Calcutta High Court (Appellete Side)
Swapan Kumar Saha vs Unknown on 20 December, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 161 20.12.2013
sm C.R.M.15872 of 2013 In Re: An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed 04.12.2013 in connection with Salboni Police Station Case No.226/2013 dated 30.09.2013 under section 415/420/423/424/ 425/ 427/441/463/464/466/469/448 read with sections 43/65/72 of Information Technology Act and sections 65A/65B of the Indian Evidence Act.
In the matter of: Swapan Kumar Saha .... petitioner.
Mr.Navanil De .. for the petitioner.
Mr.Debajyoti Deb .. for the State.
Heard the learned counsel appearing on behalf of the parties. Perused the case papers.
Having considered the materials in the case diary prima facie disclosing involvement of the petitioner in the alleged tampering and forging of electronics records/document, we are of the view that this is not a fit case for granting anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail stands rejected.
(Joymalya Bagchi,J.) 2 (Sahidullah Munshi, J.) 164 20.12.2013 sm C.R.M.15879 of 2013 In Re: An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed 04.12.2013 in connection with Amta Police Station Case No.346/2013 dated 20.10.2013 under sections 498A/34/494 of the Indian Penal Code and sections 3 & 4 of the Dowry Prohibition Act.
In the matter of: Sk.Md.Faruk @ Sk.Faruk .... petitioner.
Md.Sabir Ahmed .. for the petitioner.
Ms.Sima Biswas. .. for the State.
Heard the learned counsel appearing on behalf of the parties. Perused the case papers.
Having considered the materials in the case diary and in view of the fact that the allegation of physical assault is supported by medical evidence, we are of the view that this is not a fit case for granting anticipatory bail to the petitioner.
3Accordingly, the prayer for anticipatory bail stands rejected.
(Joymalya Bagchi,J.) (Sahidullah Munshi, J.)