, 24, 25, 26, 27, 28 and 29 stands rejected.

The application is, thus, disposed of.

(DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)