Calcutta High Court (Appellete Side)
9B(Ii) Of The Indian Explosive Act vs In Re : Sk. Nayamatulla @ Maku & Ors on 28 September, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
28.09.2022 36 Ct. No. 29 KAUSHIK REJECTED C.R.M.(A) 4618 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Mangolkot Police Station Case No. 228 of 2022 dated 08.08.2022 under Sections 25/27 of the Arms Act and Section 9B(II) of the Indian Explosive Act.
And In Re : Sk. Nayamatulla @ Maku & Ors.
...... petitioners Mr. Soumik Ganguly ....for the petitioners Mr. Madhusudan Sur Mr. Dipankar Pramanick ....for the State There are materials in the case diary implicating the petitioners in the recovery of the live bombs.
Considering the gravity of the offence and the involvement of the petitioners therein, we are unable to grant anticipatory bail to the petitioners.
Accordingly, prayer for anticipatory bail of the petitioners is rejected and the application being CRM (A) 4618 of 2022 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) 2