SURYA KR.TIWARI, J. - (1.) THE revisional application is directed against the order dated 6.6.97 passed in G.R. No. 623 of 1996, (P.S. Chinsura), by S.D.J.M., Hooghly Sadar.
(2.) THE facts which gave rise to the petition are these : Chinsura Police registered the aforementioned G.R. number under sections 143, 342, 325 and 304, I.P.C. The petitioner applied for anticipatory bail. This Court granted anticipatory bail in Cr. Misc. Case No. 2989 of 1996 on 1.8.96. The order was subject to the decision of Cr. Misc. Case No. 4871 of 1995 pending before a larger bench of this Court.
(3.) THIS Court on 6.2.97, modified the order by directing that the anticipatory bail would be subject to the law laid down by the apex Court in Salauddin's Abdulsaned Shaikh v. State of Mahrsthra case 1996 Cr. LJ 1368 : [1996(1) All India Criminal Law Reporter 1 (SC)] and K.L. Verma v. State, 1997 C Cr. LR (SC) 88. Accordingly, the petitioner surrendered before the learned Magistrate on 26.5.97 and filed an application for grant of regular bail. The learned Magistrate heard the parties and rejected the application on the ground that a 'prima facie' case under section 304, I.P.C. is made out. Hence this petition.;