Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re.: Abu Bakkar Siddik on 21 April, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 392. 21.04.2015
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ap C.R.M. 3506 of 2015 In the matter of: an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 17.04.2015 in connection with Kotwali Police Station Case No. 103 of 2015 dated 28.01.2015 under Section 420 of the Indian Penal Code.
And In re.: Abu Bakkar Siddik. ... Petitioner Mr. Sabir Ahmed. ... for the petitioner Mr. Rudradipta Nandy. ... for the State. The petitioner, apprehending arrest in connection with Kotwali Police Station Case No. 103 of 2015 dated 28.01.2015 under Section 420 of the Indian Penal Code, has come to this Court for anticipatory bail.
Heard the learned counsel appearing on behalf of the parties. Perused the case dairy.
It is the case of the prosecution that the petitioner obtained a considerable amount from the local club with the assurance to arrange for a grant from the State Government. In doing so, the petitioner utilized the letterhead of one of the Members of the Legislative Assembly, Mr. Hiten Barman, without his consent. After such facts being disclosed to the concerned authority, the application was rejected and he has misappropriated the entire amount he obtained from the club members.
In this regard our attention has been drawn to the statement of the witnesses, which are at pages 15, 16 and 17 of the case diary. 2 Having regard to what transpires therefrom and considering the nature of the allegations, in our opinion, this is not a fit case for anticipatory bail. The application for anticipatory bail stands rejected.
The application for anticipatory bail, is, thus, disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)