Calcutta High Court (Appellete Side)
Bibek Paria vs Unknown on 18 October, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 18/10/2011
ARDR & KC AST 1100 of 2011 In Re : An Application for bail under Section 439 of the Code of Criminal Procedure filed on 30/9/2011 in connection with Marishda P.S. Case no. 58/2011 dated 27/4/2011 under Sections 448/376/506 of the Indian Penal Code (GR case no. 342 of 2011).
And In the matter of :-Bibek Paria, ...Petitioner. Mr. Tapan Duttagupta, ....for the petitioner.
Mr. Arun Halder, ...for the State.
Leave is given to correct the Cause Title. The petitioner is seeking bail in connection with a case relating to the offence punishable under Sections 448/376/506 of the Indian Penal Code.
Perused the Case Diary.
It appears that the petitioner is aged about 26 years and the victim is aged about 22 years.
We have gone through the statement made under Section 164 of the Code of Criminal Procedure by the victim as well as the Medical Report.
Considering the same, we allow the petitioner's prayer for bail. Let the petitioner be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Contai, Purba Medinipur, upon furnishing a P.R. Bond of Rs. 5,000/- (Rupees Five Thousand only) with a surety of like amount.
The bail application is, thus, disposed of.
( Ashim Kumar Roy, J. ) (Joymalya Bagchi, J.)