Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Jamat Ali Sk. - on 3 May, 2010
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
7. 03-05-10
g.n.
CRM No. 6419 of 2010 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 29.4.2010 in connection with Kaliganj P.S. Case No. 143 of 2010 dated 01.04.2010 under Sections 407/34 of the Indian Penal Code.
And In the matter of : Jamat Ali Sk. - Petitioner Mr. Angsuman Chakraborty ... for the petitioner Mr. Swapan Kumar Mullick ... for the State Heard the learned Advocate appearing on behalf of the petitioner as well as the learned Advocate appearing on behalf of the State. Perused the case diary.
Having regards to the nature of the allegations as against the present petitioner and considering his period of detention in custody, the prayer for bail stands allowed.
Let the petitioner be released on bail to the satisfaction of the learned Chief Judicial Magistrate, Nadia on a bond of Rs. 5,000/- with two sureties of Rs. 2.500/- each, one of whom must be local and on further condition that after being released, he shall meet the Investigating Officer of the case thrice in every week until further order.
The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) 2