TOTAN BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In compliance of the Court's order dated 18.4.2018 the I.O, Mr. Animesh Hazari, S.I of Police, Chinsurah PS, of the concerned case being NGR(E) Case No. 10/18 dated 17.01.18 has submitted a report regarding present status in connection with cases pending against Toton Biswas (in jail).

(2.) This case was registered before the Court of the learned Special Executive Magistrate, Chandannagar Division, Chandannagar Police Commissionerate with the brief facts that the person noted in Col No. 3 is a habitual offender and has immense capability of commission of crime as well as extortion and criminal conspiracy. He has got no ostensible series of sustenance. He along with his associates accumulated a large amount of money by rowdism, extortion as well as committing hired murder. Because of his dareness and rowdism, none dared to speak against him. He is very much desperate and dangerous in nature. To curb down the notorious activities of the person and to restore peace, harmony and tranquillity in the locality judicial binding of the person is urgently required. The person was previously involved in C/W (1) Chinsurah P.S Case no. 96/13 Dt14.04.13 U/S 302/34 IPC,9(B)(II) I.E Act (2) Chinsurah PS Case No-367/13 Dt-20.11.13 U/S-326/307/302/34 IPC (3) Chinsurah PS Case No-270/14 Dt.-23.06.14 U/S-302/34 IPC & 25/27 Arms Act (4) Chinsurah PS Case No- 58/15 Dt-07.015 U/S489B/489C IPC (5)Chinsurah PS Case No- 139/15 Dt-203.15 U/S-302/34 IPC & 25/27 Arms Act (6) Bhadreswar PS Case No. 162/15 Dt-01.6.15 U/S-302/34/120B IPC and (7) Gurap P.S Case No. 120/16 Dt. 13/09/16 U/S-20 (b)(II)(c) of NDPS Act, 1985. His presence in the society at large will be highly affected and a prayer was made that the accused Toton Biswas be bound down under Section 102 Cr.PC with view to furnish a bond on keeping good behaviour. A show cause was ordered by the Magistrate and the petitioner, accused Toton Biswas, was produced from Alipur Correctional Home on the strength of the said report and he was taken to custody and remanded to jail custody till 15.2018 by rejecting his bail application vide order dated 31.01.2018.

(3.) The Superintendent, Alipur Correctional Home, was to produce the accused on the next date and the advocate for the accused had appeared along with two gazetted officers as surety for execution of the bond.