Calcutta High Court (Appellete Side)
Md. Abdul Aziz vs The State Of West Bengal on 13 December, 2011
Author: Kanchan Chakraborty
Bench: Kanchan Chakraborty
1 07 13.12.2011
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s.d. C.R.M 13390 of 2011 Md. Abdul Aziz -Vs- The State of West Bengal In re : Application under section 439 of Code of Criminal Procedure filed on 8th December, 2011 in connection with Baguiati P. S. Case No. 734/11 dated 03-12-2011 under sections 341/325/308/506/34 of the Indian Penal Code.
-And-
In the matter of : Md. Abdul Aziz .........petitioner.
Mr. Pabitra Biswas ....for the petitioner.
Mrs. Sonali Das ....for the State.
The petitioner is seeking bail under Section 439 Cr. P. C. in connection with the case relating to an offence punishable under Sections 341/325/308/506/34 of the Indian Penal Code registered under Baguiati Police Station Case No.734/11 dated 03-12-2011.
This application has been taken out by Md. Abdul Aziz, one of the accused, praying for bail on the ground that he has been falsely implicated in this case because of long-standing dispute between him and the complainant over landed properties.
Heard the learned advocates appearing for the parties. Perused the materials in the case diary. The injuries sustained 1 2 appear to be simple in nature. The petitioner is a man having permanent resident in the locality.
On perusal of the materials on record in the case diary and having heard the learned advocate for the parties, I allow the petitioner's prayer for bail.
Let the petitioner be enlarged on bail subject to the satisfaction of the learned Chief Judicial Magistrate, Barasat upon furnishing a bond of Rs.2000/- (Rupees two thousand only) with one surety of like amount and on condition that he should report to the concerned Investigating Officer once in a fortnight and should not threat any witness or tamper any evidence.
The application for bail is, thus, disposed of. Criminal Section is directed to supply urgent certified copy of this order to the petitioner upon compliance of necessary formalities.
( Kanchan Chakraborty, J. ) 2