Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Manik Sk on 27 June, 2014
Author: Shib Sadhan Sadhu
Bench: Shib Sadhan Sadhu
1 Sl. June 27, C.R.M. 6734 of 2014
161. 2014 In the matter of: An application for bail under Section 439 of the Code of Criminal Procedure Code filed on June 2, 2014 in connection with Nakashipara Police Station Case No. 18 of 2014 dated January 12, 2014 under Sections 341/326/307/34/447 of the Indian Penal Code;
And In the matter of: Manik Sk. ...petitioner.
versus State of West Bengal ...opposite party.
Mr. Nisith Nandan Adhikary, Mr. Tirthankar Dhali, ...for the petitioner.
Mr. Partha Sarathi Das, ...for the State.
This matter is taken up for consideration out of turn on the mentioning by Mr. Nisith Nandan Adhikary, learned senior advocate appearing on behalf of the petitioner and in the presence of the learned advocate appearing on behalf of the prosecution.
This is an application under Section 439 of the Code of Criminal Procedure praying for release on bail in connection with Nakashipara Police Station Case No. 18 of 2014 dated January 12, 2014 in relation to an offence punishable under Sections 341/326/307/34/447 of the Indian Penal Code.
We have heard the learned advocates appearing for the parties and perused the case diary.
It is submitted on behalf of the petitioner that the petitioner is in custody for about four (4) months and that investigation in the instant case is complete. As such, further detention of the petitioner is not necessary in the facts of the instant case.
Having considered the materials in the case diary, prima facie, disclosing involvement of the petitioner in the commitment of alleged offence, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, the application for bail is rejected.
( Subhro Kamal Mukherjee, J. ) dns ( Shib Sadhan Sadhu, J. ) 2