MADHU BHOWMIK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is a second application for anticipatory bail under section 438 of the Code of Criminal Procedure. The learned Counsel appearing for the petitioner submits that the application under section 438 of the Code of Criminal Procedure was earlier rejected, but there has been change of circumstances owing to the fact that the accused and the victim have married each other and the xerox copy of the Marriage Certificate has also been filed. The learned Counsel further submits that the father of the victim and the father of the accused both signed in the Marriage Certificate as the witnesses.

(2.) The learned Counsel appearing for the de facto complainant by filing Vakalatnama submits that the victim and the accused have married each other and both are now living happily.

(3.) The learned Counsel appearing for the State produced the case diary.