Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Sk. Sajahan Ali @ Bablu on 17 August, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 20. 17.08.2017
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ap C.R.M. 7803 of 2017 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 08.08.2017 in connection with Joypur Police Station Case No. 185 of 2015 dated 24.10.2015 under Sections 342/326/326A/307/506/34 of the Indian Penal Code.
And In re.: Sk. Sajahan Ali @ Bablu. ... Petitioner Mr. Prabir Mitra. ...... for the petitioner Mrs. Zareen N. Khan, Mrs. Trina Mitra. .... for the State Heard the learned counsel appearing on behalf of the parties. Perused the case diary.
This is a case of acid attack and due to such attack, the victim lost his vision in one eye.
Earlier the petitioner's prayer for bail was rejected about four months back by this Court in connection with C.R.M. No. 3007 of 2017.
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.
Considering the nature and seriousness of the allegations and the gravity of the offence, we are of the opinion that this is not at all a fit case for bail.
Accordingly, the application for bail stands rejected. 2 (Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.)