Calcutta High Court (Appellete Side)
498A/354B/325/ 326/506/34 Of The ... vs In Re:- Setara Bibi & Ors on 16 November, 2018
1 11.2018 4 l . & ss CRM No. 8736 of 2018 Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 28th September, 2018 in connection with Pukuria Police Station Case No. 306 of 2018 dated 02.09.2018 under Sections 498A/354B/325/ 326/506/34 of the Indian Penal Code.
And In Re:- Setara Bibi & ors. ... Petitioners Mr. Sabir Ahmed Mr. Hillol Saha Podder ..for the Petitioners Mr. Saibal Bapuli, Ld. A.P.P. Mr. Arani Bhattacharjya .. for the State Leave is given to Advocate for the petitioner to indicate the relevant police station in the cause-title.
The petitioners claim that the complaint is fall-out of a dispute pertaining to a family property.
The State produces the case diary and refers to the statement of the alleged victim to the effect that an attempt was made to rape her.
Considering the nature of the incident and the allegations, there may not be any need to take the petitioners into custody. Accordingly, in the event of arrest, the petitioners will be granted bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only) each, with two 1 2 sureties of Rs.5,000/- (Rupees five thousand only) each, one of whom must be local, to the satisfaction of the Arresting Officer, subject to the conditions as laid down in Section 438 (2) of the Code of Criminal Procedure, 1973. In addition, the petitioner will also report to the Investigating Officer at such time and place as may be specified by the concerned police officer.
A certified copy of this order be immediately made available to the petitioner subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2