Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re:- Baidas Barman @ Manik Barman on 18 June, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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33
18.06.2015
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CRM No.5462 of 2015
In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal
Procedure filed on 10.06.2015 in connection with Tufanganj P.S. No.08 of 2015 dated 07.01.2015
under sections 376/323/325/506/34 of the Indian Penal Code.
And
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In Re:- Baidas Barman @ Manik Barman .. Petitioner Md.Sabir Ahmed .. for the petitioner.
Mr.Madhusudan Sur .. for the State.
The petitioner, apprehending arrest in connection with. Tufanganj P.S. No.08 of 2015 dated 07.01.2015 under sections 376/323/325/506/34 of the Indian Penal Code, has approached this Court for anticipatory bail.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
Opposing the prayer for anticipatory bail, the learned counsel for the State draws our attention to the statement of the victim recorded under section 164 CrPC, which is at page 26 of the case diary.
Having regard to what transpires, this application for anticipatory bail is rejected.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)