Calcutta High Court (Appellete Side)
CRM-9495-2017 on 8 November, 2017
1 08.11.2017
tkm/ct 28 C.R.M. 9495 of 2017 sl no. 196
In Re : An application for bail under section 438 of the Code of Criminal Procedure filed on 20.9.2017 in connection with Dhantala P.S case no. 118/2017 dated 29.4.2017 under sections 447/325/308/34 of the Indian Penal Code, Allowed In Re : Raju Biswas ...... petitioner Mr. S. Hazra ...... for the petitioner Mr. N.P. Agarwala Ms. Sujata Das ...... for the State Heard the learned advocates appearing for the respective parties.
Having considered the materials in the case diary and bearing in mind the nature of allegations including the fact that the injury on the victim is simple in nature and the fact that charge sheet has been submitted, we are of the opinion that the petitioner may be granted anticipatory bail.
Accordingly, we direct that in the event of arrest, the petitioner namely Raju Biswas shall be released on bail upon furnishing a bond of Rs. 5,000/- with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973.
The application being CRM 9495 of 2017 is disposed of. (Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.) 2