Calcutta High Court (Appellete Side)
Sections 498A/302/304B/34 Of The ... vs In Re:‐ Golam Mortuja @ Golam Mustofa ... on 12 September, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 20 12.9.2017 C.R.M. No.8902 of 2017 srm Re: An application for bail under Section 439 of the Code of Criminal Procedure affirmed on 01.09.2017 in connection with Beldanga P.S. Case No.316 of 2016 dated 05.07.2016 under Sections 498A/302/304B/34 of the Indian Penal Code.
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In re:‐ Golam Mortuja @ Golam Mustofa .... Petitioner.
Mr. Rabiul Islam,
Mr. Asif Iqbal ... For the petitioner.
Mr. Bidyut Roy,
Ms. Rita Dutta .... For the State.
Heard the learned Advocates appearing on behalf of the parties.
Perused the case diary.
The petitioner is in custody for 210 days. Charge sheet has already been submitted.
It is submitted by the learned Advocate appearing for the petitioner that the petitioner has been falsely implicated in this case and he is innocent.
Our attention has been drawn by the learned State Advocate towards the statement of the minor son of the deceased housewife recorded under Section 161 of the Cr.P.C., which is at page 56 of the case diary. It is also submitted by him that a co‐ordinate Bench of this Court rejected the similar prayer of the petitioner by an order dated July 19, 2017 passed in C.R.M. No.6662 of 2017.
2On perusal of the aforesaid materials in case diary and after considering the fact that there is no development in the matter subsequent to the rejection of similar prayer of the petitioner by a co‐ordinate Bench, we are not inclined to allow the prayer for bail of the petitioner. Accordingly, such prayer is rejected and the application for bail stands dismissed.
(Debasish Kar Gupta, J.) (Amitabha Chatterjee, J. )