Calcutta High Court (Appellete Side)
Bhadrarani Gharai & Ors vs Unknown on 3 January, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
03.01.2024 Sl.16 Court No.29 C.R.M. (A) 4279 of 2023 (AD) (Rejected) In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Ramnagar Police Station Case No.202 of 2023 dated 09.04.2023 under Sections 447/341/323/325/326A/307/354B/506/34 of the Indian Penal Code (G.R. Case No.940 of 2023).
And In the matter of: Bhadrarani Gharai & Ors.
....petitioners.
Mr. Dhananjay Banerjee Mr. Arup Kumar Bhowmick ... for the petitioners. Mr. Prasun Kumar Datta, Ld. APP Mr. Nirupam Dhali ...for the State.
The application for anticipatory bail is taken up for consideration subsequent to the order dated October 16, 2023 passed by the Coordinate Bench.
By such order, the interim anticipatory bail was granted to the petitioners.
It is submitted at the bar that such order was passed without considering the materials in the case diary and in view of the ensuing puja vacation.
We considered the materials in the case diary. It appears that the victim suffered acid attack. There was an incident of assault.
The petitioners before us were involved in the incident of assault.
In view of the fact that one of the injured was subjected to 2 an acid attack at the behest of the petitioners, enlarging to any of the petitioners would send a wrong signal to the society.
In such circumstances, we are unable to confirm the interim anticipatory bail dated October 16, 2023 or grant anticipatory bail to any of the petitioners.
Accordingly, the prayer for anticipatory bail of the petitioners is rejected.
C.R.M. (A) 4279 of 2023 is dismissed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)