Sanjay Ram @ Suku vs Unknown on 19 April, 2017

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Calcutta High Court (Appellete Side)

Sanjay Ram @ Suku vs Unknown on 19 April, 2017

Bench: Ashim Kumar Roy

pk CRM No. 3215 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 17.04.2017 in connection with Singur P.S. Case No. 36/16 dated 01.02.16 under Sections 395/397/396/412 of the Indian Penal Code read with Sections 25/27 of the Arms Act.

                          And
In the matter of: Sanjay Ram @ Suku           petitioner

Mr. Sudip Ghosh Chowdhury             for the petitioner

Ms. Faria Hossain,
Mrs. Debjani Sahu                      for the State

Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.

This is a case of dacoity committed at a Petrol Pump in the early morning around 4-15 hours. The petitioner has been identified in the T.I. Parade.

We have gone through the case diary.

Considering the nature of the allegation and the materials collected in support of the same and the gravity of the offence, the prayer for bail stands rejected.

It be noted that as many as four cases are pending against this petitioner. Details whereof are given below:-

i) Andal PS Case No. 116/16 dt. 11.5.16 u/s. 413/414 IPC and 25(I)(B)/27 Arms Act.

ii) Assansole South PS Case No. 574/15 dt. 27.11.15 u/s. 395/397 IPC & 25/27 Arms Act.

iii) Burdwan PS Case No. 118/16 dt. 01.02.16 u/s. 395/397/412 IPC & 25/27 Arms Act.

iv) Jamalpur PS Case No. 23/16 dated 01.02.16 u/s. 395/397 IPC & 25/27 Arms Act.

Office is directed to communicate this order to the trial court at once for future reference.

(Ashim Kumar Roy, J.) (Asha Arora, J.)

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Calcutta High Court (Appellete Side)