RAJA MCGEE Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is an application under Section 438 of the Code of Criminal Procedure, 1973 in which the present petitioner has prayed for his release on anticipatory bail in connection with Taltala P.S Case No. 214 dated 06.11.14 under Section 3(1)(viii) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 (herein after called as the said Act of 1989).

(2.) IT is the case of the petitioner that this informant used to work as one supportive staff of Calcutta Boys School, Kolkata and was discharging his duties as a gardener since 2005 till his service was terminated after giving due notice, Charge -sheet and after observing necessary formalities with effect from 16th June, 2014.

(3.) IT may also be mentioned that the parties approached the writ jurisdiction of this Court and also filed Section 144 Cr.P.C. proceedings. One such writ petition being writ petition No. 257 of 2014 as filed by the present petitioner is still pending before this Court. It is also the case of the present petitioner that he is one honourable person being a Teacher and Principal of Calcutta Boys School and there is no chance of his absconsion or interfering with the investigating agency.