Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Unknown on 29 February, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 C. R. M. No. 3333 of 2012 29.02.2012 Sl. 52.
In re: Asif Qamar & Anr. ... Petitioners.
Mr. Sanat Chowdhuri ----for the petitioners.
Mr. Syed Samser Ali --- for the State.
In the matter of : An application for bail under Section 439 of the Code of Criminal Procedure filed on 24.2.2012 in connection with Bowbazar P. S. Case No. 495/2011 under sections 498A/306/120B IPC and section 3 and 4 of Dowry Prohibition Act.
Heard the learned counsel appearing on behalf of the parties. Perused the case papers.
It is submitted that the petitioners are the stepsons of the victim housewife and they are in custody for 166 days. The investigation is over and charge sheet has been submitted.
We have gone through the Case Diary. Having regard to the materials collected during investigation, more particularly from the statement of the neighbouring people and the postmortem report, in our opinion, this is not a fit case for bail. Accordingly, the prayer for bail is rejected at this stage.
The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Asim Kumar Ray, J.) rnr.