Calcutta High Court (Appellete Side)
Babhul Dey @ Bablu De vs Unknown on 14 February, 2017
Author: Patherya
Bench: Patherya
1 14.2.2017255
Allowed md.
CRM No. 869 of 2017 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 31.1.2017 in connection with Debra Police Station Case No. 361/16 dated 20.09.2016 under sections 341/354A/354B/354C/ 354D/448/376/511/323/509/506 of the Indian Penal Code.
And In the matter of:-
Babhul Dey @ Bablu De ... Petitioner Md. Sabir Ahmed Mr. Sudip Kushari ..for the Petitioner Mr. Ranabir Roychowdhury .. for the State Having considered the submissions of the learned Advocates of both the parties and considering the statement of the victim girl recorded under Section 164 Cr.P.C., we are of considered view that custodial interrogation of the present petitioner will not be necessary for further investigation of this case.
Thus, we direct that in the event of arrest, the petitioner, namely, Babhul Dey @ Bablu De, be released on bail upon furnishing bond of Rs.10,000/- with two sureties of Rs.5,000/- each, to the satisfaction of the arresting authority 1 2 and subject to the conditions as stipulated under Section 438 (2) Cr.PC.
The prayer for anticipatory bail is, thus, allowed and the application is disposed of.
Certified copy of this order, if applied for, be given to the parties on priority basis upon compliance of all formalities.
(Patherya,J.) (Debi Prosad Dey,J.) 2