Calcutta High Court (Appellete Side)
Swapan Biswas vs Unknown on 11 April, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 11.04.201725
pk CRM No. 2938 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 06.04.2017 in connection with Kaliganj P.S. Case No. 139/16 dated 4.3.16 under Sections 376/511/448/326/326A/307/34 of the Indian Penal Code.
And
In the matter of:- Swapan Biswas petitioner
Ms. Minoti Gomes for the petitioner
Mr. Bidyut Roy,
Ms. Rita Dutta for the State
Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
This is a case of acid attack. The petitioner is in custody for 40 days. According to the learned counsel for the petitioner that her client is not involved in throwing acid.
However, going through the statement of the victim we find that the petitioner's prima facie involvement in the commission of the offence is very much there.
We have also gone through the injury report of the two persons, who sustained acid burn injuries.
Having regard to the nature of the allegation and the gravity of the offence, the prayer for bail stands rejected.
(Ashim Kumar Roy, J.) 2 (Amitabha Chatterjee, J.)