Calcutta High Court (Appellete Side)
Under Sections 498A/304B/34 Of The ... vs In Re : Sk. Asek @ Sekh Asek & Anr on 25 April, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
25.04.2022 29 Ct. No. 29 KAUSHIK REJECTED C.R.M.(A) 1855 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Moyna Police Station Case No. 353 of 2021 dated 30.12.2021 under Sections 498A/304B/34 of the Indian Penal Code.
And In Re : Sk. Asek @ Sekh Asek & Anr.
...... petitioners Mr. Suman De ....for the petitioners Mr. Anwar Hossain Mr. A. E. Molla ....for the State Petitioners pray for anticipatory bail. Learned advocate appearing for the petitioners submits that, the first petitioner is the husband of the victim. He was at 'Warangal' at the material point of time. The victim committed suicide. The second petitioner is the married sister-in-law. The petitioners were falsely implicated. He also submits that, the police filed charge-sheet and, therefore, custodial interrogation of the petitioners are not required.
Learned advocate appearing for the State draws the attention of the Court to the statement of the neighbour recorded under Section 161 of the Code of Criminal Procedure (Cr.P.C.).
2Considering the fact that the incident of death occurred within four years of marriage and considering the gravity of the offence and the involvement of the petitioner therein as transpiring from the materials in the case diary, we are unable to enlarge the petitioners on anticipatory bail.
Accordingly, prayer for anticipatory bail of the petitioners is rejected and the application being CRM (A) 1855 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)