Calcutta High Court (Appellete Side)
Hassan Mallick vs Unknown on 28 March, 2019
1 73 28.03.2019 C.R.M. 3505 of 2019 Aloke Court 28 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 26.03.2019 in connection with Arambag P.S. Case No. 16 of 2019 dated 10.01.2019 under Sections 325/323/379/504/506/34 of the Indian Penal Code.
And In the matter of: Hassan Mallick ...Petitioner Mr. Prarntick Ghosh Mr. Siddhartha Sarkar ... for the petitioner Ms. Sayanti Santra ... for the State Having considered the materials on record and bearing in mind the nature of injuries which do not appear to be grievous, we are Allowed inclined to grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing bond of Rs.10,000/-(Rupees Ten Thousand only) with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and he shall appear before the court below and pray for regular bail within a fortnight from date.
The application for anticipatory bail is, accordingly, allowed. Urgent Photostat Certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities.
(Manojit Mandal, J.) (Joymalya Bagchi, J.) 2