Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Chinmay Parya & Ors on 23 September, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
23.9.13 Item No.61 Court No.17 A.B. CRM No. 11839 of 2013 In the matter of: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 26.08.2013.
And In the matter of :Chinmay Parya & Ors.
Petitioners
- versus -
The State of West Bengal
Opposite Party
Mr. Rajdeep Mazumder
For the Petitioners
Mr. Navanil De
For the State
The Petitioners, apprehending arrest in connection with Sabang Police Station Case No. 112 of 2013 dated 11.07.2013 under Sections 147/148/149/323/325/326/307/506 of the Indian Penal Code and Sections 25/27 of the Arms Act and 9B of the Explosives Act, 1884, have applied for anticipatory bail.
We have heard the learned Advocate for the Petitioners and the learned Advocate for the State. We have seen the case diary and the injury reports. There is no need for the custodial interrogation of the Petitioners in this case.
ALLOWED Hence in the event of arrest, the Petitioners shall be released on bail upon furnishing a bond of `5,000/- (Rupees five thousand) each with one surety each of like amount to the satisfaction of the Court concerned subject to the conditions laid down under section 438 (2) of the Code of Criminal Procedure, 1973 and with the further condition that the Petitioners shall report to the concerned Police Station once a week until further orders.
The application for anticipatory bail is, thus, disposed of.
(Nishita Mhatre, J) (Kanchan Chakraborty,J )