Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Swapan Biswas on 27 July, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 31. 27.07.2017
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ap C.R.M. 7062 of 2017 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 20.07.2017 in connection with Kaliganj Police Station Case No. 139 of 2016 dated 04.03.2016 under Sections 376/511/448/326/326A/307/34 of the Indian Penal Code.
And In re.: Swapan Biswas. ... Petitioner Ms. Minoti Gomes. ...... for the petitioner Mr. Shataroop Purkayastha. .... for the State Heard the learned counsel appearing on behalf of the parties. This is a case of acid attack.
The petitioner's prayer for bail was rejected twice by two different co-ordinate Benches of this Court.
We have gone through the case diary, more particularly through the injury reports and other materials collected during investigation.
No case is made out from the side of the petitioner, which may justify us to reconsider his prayer for bail once again on merit, that too on the selfsame materials.
Having regard to the facts as above, the application for bail stands rejected.
Trial be expedited.
(Ashim Kumar Roy, J.) 2 (Ashis Kumar Chakraborty, J.)