Calcutta High Court (Appellete Side)
363/366A/34 Of The Indian Penal Code vs In Re : Sajjad Ali on 4 July, 2018
1 04.07.201876
sdas Rejected C.R.M. 4438 of 2018 In Re.: An application under Section 438 of the Code of Criminal Procedure filed on 03.07.2018 in connection with Chanchal Police Station Case No. 427 of 2014 dated 12.08.2014 under Sections 363/366A/34 of the Indian Penal Code.
And In Re : Sajjad Ali ..... petitioner Mr. Kallol Mondal ... for the petitioner Mr. Swapan Banerjee, learned A.P.P., Mrs. Sima Biswas ... for the State It is submitted by the learned Counsel appearing for the petitioner that the victim has been recovered and investigation is complete.
Learned Counsel appearing for the State opposes the prayer for anticipatory bail.
We have considered the materials on record and from the statement of the minor girl recorded under Section 164 of the Code of Criminal Procedure we find that she had been kidnapped by the petitioner and the latter had absconded for a protracted period of time.
Accordingly, we are not inclined to grant anticipatory bail to the petitioner.
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The application for anticipatory bail is, thus, rejected. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)