Calcutta High Court (Appellete Side)
Under Sections 498A/406/313/34 Of The ... vs In Re: Nikhil Banka on 10 March, 2022
CRM(A) No.470 of 2022
Via video conference
10.03.22
(S.R.) In re: An application for anticipatory bail under Section 438 of the Sl.154 Code of Criminal Procedure filed in connection with Manicktala Ct.32 (Section 'O') Police Station Case No.222 of 2021 dated 29/09/2021 under Sections 498A/406/313/34 of the Indian Penal Code;
And
In re: Nikhil Banka ... petitioner.
Mr. Satodru Lahiri
Mr. Bikash Kr. Singh ... for the petitioner.
Ms. Faria Hossain
Mr. Aniket Mitra ...for the State.
Mr. Lahiri, learned advocate appearing for the petitioner submits that the petitioner has been falsely implicated. The complaint had been lodged by the victim lady about seven months after summons was issued to her in a divorce suit preferred by the petitioner herein. The marriage between the petitioner and the victim was solemnized way back in the year 2014. In the said conspectus, custodial interrogation of the petitioner may not be necessary.
Ms. Hossain, learned advocate appearing for the State opposes the petitioner's prayer and draws our attention to several documents in the case diary. She further submits that the stridhan articles have also not been returned by the petitioner.
List the matter for further consideration under the heading "To Be Mentioned" on 6th April, 2022.
The petitioner is directed to meet with the Investigating Officer once in a week till the returnable date. On the returnable date, the Investigating Officer shall also file a report as to whether the petitioner has complied with the present direction. The petitioner shall not be 2 arrested in the meantime.
All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
(Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)