Calcutta High Court (Appellete Side)
Sk. Mannan Ali @ Munna vs The State Of West Bengal on 5 August, 2013
Author: Jayanta Kumar Biswas
Bench: Tarun Kumar Gupta, Jayanta Kumar Biswas
1 In The High Court At Calcutta Criminal Miscellaneous Jurisdiction Appellate Side Present : The Hon'ble Mr Justice Jayanta Kumar Biswas and The Hon'ble Mr Justice Tarun Kumar Gupta C.R.M. No. 10836 of 2013 Sk. Mannan Ali @ Munna
-vs-
The State of West Bengal Mr. Navnil De ...for the petitioner Mr. Arnab Chatterjee. ... for the State Heard on : August 5, 2013.
Order on : August 5, 2013.
Jayanta Kumar Biswas, J : The petitioner accused of offences under ss.147/448/436/427/379/506/120B IPC, ss.25/27 Arms Act and s.9B Explosives Act and in custody from June 1, 2013 is seeking bail under s.439 CrPC.
The first information report was registered on April 19, 2013. There are nine accused. Only the petitioner has been arrested. Others are absconding. The statements of independent witnesses implicate the petitioner. The investigation is in progress.
On this facts, we are not impressed by the submission that nothing refers to any overt act of the petitioner, or that there has been no recovery of anything from him. In our opinion, it will not be appropriate to grant the petitioner bail.
For these reasons, we dismiss the CRM. Certified xerox.
(Jayanta Kumar Biswas, J) (Tarun Kumar Gupta, J) ap 2