Calcutta High Court (Appellete Side)
Anima Mandal & Anr vs Unknown on 10 January, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 71 of 2023 10.01.2023
Sl.11 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure in connection with Tarakeswar (AD) Police Station Case No.291 of 2022 dated 21.11.2022 under (Rejected) Sections 363/365/34 of the Indian Penal Code, corresponding to C.M.C Case No.2183 of 2022.
And In the matter of: Anima Mandal & Anr.
....petitioners.
Md. M. Hossain Mr. Kamakshya Prasad Mukhopadhyay Mr. S. Maity ... for the petitioners.
Mr. Arijit Ganguly Mr. Avik Ghatak ...for the State.
Petitioners pray for anticipatory bail.
The statement of the victim recorded under Section 164 of the Code of Criminal Procedure squarely implicates both the petitioners in the incident of kidnapping.
Consequently, considering the gravity of the offence and the involvement of the petitioners therein, we are unable to grant anticipatory bail to the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
C.R.M. (A) 71 of 2023 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)