Calcutta High Court (Appellete Side)
Abu Sama @ Abdul Abu Sama vs Unknown on 25 January, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
CRM (A) 145 of 2022 25.01.2022
Sl. 63 (Via Video Conference) Court No.29 pg. In Re: - An application for anticipatory bail under Section 438 of (rejected) the Code of Criminal Procedure in connection with Raiganj Women P.S. Case No. 79 of 2021 dated 08/06/2021 under Sections 341/354/307/506 of the Indian Penal Code.
And In the matter of: Abu Sama @ Abdul Abu Sama ....petitioner.
Mr. Pronojit Roy ... for the petitioner.
Ms. Faria Hossain Mr. Anand Keshari ...for the State.
Petitioner seeks anticipatory bail.
Learned advocate appearing for the petitioner submits that the petitioner was falsely implicated.
Learned advocate appearing for the State draws the attention of the court to the statement of the victim recorded under Section 164 of the Code of Criminal Procedure.
Considering the statement recorded under Section 164 of the Code of Criminal Procedure of the victim and considering the gravity of the offence and the involvement of the petitioner therein, we are unable to grant anticipatory bail to the petitioner.
The application for anticipatory bail, being CRM(A) 145 of 2022, is rejected.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)