Calcutta High Court (Appellete Side)
341/509/376/511/34 Of The Indian Penal ... vs In Re : Sabul Mia & Ors on 3 February, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
03.02.2022 19 Ct. No 29 KAUSHIK (REJECTED) C.R.M. (A) 497 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Ratua Police Station Case No. 667 of 2021 dated 12.12.2021 under Sections 341/509/376/511/34 of the Indian Penal Code, 1860.
And In Re : Sabul Mia & Ors.
..... petitioners Mr. Bellal Sk.
.... for the petitioners Md. Anwar Hossain Ms. Sreyashi Biswas ... for the State Petitioners seek anticipatory bail. Learned advocate appearing for the petitioners submits that, the petitioners were falsely implicated. The First Information Report was lodged six days after the alleged incident.
Learned advocate appearing for the State draws the attention of the Court to the statement recorded under Section 164 of the Code of Criminal Procedure (Cr.P.C.) of the victim lady.
Considering the gravity of the offence and the involvement of the petitioners therein as it transpires from the contents in the case diary including the 164 Cr.P.C. statement of the victim lady, we are unable to grant anticipatory bail to the petitioners.
2Accordingly, prayer for anticipatory bail of the petitioners is rejected and the application being CRM (A) 497 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)