Calcutta High Court (Appellete Side)
420/406/465/467/468/471/34 Of The ... vs Re: Debi Dhali Mistri on 10 August, 2018
1 August 10, 2018 77 ARDR (Allowed) CRM No. 5906 of 2018 In Re: An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 08/08/2018 in connection with Memari Police Station Case No. 217/2018 dated 28/05/2018 registered for investigation into offences punishable under Sections 420/406/465/467/468/471/34 of the Indian Penal Code.
And Re: Debi Dhali Mistri, ... Petitioner Md. Ashraf Ali, Mr. Sabnam Laskar ... for the petitioner Mr. Rana Mukherjee, Mr. Santanu Chatterjee, ..for the State The petitioner seeks anticipatory bail in connection with Memari Police Station Case No. 217/2018 dated 28/05/2018 registered for investigation into offences punishable under Sections 420/406/465/467/468/471/34 of the Indian Penal Code. The State produces the Case Diary and refers to the complaint. Considering the materials against this petitioner, it may not be necessary to take her into custody at the moment. Accordingly, in the event of arrest, the petitioner will be granted bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only) with two sureties of Rs.5,000/- (Rupees five thousand only) each, one of whom must be local, to the satisfaction of the learned Arresting Officer, subject to the conditions as laid down in Section 438 (2) of the Code of Criminal Procedure, 1973. In addition, the petitioner will also report to 1 2 the Investigating Officer at such time and place as may be specified by the concerned police officer.
The petition for anticipatory bail is allowed subject to the conditions as indicated above.
A certified copy of this order be immediately made available to the petitioner subject to compliance with all requisite formalities.
(Moushumi Bhattacharya, J.) (Sanjib Banerjee, J.) 2