Calcutta High Court (Appellete Side)
457/498A/376/511/120B/34 Of The ... vs Allowed on 4 September, 2019
1 04.09.2019
tkm/ct 28 C.R.M. 7895 of 2019 sl no. 55
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 27.8.2019 in connection with Murutia P.S. Case No. 127/2019 dated 12.7.2019 under sections 457/498A/376/511/120B/34 of the Indian Penal Code And Allowed In Re : Ajibar Mondal ...... petitioner Mr Asraf Mandal ...... for the petitioner Mr. Navanil De ...... for the State Leave is granted to correct the cause title. Petitioner is the brother in law of the victim housewife and it is submitted that that there is delay in lodging FIR.
Learned lawyer for the State opposes the prayer for anticipatory bail.
Having considered the materials in the case diary and bearing in mind the nature of allegations and in view of the fact that there is delay in lodging FIR, we are inclined to grant anticipatory bail to the petitioner, however subject to strict condition.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the 2 conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner while on bail shall not enter the jurisdiction of Murutia P.S except for the purpose of investigation and attending court proceeding and shall report to the concerned officer in charge within whose jurisdiction he shall reside while on bail once in a week until further orders and shall provide the address where he shall presently reside to the investigating officer as well as court below while on bail and shall appear before the court below and pray for regular bail within four weeks from date.
The application being CRM 7895 of 2019 is disposed of. (Jay Sengupta, J.) (Joymalya Bagchi, J.)