T.AMARNATH GOUD,J. - (1.)This is an application filed under Sec. 438 of the Criminal Procedure Code, 1973 for granting anticipatory bail to the accused petitioner in the event of his arrest in connection with Kamalpur P.S. Case No. 2022 KMP 030, dated, 30/6/2022, under Sec. 341/326/307/34 of IPC.
(2.)The facts of the case in brief, which may be relevant for the present purpose and manifest on the record are that on 30/6/2022, one Amrit Sutradhar, S/o Harabindu Sutradhar lodged an FIR to the O/C Kamalpur Police Station, and stated that on 2/6/2022, at about 08.30 PM at Halahali Bazar near the shop of one Sri Sajal Acharjee, the FIR named accused person, suddenly attacked him. He further stated in the FIR that one of the FIR named accused-person kept him on hold while Subir Deb, the accused-petitioner herein allegedly attacked him with a knife in the abdominal region, and his organs in abdominal regain came out. Thereafter, vehicles of the Fire Department came to rescue him and took him to Kamalpur Hospital. In the FIR it is also alleged that Subir Deb with an intention to kill him, attacked with a knife in his abdominal region. The said FIR was received on 30/6/2022, at about 23.30 hrs, and registered as Kamalpur P.S. Case No.2022 KMP 030, dtd. 30/6/2022, under Sec. 341/326/307/34 of IPC.
(3.)Mr. S. Bhattacharjee, learned counsel appearing for the petitioner submits that the accused person is not the FIR named person and he is in no way involved in the incident mentioned in the FIR. The father's name and address of the petitioner is different from the particulars in FIR and Complaint. Petitioner is no way connected with the victim.
;