Calcutta High Court (Appellete Side)
Indian Penal Code vs In Re : Tosmina Begam on 10 January, 2018
1 10.01.2018
tkm/ct 28 C.R.M. 262 of 2018 sl no. 78
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 8.1.2018 in connection with Arambag Women P.S case no. 9 of 2016 dated 17.12.2016 under sections 498A/307/406/34 of the Indian Penal Code adding section 302 of the Indian Penal Code, And In Re : Tosmina Begam ...... petitioner Mr. Nirupam Dhali ...... for the petitioner Mr. Saswata Gopal Mukherjee Mr. R.D. Nandy ...... 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 the murder of the victim housewife as transpiring from her dying declaration, we are of the opinion that this is not a fit case to grant anticipatory bail.
Accordingly, the prayer for anticipatory bail is rejected. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.)