Calcutta High Court (Appellete Side)
30.8.2018 Under Sections 498A/306/34 ... vs In Re: Arjun Ghosh & Ors on 12 October, 2018
1 12.10.2018452
c/l jb.
CRM No. 8295 of 2018 Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 20th September, 2018 in connection with Bhimpur Police Station Case No. 187 of 2018 dated 30.8.2018 under Sections 498A/306/34 of the Indian Penal Code.
And In Re: Arjun Ghosh & Ors.
... Petitioners Mr. Atis Kumar Biswas ..for the Petitioners Mr. Arijit Ganguly Mr. Avik Ghatak .. for the State The petitioners seek anticipatory bail in connection with Bhimpur Police Station Case No. 187 of 2018 dated 30.8.2018 under Sections 498A/306/34 of the Indian Penal Code.
The petitioners are the relatives of the husband of the victim. The death was by poisoning though no final report has come in.
The State produces the statements of some of the witnesses recorded by the investigating officer.
Considering such statements and the extent of these petitioners' involvement in the incident which led to the death of the victim, there is no need to take them into custody.
1 2 Accordingly, in the event of arrest, the petitioners will be granted bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only) each, with two sureties of Rs.5,000/- (Rupees five thousand only) each, one of whom must be local, to the satisfaction of the Arresting Officer, subject to the conditions as laid down in Section 438 (2) of the Code of Criminal Procedure, 1973. In addition, the petitioners will also report to the Investigating Officer at such time and place as may be specified by the concerned police officer.
A certified copy of this order be immediately made available to the petitioners subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2