Calcutta High Court (Appellete Side)
Saday Ghosh vs Unknown on 26 March, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1 S/L. 52.
March 26, 2014. C.R.M. No. 3106 of 2014 ss.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on February 20, 2014 in connection with Goaltore Police Station Case No. 87 dated August 5, 2013 under Sections 148/149/447/307 of the Indian Penal Code, 1860 and adding Sections 25/27 of the Arms Act and Section 9B of the Indian Explosives Act.
And In the matter of: Saday Ghosh ...Petitioner.
Mr. Navanil De ...for the petitioner.
Mr. Samrat Das ...for the State.
Heard the learned advocates appearing on behalf of the respective parties.
The accused/petitioner is seeking bail in connection with a case relating to offences punishable under Sections 148/149/447/307 of the Indian Penal Code, 1860 and adding Sections 25/27 of the Arms Act and Section 9B of the Indian Explosives Act.
After considering case diary and considering the materials available in the record, we are not inclined to grant bail to the accused/petitioner at this stage.
The application for bail is, thus, rejected at this stage.
(Subhro Kamal Mukherjee, J.) (Shib Sadhan Sadhu, J.)