Calcutta High Court (Appellete Side)
Milan Pramanik vs Unknown on 16 May, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 16.05.2017
Item No.672 (rejected) SB C.R.M. 3619 of 2017 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 26.04.2017.
In the matter of : Milan Pramanik .... petitioner.
Mr. Pinak Kumar Mitra ...for the petitioner.
Mr. Manoranjan Mahata ...for the State.
Apprehending arrest in course of investigation of Tamluk P.S. F.I.R. No. 66/2016 dated 21.01.2016 under Sections 366/372 of the Indian Penal Code, the petitioner has applied for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary. Having regard to the gravity of offence alleged to have been committed by the petitioner, we are of the considered view that he deserves no order on this application, notwithstanding the fact of filing of police report under Section 173(2) of the Code of Criminal Procedure, 1973 (charge sheet) upon completion of investigation.
In view thereof, we refuse the prayer for direction made in this application. C.R.M. 3619 of 2017 stands rejected.
(Dipankar Datta, J.) 2 (Debi Prosad Dey, J.)