Calcutta High Court (Appellete Side)
With Section 3 Of The Pdpp Act And Section ... vs Allowed In Re : Md. Mainul Haque @ Selim & ... on 17 February, 2020
1 17.02.2020
tkm/ct 28 C.R.M. 1621 of 2020 sl no. 113
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 11.02.2020 in connection with Malda Town GRPS Case No. 56 of 2019 dated 15.12.2019 under sections 147/148/149/447/448/427/353/436 of the Indian Penal Code read with section 3 of the PDPP Act and section 9 of the MPO Act And Allowed In Re : Md. Mainul Haque @ Selim & Ors.
...... petitioners Mr. M Chatterjee ...... for the petitioners Mr. Rana Mukherjee Ms. Sujata Das ...... for the State Heard the learned advocates appearing for the petitioners and the State.
Having considered the materials on record and bearing in mind the general and omnibus nature of allegations and in view of the period of detention suffered by the petitioners i.e. 62 days, we are inclined to grant bail to the petitioners.
Accordingly, the petitioners be released on bail upon furnishing a bond of Rs. 10,000/- each with two sureties of like amount each, one of whom must be local to the satisfaction of the learned CJM, Malda on condition that the petitioners shall appear before the trial court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event they fail to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel their bail automatically without reference to this court.
The application being CRM 1621 of 2020 is disposed of. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)