Calcutta High Court (Appellete Side)
Tinku Ghosh @ Amarnath Mandal vs Unknown on 8 September, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 4305 of 2022 08.09.2022
Sl.5 Court No.29 In Re: - An application for anticipatory bail under Section 438 of (AD) the Code of Criminal Procedure in connection with (Rejected) Harishchandrapur Police Station Case No.655 of 2022 dated 28/07/2022 under Sections 420/464/468/471/472 of the Indian Penal Code, 1860.
And In the matter of: Tinku Ghosh @ Amarnath Mandal ....petitioner.
Mr. Soupal Chatterjee Ms. Sucheta Banerjee ...for the petitioner.
Ms. Manisha Sharma ...for the State.
Petitioner prays for anticipatory bail. Learned Advocate appearing for the petitioner submits that the petitioner took money for the purpose of mutation and did not do the work and, therefore, the present police complaint.
Learned Advocate appearing for the State draws the attention of the Court to the statement recorded under Section 161 of the Code of Criminal Procedure.
Apparently, the petitioner is accused of making over forged documents relating to mutation.
In such circumstances, the requirement of custodial interrogation of the petitioner cannot be overlooked at this stage.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
C.R.M. (A) 4305 of 2022 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)