Calcutta High Court (Appellete Side)
Dilip Mondal & Ors vs Unknown on 30 January, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
30.01.2023 Sl.25 Court No.29 C.R.M. (A) 371 of 2023 (AD) In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Hogalberia Police Station Case No.322 of 2022 dated 20.10.2022 under Sections 399/402 of the Indian Penal Code and Sections 25/27 of Arms Act.
And In the matter of: Dilip Mondal & Ors.
....petitioners.
Mr. Asraf Mandal ... for the petitioners. Ms. Faria Hossain Mr. Asif Dewan ...for the State.
Petitioners pray for anticipatory bail. Considering the gravity of the offence and the involvement of the petitioners therein and considering the fact that the other co- accuseds who were granted anticipatory bail by the order dated January 3, 2023 passed in CRM (A) 6106 of 2022, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties of like amount each, to the satisfaction of the Arresting Officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioners will report before the Investigating Officer once a month till the conclusion of the investigation and on condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure 2 the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court. Accordingly, the prayer for anticipatory bail of the petitioners is allowed.
C.R.M. (A) 371 of 2023 is, thus, disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)