Calcutta High Court (Appellete Side)
86 vs In Re : Bijoy Neogi on 16 November, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
16.11.2021 36 Ct. No 29 KAUSHIK (REJECTED) C.R.M 7303 of 2021 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with CID Cyber Case No. 07 of 2021 dated 27.07.2021 under Sections 419/420/120B/34/467/468/471 of the Indian Penal Code, 1860.
And In Re : Bijoy Neogi ..... petitioner Mr. Abdur Rakib Mr. Arijit Pradhan .... for the petitioner Mr. Rudradipta Nandy ... for the State Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that, the petitioner was falsely implicated. He is in no way connected with the alleged incident.
Learned advocate appearing for the State submits that, the petitioner is the person, who got the SIM cards of the mobile in his own name. Those SIM cards were used in different incidents of online fraud. The police are yet to conclude the investigations.
Considering the facts and circumstances of the case and considering the gravity of the offence and the involvement of the petitioner and considering the fact that the police are yet to conclude the investigation, we are unable to grant anticipatory bail to the petitioner.
2Accordingly, prayer for anticipatory bail of the petitioner is rejected and the application being CRM 7303 of 2021 is dismissed.
(Debangsu Basak, J.) (Ananda Kumar Mukherjee, J.)