ALI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) ON the basis of a complaint lodged by one Amirullah Khan alleging murder of his son Amanullah Khan on 25th August, 2006 at about 7. 15 A. M. , Khardah Police

(2.) STATION Case No. 235 dated 25th August, 2006 under Sections 147/148/326/302 of the Indian Penal Code was started against five accused persons. In course of investigation, involvement of the four petitioners came to light. They were sought to be apprehended, but since they were absconding, on the prayer of the investigating officer, the ACJM, Barrackpore, issued warrants of arrest. On conclusion of investigation, charge sheet vide Khardah P. S charge-sheet No. 346 dated 21st November, 2006 under Sections 147/148/325/302 of the Indian Penal code against ten accused persons (including the four petitioners) was filed showing the petitioners as absconders.

(3.) THE first and the second petitioners applied for anticipatory bail before this court. On 9th April, 2007, their prayers were rejected by a Hon'ble Division bench of this Court. On 17th April, 2007, another Hon'ble Division Bench was pleased to reject the prayers for anticipatory bail of the third and fourth petitioners herein.