Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Sareja Bibi & Anr on 10 March, 2017
Author: Patherya
Bench: Patherya
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10. 03 .2017 C.R.M. 1597 of 2017.
REJECTED In the matter of An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 27th February,2017 in connection with Nandigram Police Station Case No. 496 of 2016 dated 16.12.2016 under Sections 498A/406/313/307/34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.
And In the matter of : Sareja Bibi & Anr ... Petitioners Mr. Amitabha Karmakar Mr. Arup Kumar Bhowmick For the Petitioners Mr. Manoranjan Mahato Ms. Debjani Sahu For the State Apprehending arrest in connection with Nandigram Police Station Case No. 496 of 2016 dated 16.12.2016 under Sections 498A/406/313/307/34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, this application for anticipatory bail has been filed under Section 438 of the Code of Criminal Procedure.
On scrutiny of the case diary produced by State Counsel and the statement recorded under Section 164 of the Code of Criminal Procedure at page 49 so also the medical reports, calls for rejection of this application.
Accordingly, the prayer for anticipatory bail is rejected and application dismissed.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Debi Prosad Dey, J. ) 2