MUKESH KISHANPURIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) This petition has been filed against the impugned judgment and order dated 26.03.2010 of the High Court of Calcutta whereby the petition under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner herein has been rejected.

(3.) We have gone through the impugned judgment and order and also perused the record. We also see no reason to grant anticipatory bail to the petitioner.