Calcutta High Court (Appellete Side)
498A/326A/307/34 Of The Indian Penal ... vs In Re : Firoj Sk. @ Firaj Sk on 8 February, 2023
08.02.2023 58 sdas rejected C.R.M. (DB) No. 519 of 2023 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Chapra Police Station Case No. 332 of 2020 dated 15.09.2020 under Sections 498A/326A/307/34 of the Indian Penal Code.
And In Re : Firoj Sk. @ Firaj Sk. ..... petitioner Mr. Ashok Das Mr. Amanul Islam Mr. Sourav Mukherjee Mr. Debayan Ghosh ... for the petitioner Ms. Zareen N. Khan Mr. A. Mondal ... for the State Learned Counsel for the petitioner submits he is in custody for 668 days. He renews his prayer for bail.
Learned Counsel for the State opposes the prayer for bail.
We have considered the materials on record. Petitioner poured poison in the mouth of the victim. His bail prayer was rejected earlier on merits. Accordingly, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2