Calcutta High Court (Appellete Side)
341/323/325/354B/307/506/34 Of The ... vs Allowed on 9 January, 2020
1 09.01.2020
tkm/ct 28 C.R.M. 12020 of 2019 sl no. 68
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 17.12.2019 in connection with Daspur P.S case no. 492 of 2019 dated 9.12.2019 under sections 341/323/325/354B/307/506/34 of the IPC And Allowed In Re : Surajit Bera & Ors. ...... petitioners Mr. P Ghosh Mr. S Sarkar ...... for the petitioners Mr. N P Agarwala Ms. S Patel ...... for the State It appears from the medical papers particularly CT scan report, no internal injury has been suffered by the victim.
In view of the aforesaid fact and bearing in mind the nature of allegations, we are inclined to 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 subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973 and that the petitioners shall appear before the court below and pray for regular bail within four weeks from date.
The application being CRM 12020 of 2019 is disposed of.
(Suvra Ghosh, J.) (Joymalya Bagchi, J.)