Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Unknown on 9 February, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 C. R. M. No. 465 of 2012 2.2012 l. 57.
In re: Mojibar Sk ... Petitioner.
Mr. Robiul Islam ----for the petitioner.
Ms. Sukanya Bhattacharyya --- for the State.
In the matter of : An application for bail under Section 439 of the Code of Criminal Procedure filed on 27.12.2011 in connection with Jejinagar P. S. Case No. 344/2011 dated 24.10.2011 under sections 326/307/34 IPC.
Heard the learned counsel appearing on behalf of the parties. Perused the case papers.
It is submitted that the present petitioner is in custody for 79 days. In the FIR, which was lodged by an eyewitness to the occurrence, no criminal overt act has been attribute to the present petitioner and one Ajibur is the principal accused who assaulted the victim.
On the other hand, the prayer for bail has been opposed by the learned counsel for the State, who draws our attention to the injury report at page 27 of the Case Diary and points out that multiple injuries had been caused by the present petitioner and then she again draws our attention to the statement of the injured at page 14 of the same and points out that this petitioner is the person at whose behest the assault was made.
We have gone through the Case Diary and having regards to the nature of the allegations, the prayer for bail is rejected.
2The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Tarun Kumar Gupta, J.) rnr.