Calcutta High Court (Appellete Side)
Under Sections 407/411/120B Of The ... vs In Re : Uttam Kumar Dutta & Ors on 8 September, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
08.09.2022 20 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 4329 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Jhalda Police Station Case No. 127 of 2022 dated 14.07.2022 under Sections 407/411/120B of the Indian Penal Code,1860.
And In Re : Uttam Kumar Dutta & Ors.
...... petitioners Mr. Satadru Chakraborty Mr. Falguni Bandyopadhyay Ms. Riya Ballav ....for the petitioners Mr. Navanil De ....for the State The stolen goods were recovered.
The police are proceeding against the petitioners on the basis of the statement of the co-accused made while in custody.
In such circumstances, 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/- each, 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 petitioners shall meet the Investigating Officer once a fortnight till the conclusion of the investigation and on condition that the 2 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 the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)