Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Unknown on 31 August, 2017
1 31.8.2017 C.R.M. 7410 of 2017 ALLOWED 221 In the matter of : An application for anticipatory bail under Section 438 of ML the Code of Criminal Procedure filed on 31st July, 2017.
c And
In the matter of : Kaushik Chatterjee
Petitioner.
Mr. Debabrata Acharyya
Mr. Sital Samanta.
..... For the Petitioner.
Mr. S. S. Imam
...... For the State
Apprehending arrest in course of investigation of Sarsuna Police Station FIR No. 50 of 2017 dated 23.5.2017 under sections 498A/406/420/34/170 of the Indian Penal Code, the petitioner (husband of the victim) has applied for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary. We find therefrom that the allegations levelled against the petitioner are general in nature.
Having regard to the nature of allegations under investigation and the level of complicity of the petitioner, as revealed from the case diary, we are of the considered opinion that his custodial interrogation is not necessary for effective and meaningful progress of investigation of the FIR and that he is entitled to direction as prayed for in the application.
The application, thus, stands allowed with the direction that in the event of arrest, the petitioner shall be released on bail upon furnishing bond of Rs.5000/- (Rupees five thousand) with two sureties of like amount, one of whom must be local to the satisfaction of the arresting officer and subject to condition as laid down in sub- section (2) of section 438 of the Cr.P.C.
(Debi Prosad Dey, J.) (Dipankar Datta, J.)