Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Din Mohammad Alias Din Mondal & Ors on 20 December, 2019
1 82 20.12.2019
ss Rejected
C.R.M. 12124 of 2019
In the matter of : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 19.12.2019 in connection with Amdanga P.S. Case No. 388 of 2018 dated 29.08.2018 under sections 147/148/149/427/326/307/302/201/120B of the Indian Penal Code and sections 25/27 of the Arms Act and section 9B(ii) of the Indian Explosive Act.
And In the matter of : Din Mohammad alias Din Mondal & Ors.
Mr. Angshuman Chakraborty Mr. S.S. Saha ... ... for the petitioners Mr. Saibal Bapuli, APP Mr. Arani Bhattacharyya ... ... for the State Having considered the materials on record prima facie disclosing involvement of the petitioners in the murder of three persons and as they are proclaimed offenders, we are not inclined to grant anticipatory bail to the petitioners.
The application for anticipatory bail is, thus, rejected.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)