Calcutta High Court (Appellete Side)
Sections 363/366A/34 Of The Indian ... vs In Re : Jayanti Singha on 8 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
08.03.2022 06 Ct. No 29 KAUSHIK (REJECTED) C.R.M. (A) 1108 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Raiganj Police Station Case No. 968 of 2021 dated 28.10.2021 under Sections 363/366A/34 of the Indian Penal Code.
And In Re : Jayanti Singha ..... petitioner Mr. Bellal Shaikh .... for the petitioner Mr. Abhra Mukherjee Mr. Goutam Banerjee ... for the State Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that, the husband of the petitioner was granted bail by the Jurisdictional Court. The petitioner was falsely implicated.
Learned advocate appearing for the State draws the attention of the Court to the materials in the case diary.
Considering the gravity of the offence and the involvement of the petitioner therein, we are unable to grant anticipatory bail to the petitioner.
Accordingly, prayer for anticipatory bail of the petitioner is rejected and the application being CRM (A) 1108 of 2022 is dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 2