Calcutta High Court (Appellete Side)
Radheshyam Chokhani vs Unknown on 19 March, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 19.03.2015
pk CRM No. 2443 of 2015 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 17.3.15 in connection with Shibpur P.S. Case No. 705/14 dated 2.12.14 under Sections 407/420 of the Indian Penal Code.
And In the matter of:- Radheshyam Chokhani Petitioner Mr. Subhamoy Bhattacharjee, Mr. B. Dhara, Mr. Ananda Gopal Mukherjee for the petitioner Mr. Aniket Mitra for the State The petitioner, apprehending arrest in connection with Shibpur P.S. Case No. 705/14 dated 2.12.14 under Sections 407/420 of the Indian Penal Code has come to this court for anticipatory bail.
Heard the learned counsel appearing on behalf of the parties. Perused the case diary.
It is submitted on behalf of the State that the present petitioner is a middleman, who used to arrange their trucks for different parties for sending consignments to different places. He further submits that investigating agency is going to issue notice under Section 41A of the Code of Criminal Procedure against him. In such circumstances, we do not find there is any apprehension of arrest on the part of the petitioner and 2 accordingly we are not inclined to entertain this application for anticipatory bail and the same stands rejected.
(Ashim Kumar Roy, J.) (Ishan Chandra Das, J.)