Calcutta High Court (Appellete Side)
Sk Abdul Basir @ Sk Basir vs Unknown on 13 March, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
13.03.2024 Item No.26 Ct. No. 29 CHC Rejected C.R.M.(A) 900 of 2024 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Chanditala Police Station Case No. 733 of 2023 dated 30.09.2023 under Sections 448/341/323/325/326A/427/34 of the Indian Penal Code, 1860 and 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.
And In the matter of : Sk Abdul Basir @ Sk Basir ...... petitioner Mr. Samim Ahammed, Mr. Arka Ranjan Bhattacharya ....for the petitioner Mr. Bitasok Banerjee ....for the State Petitioner prays for anticipatory bail. Case Diary contains a statement recorded under Section 164 of the Criminal Procedure Code which implicates the petitioner before us in attacking the victim with acid. Medical documents available in the Case Diary corroborate the fact that the victim suffered acid attack.
Notwithstanding the police filing charge-sheet, considering the gravity of the offence and the involvement of the petitioner as transpiring from the materials in the Case Dairy, we are unable to grant anticipatory bail to the petitioner.
This application for anticipatory bail is, thus, rejected. CRM(A) 900 of 2024 is disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) Signed By :
CHINMOY CHAKRABORTY High Court of Calcutta 14 th of March 2024 01:09:44 PM 2