The Hon’ble High Court of Calcutta has cancelled the orders of anticipatory bail granted in favour of 13 accused in a case related to death of Shri Haran Adhikari & other offences and ordered them to surrender before Jurisdictional Court forthwith.
CBI had registered a case on 01.09.2021 in compliance of the orders dated 19.08.2021 of Hon’ble Calcutta High Court and taken over the investigation of FIR No. 325 of 2021 earlier registered at Sonarpur Police Station, District South 24 Parganas, on complaint against 16 accused and others. It was alleged that at 8 PM in the evening on 02/05/2021, the said accused and others had beaten deceased Sh. Haran Adhikari and other persons fiercely with bricks, sticks, ‘shovels’ and da (chopper) in front of house of one of accused in connection with bursting fire crackers. After the incident, the said persons in a state of bloodshed were taken to Kashinathpur Hospital. From there, they were referred to Baruipur Hospital. Shri Haran Adhikari, nephew of the Complainant expired and other persons were in bed ridden conditions fighting for their life in the hospital.
After investigation, CBI filed supplementary chargesheet in the Court of Additional Chief Judicial Magistrate, Baruipur against 17 accused.
The District & Sessions Judge, South 24 Parganas, Alipore had earlier granted anticipatory bail to 13 accused.
CBI submitted petitions for cancellation of anticipatory bails in the Hon’ble Calcutta High Court. The High Court cancelled the anticipation bail granted in favour of 13 accused.
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