Calcutta High Court (Appellete Side)
Sections 342/326/326A/307/506/34 Of ... vs In Re : Sk. Sajahan Ali @ Bablu on 1 November, 2017
1 01.11.2017146
sdas rejected C.R.M. 10124 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 25.09.2017 in connection with Joypur Police Station Case No. 185 of 2015 dated 24.10.2015 under Sections 342/326/326A/307/506/34 of the Indian Penal Code.
And In Re : Sk. Sajahan Ali @ Bablu ... petitioner Ms. Srabani Biswas ...for the petitioner Mr. Nirupam Dhalli . ..for the State Heard the learned Counsel appearing on behalf of the parties.
Having considered the materials on record, prima facie, disclosing involvement of the petitioner in the acid attack upon victim, we are not inclined to grant bail to the petitioner at this stage.
The application for bail is, thus, rejected.
(Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.)