Calcutta High Court (Appellete Side)
Sections 418/376 Of The Indian Penal ... vs In Re : Surajit Mondal on 9 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
09.03.2022 16 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 1143 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Galsi Police Station Case No. 48 of 2022 dated 28.01.2022 under Sections 418/376 of the Indian Penal Code, 1860.
And In Re : Surajit Mondal ...... petitioner Mr. Sanat Kumar Das Mr. Sujan Chatterjee ....for the petitioner Mr. Saswata Gopal Mukherjee, learned Public Prosecutor Mr. Aniket Mitra ....for the State Considering the fact that the victim in her statement recorded under Section 164 of the Code of Criminal Procedure admits a longstanding relationship with the petitioner and considering the gravity of the offence and the involvement of the petitioner therein, we grant anticipatory bail to the petitioner. Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/-, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner shall meet the Investigating Officer once in a month 2 till the conclusion of the investigation and on condition that the petitioner shall appear before the jurisdictional court on every date fixed and pray for regular bail within a period of four weeks from date.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)