Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Sri Dipankar Das @ Bubun Das on 6 September, 2016
Author: Patherya
Bench: Patherya
1 Sl.39 Sept 06, 2016 C.R.M. 4677 of 2016 s.d.
rejected In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 15.06.2016 in connection with Nandigram P. S. Case 233 of 2016 dated 01.06.2016 under Sections 363/365/366/366A/34 of the Indian Penal Code(G. R. Case No. 891/16).
And In the matter of : Sri Dipankar Das @ Bubun Das ...petitioner.
Mr. Mokaram Hossain Mr. Mizanur Rahaman Mr. Sandipan Maity ...... for the petitioner.
Mr. Sudip Ghosh ...for the State.
Apprehending arrest in connection with Nandigram P. S. Case 233 of 2016 dated 01.06.2016 under Sections 363/365/366/366A of the Indian Penal Code, this application for anticipatory bail has been filed under Section 438 of the Code of Criminal Procedure.
Learned advocate for the petitioner submits that the petitioner is in no way connected with the alleged offence and the petitioner is innocent.
Learned Advocate for the State takes us through the case diary and specifically draws our attention to the certificate of birth of the victim at page 50 and the statement of the victim girl recorded under Section 164 Cr.P.C at page
46. 2 Having considered the submission of both the parties and considering the mode and manner of investigation, we are of considered view that the petitioner should not be enlarged on anticipatory bail.
The prayer for anticipatory bail is, thus, rejected and the application is dismissed.
Certified copy of this order, if applied for, be given to the parties on priority basis upon compliance of all formalities.
(Patherya, J.) (Debi Prosad Dey, J.)