Calcutta High Court (Appellete Side)
96 vs In Re:- Sabera Bibi & Ors on 7 September, 2018
1 7.9.201866
jb.
CRM No. 7159 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 3.9.2018 in connection with Chanchal Police Station Case No. 361 of 2018, dated 10.6.2018 registered for investigation into offences punishable under Sections 341/325/326/354/379/34 of the Indian Penal Code, 1960.
And In Re:- Sabera Bibi & Ors.
... Petitioners Mr. Rajiv Lochan Chakraborty Mr. Priyanjit Kundu .. for the petitioners Mr. Sourav Chatterjee ..for the State The petitioners seek anticipatory bail in connection with Chanchal Police Station Case No. 361 of 2018, dated 10.6.2018 registered for investigation into offences punishable under Sections 341/325/326/354/379/34 of the Indian Penal Code, 1960.
The State opposes the prayer of the petitioners and submits that the victim suffered serious injuries including a fracture.
Considering the material on record and the fact that some of the petitioners have been identified and 1 2 the injury was to the extent of the fracture of an arm, there may not be any need to take the petitioners into custody.
Accordingly, in the event of arrest, the petitioners will be granted bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only) each, with two sureties of Rs.5,000/- (Rupees five thousand only) each, one of whom must be local, to the satisfaction of the Arresting Officer, subject to the conditions as laid down in Section 438 (2) of the Code of Criminal Procedure, 1973. In addition, the petitioners will also report to 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 petitioners subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2 3 3