Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Rakesh Mondal @ Rocket on 20 March, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 44. 20.03.2017
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ap C.R.M. 2207 of 2017 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 16.03.2017 in connection with Nowda Police Station Case No. 235 of 2016 dated 18.08.2016 under Sections 341/326A/307 of the Indian Penal Code.
And In re.: Rakesh Mondal @ Rocket. ... Petitioner Mr. Somnath Adhikary. ... for the petitioner Mr. Atif Ahmed Siddiqui. .... for the State Heard the learned counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for 217 days and tomorrow is the date fixed for taking up the matter for commitment.
This is a case of acid attack.
It is contended that one of the co-accused persons has been granted bail.
Immediately we have been pointed out by the learned counsel for the State that the person was granted bail who sold the acid.
Now, considering the nature and seriousness of the allegations and the gravity of the offence, we are of the opinion that this is not a fit case for bail.
Accordingly, the application for bail stands rejected.
(Ashim Kumar Roy, J.) 2 (Malay Marut Banerjee, J.)