Calcutta High Court (Appellete Side)
6.9.2019 Under Sections 365/364A/34 Of ... vs In Re : Sonu Singh & Anr on 2 January, 2020
1 02.01.2020
tkm/ct 28 C.R.M. 12385 of 2019 sl no. 108
In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection Kotwali P.S. case No. 627 of 2019 dated 16.9.2019 under sections 365/364A/34 of the IPC And In Re : Sonu Singh & Anr. ...... petitioners Mr. A Gupta ...... for the petitioner Mr. Sudip Ghosh Mr. B. Banerjee ...... for the State Mr. A Islam ...... for the de facto complainant Heard the learned advocates appearing for the respective parties.
It is submitted on behalf of the petitioners that they have been falsely implicated in the instant case and they have been released on bail in connection with second complaint lodged against them.
Learned lawyer for the State opposes the prayer for bail. Having considered the materials on record and bearing in mind the prima facie involvement of the petitioners in the alleged crime, we are of the opinion that in view of the gravity of the offence this is not a fit case to grant bail to the petitioners at this stage.
Accordingly, the prayer for bail is rejected.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)