Calcutta High Court (Appellete Side)
493/376/315/354/324/325/506/34 Of ... vs In Re:- Sarfaraj Jaman on 7 September, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 25 7.9.2017
C.R.M. No.8473 of 2017 p.d.
Re: An application for bail under Section 439 Cr.P.C. affirmed on 24.8.2017 in connection with Pukuria Police Station Case No.308/2017 dated 4.8.2017 under Sections 493/376/315/354/324/325/506/34 of Indian Penal Code.
- And -
In re:- Sarfaraj Jaman .... Petitioner. Mr. Sudip Banerjee ... For the petitioner. Md. Anowar Hossain, Mrs. Benazir Hasna .... For the State.
Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for 26 days. Investigation is in progress.
It is submitted by the learned Advocate appearing on behalf of the petitioner that the petitioner has been falsely implicated in this case and his further custodial detention is not necessary.
Our attention has been drawn by the learned Advocate for the State towards the statement made by the victim lady under Section 164 Cr.P.C., which is at page-21 of the case diary.
Going through the same and considering the nature and seriousness of the allegation made against the petitioner as also the gravity of the offence and the fact that investigation is still in progress against the petitioner, who is the principal accused, we are not inclined to allow the prayer for bail of the petitioner.
2Accordingly, such prayer for bail is rejected and the application for bail stands dismissed.
(Debasish Kar Gupta, J.) (Amitabha Chatterjee, J. )