Calcutta High Court (Appellete Side)
341/325/354/506/120B/493/376 Of The ... vs In Re : Binoy Ranjan Biswas on 17 November, 2017
1 17.11.2017
tkm/ct 28 C.R.M. 11092 of 2017 sl no. 295
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 7.11.2017 in connection with Bamangola P.S case no. 208/2017 dated 18.9.2017 under sections 341/325/354/506/120B/493/376 of the Indian Penal Code, And In Re : Binoy Ranjan Biswas ...... petitioner Kazi M. Rahman ...... for the petitioner Mr. Arijit Ganguly Mr. Avik Ghatak ...... for the State Heard the learned advocates appearing for the respective parties.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in sexually exploiting the maid servant, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail is rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.)