Calcutta High Court (Appellete Side)
341/323/324/325/307/379/506/34 Of ... vs In Re : Madhusudan Das & Ors on 17 December, 2020
17.12.2020 149 sdas rejected C.R.M. 9356 of 2020 (via video conference) In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Belda Police Station Case No. 200 of 2020 dated 06.09.2020 under Sections 341/323/324/325/307/379/506/34 of the Indian Penal Code.
And In Re : Madhusudan Das & Ors. ..... petitioners Mr. Avik Ghatak Mr. Amit Ranjan Pati ... for the petitioners Mr. Sandip Chakraborty ... for the State Having considered the materials on record disclosing prima facie involvement of the petitioners in snatching gold chain and causing hurt of the victim, we are of the opinion that in view of gravity of the offence this is not a fit case to grant anticipatory bail.
Accordingly, prayer for anticipatory bail is rejected. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)