Calcutta High Court (Appellete Side)
Indrajit Ghosh Alias Indranil Ghosh vs Unknown on 14 August, 2014
Author: Sudip Ahluwalia
Bench: Sudip Ahluwalia
1 S/L. 33.
August 14, 2014. C.R.M. No. 8529 of 2014 MNS.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on July 17, 2014 in connection with Nabadwip Police Station Case No. 258 of 2013 dated May 11, 2013 under Sections 306/120B/34 of the Indian Penal Code, 1860.
And In the matter of: Indrajit Ghosh alias Indranil Ghosh ...Petitioner.
Ms. Tanusri Chandra ...for the petitioner.
Ms. Zareen N Khan ...for the State.
Heard the learned advocate for the petitioner and the learned advocate for the State. granted The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 306/120B/34 of the Indian Penal Code, 1860.
The learned advocate representing the petitioner submits that the petitioner is in custody for 65 days. The learned advocate for the petitioner also submits that the investigation is complete and the chargesheet has been submitted. The learned advocate for the petitioner further submits that all other chargesheeted co-accused persons have been granted bail.
The aforesaid submissions of the learned advocate for the petitioner are, however, not disputed by the learned advocate for the State.
Having heard the learned advocate for the petitioner and the learned advocate for the State and considering the materials available in the case diary and also considering the fact that the petitioner is in custody for 65 days and further considering that the investigation is complete and the chargesheet has been submitted and considering the fact that all other chargesheeted co-accused persons have been granted bail, we are of the opinion that further detention of the accused/petitioner is not necessary.
2Therefore, the accused/petitioner, namely, Indrajit Ghosh alias Indranil Ghosh, be released on bail upon furnishing a bond of Rs.5,000/- (Rupees five thousand) only with two sureties of like amount, one of whom must be local, to the satisfaction of the learned Judicial Magistrate, at Nabadwip, District- Nadia.
The application for bail is, thus, allowed.
(Pranab Kumar Chattopadhyay, J.) (Sudip Ahluwalia, J.)