MD. ABDUL HADI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Apprehending arrest in connection with English Bazar Police Station Case No. 1043 of 2021 dtd. 24/8/2021 under Ss. 195A of the Indian Penal Code, the petitioners have filed the instant application for anticipatory bail.

(2.) Learned Advocate appearing for the petitioners, submits that the instant case has been initiated in order to fulfil the motive in keeping the petitioners behind the bar even after the petitioner no. 1 has already been extended the benefit of Sec. 438 of the Code of Criminal Procedure in connection with English Bazar Police Station Case No. 945 of 2020 dtd. 12/10/2020 under Sec. 493/417/376/326/506 of the Indian Penal Code. According to the learned Advocate for the petitioners, It is an absolutely false statement and the police is attempting to arrest the petitioners.

(3.) Learned Advocate for the State opposes the prayer for bail and submits that the aforesaid complaint has been lodged by the de facto complainant as the petitioners perpetrated threat upon the victim to withdraw the case launched against the petitioner no. 1.