(1.) Pran Kumar Mandal has sought to invoke this courts jurisdiction under section 438 Cr. P.C. on the ground that he is being wanted by the police in connection with Burdwan P.S. Case No. 753/09 dated 22/11/09 under sections 498A/ 307/306/304B/354/420/379 IPC.
(2.) On perusal of the relevant CD it is found that one Santana Mondal @ Jhuma Kundu filed an application under section 156(3) Cr. P.C. against her husband, the present petitioner and her in-laws alleging inter alia that her husband frequently used to hurl abusive and obscene languages and also to assault her regularly under the influence of liquor. Her mother-in-law also instigated her to commit suicide by setting fire on herself. She was treated with cruelty and even denied food by her husband now and then. Ld. C.J.M. Burdwan asked I.C. Burdwan to treat the same as FIR. On receipt of such petition of complaint Burdwan P.S. Case No. 753/09 dated 22/11/09 under sections 498A / 307 / 306 / 304B /354 / 420 /379 IPC was registered. In course of investigation I.O. examined three witnesses i.e. the parents of the victim and landlord of the rented premises where the victim used to reside with her husband.
(3.) On appreciation of entire materials on record as are available in the CD in the light of submissions advanced by both sides, we do not find any reason to refuse the prayer for anticipatory bail.