Calcutta High Court (Appellete Side)
Sections 498(A)/ 326A/506/349 Of The ... vs In Re : Jobed Ali Khan & Anr on 18 November, 2021
18.11.2021 43 Ct. No 29 KAUSHIK (REJECTED) C.R.M 7420 of 2021 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Murutia Police Station Case No. 192 of 2021 dated 13.09.2021 under Sections 498(A)/ 326A/506/349 of the Indian Penal Code, 1860.
And In Re : Jobed Ali Khan & Anr.
..... petitioners Mr. Prabir Majumdar .... for the petitioners Mr. Abhra Mukherjee Mr. Dipankar Mahata ... for the State The petitioners are apprehending arrest in connection with Murutia Police Station Case No. 192 of 2021 dated 13.09.2021 under Sections 498(A)/ 326A/506/349 of the Indian Penal Code, 1860, inter alia, on the ground therein that the petitioner no. 1 is the father-in-law, aged 63 years and petitioner no. 2 is the brother-in-law, aged 27 years, of the victim are innocent.
Learned Advocate for the State placed the case diary adverteing to the statement of the victim lady recorded under Section 164 of the Code of Criminal Procedure and the medical report.
Heard the learned advocate appearing for the petitioner and the State.
Having regard to the grievous nature of the offence and complicity of the accused, we are not inclined to admit the petitioners on anticipatory bail. Accordingly application for 2 anticipatory bail being CRM 7420 of 2021 is considered and is rejected.
(Ananda Kumar Mukherjee, J.) (Shivakant Prasad, J.)