Calcutta High Court (Appellete Side)
Sk. Gopal @ Sk. Noor Mahammad & Anr vs Unknown on 7 February, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
02.11 CRM No. 18177 of 2010 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 24th December, 2010 in connection with Mahishadal P.S. Case No. 312/10 dated 13.12.2010 under Sections 399/402 of the I.P.C., Sections 25/27 of the Arms Act and Section 9B of the Indian Explosives Act.
And In the matter of:- Sk. Gopal @ Sk. Noor Mahammad & Anr.
petitioners
Mr. Amitabha Karmakar,
Mazahar Hossain Chowdhury
for the petitioners
Md. Abdus Salam for the State
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioners are seeking bail in connection with a case relating to the offences punishable under Section 399/402 of the I.P.C., Sections 25/27 of the Arms Act and Section 9B of the Indian Explosives Act, which was registered vide Mahishadal P.S. Case No. 312/10.
It is the case of the prosecution that the police acting on a source information held a raid where the petitioners were assembled for committing a highway dacoity and apprehended the present petitioners and from their possession deadly weapons, daggers, knives, live bombs and pipe guns were recovered.
In the given facts and circumstances of the case, according to us, this is not a fit case for granting bail to the petitioners. Accordingly, prayer for bail of the petitioners' stands rejected.
(Ashim Kumar Roy, J.) (Mrinal Kanti Sinha, J.)