Calcutta High Court (Appellete Side)
Prahalad Ghosh @ Prahlad Ghosh vs Unknown on 5 January, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
05.01.2024 Item No.56 Ct. No. 29 CHC Rejected C.R.M.(A) 5768 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Malda Police Station Case No. 140/2021 dated 22.3.2021 under Sections 341/186/353/427/436/307/34 of the Indian Penal Code read with Section 3 of the PDPP Act.
And In the matter of : Prahalad Ghosh @ Prahlad Ghosh ...... petitioner Mr. Musharraf Alam Sk.
....for the petitioner Mr. Ranabir Ray Chowdhury, Mr. Anindya Sundar Chatterjee ....for the State Petitioner prays for anticipatory bail. Police case is of March 22, 2021. There is an issue of long absconsion. Petitioner claims that, he learnt about the police case subsequent to the filing of the charge-sheet.
There are materials in the Case Diary implicating the petitioner. There is an issue of long absconsion as noted above.
In such circumstances, we are unable to grant anticipatory bail to the petitioner.
This application for anticipatory bail is, thus, rejected. CRM(A) 5768 of 2023 is disposed of.
(Debangsu Basak, J.) 2 (Md. Shabbar Rashidi, J.)