ABLAPL/16347/2020
2021 Latest Caselaw 1411 Ori

ABLAPL No.16347 of 2020

02. 04.02.2021 This matter is taken up by video conferencing mode.

The Petitioner apprehending his arrest in connection with Bowbazar P.S. Case No. 64 of 2020 corresponding to G.R. Case No. 173 of 2020 pending in the court of learned Additional Chief Metropolitan Magistrate, 2nd Court, Kolkata for commission of offence under sections 403/406/418/420/ 120-B IPC has filed this application for grant of anticipatory bail in the event of his arrest in the said case.

Heard Mr. Gautam Misra, learned Senior Advocate for the Petitioner and Mr. S.K. Nayak learned Additional Government Advocate.

Considering the submission made and on going through the materials on record as placed; this Court finds that the prayer as advanced in the present application for a direction for grant of bail in the event of arrest of the petitioner in the case which is pending before the court at Kolkata in the State of West Bengal, does not merit acceptance.

Accordingly, the ABLAPL stands dismissed. As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the

manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.

( D. Dash) Judge

Aks