Calcutta High Court (Appellete Side)
2018 Under Sections 498A/306/34 Of The ... vs In Re : Puchu @ Puchki Ghosh & Ors on 8 May, 2018
1
08.05.2018
tkm/ct 28 C.R.M. 2049 of 2018
sl no. 203
In Re : An application for anticipatory bail under section 438 of the Code of Criminal
Procedure filed on 4.5.2018 in connection with Malda P.S case no. 2 of 2018 dated
1.1.2018 under sections 498A/306/34 of the Indian Penal Code And In Re : Puchu @ Puchki Ghosh & Ors. ...... petitioners Mr. Tapan Dutta Gupta ...... for the petitioners Mr. Abhra Mukherjee Mr. Dipankar Mahata ...... for the State Heard the learned advocates appearing for the respective parties. Having considered the materials in the case diary prima facie disclosing involvement of the petitioners in the torture of the housewife who suffered unnatural death within one year of marriage, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail is rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)