Calcutta High Court (Appellete Side)
2542/2010 on 24 February, 2010
02.10 9 ab C.R.M. 2542 of 2010 Re: An application for bail under Section 439 Cr.P.C. filed on 19.02.10 in connection with Kaliachak P.S. Case No. 538/09 dated 04.09.09 under Sections 147/148/149/427/46/379/326/307/302 I.P.C. read with Section 25(1)(a)/27 of the Arms Act and Section 9B of the Explosive Act.
In re: Md. Abul Kalam Azad @ Kalam & Anr., ... Petitioners (in jail) Mr. Milon Mukherjee, . .. For the petitioners Ms. S. Sengupta, ... for the State.
Heard the learned Advocates of the respective parties. Perused the Case Diary. Considering the materials in the Case Diary as also the period of detention already suffered by the petitioners, who are in custody for about 73 days, we allow the prayer for bail and direct that the accused petitioners, namely, Md. Abul Kalam Azad @ Kalam and Tuhur Ahamed Chowdhury @ Tuhur Ali Biswas, shall be released on bail of Rs.10,000/-each, with two sureties of Rs. 5,000/- each, for each of the accused person, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Malda.
It is further directed that after being released on bail, the accused petitioners shall meet the investigating officer of the case once in a week until further order of this Court.
The application for bail is thus, disposed of.
(D. P. SENGUPTA, J.) (PRABHAT KUMAR DEY, J.)