Calcutta High Court (Appellete Side)
15187/2013 on 13 December, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 13.12.2013
ad C.R.M 15187 of 2013
In re: Gour Patra
......... petitioner
Re: An application under Section 438 Cr.P.C filed on 19th November, 2013, in connection with Nandigram Police Station Case No. 266 of 2013 dated 25.08.2013 under Sections 147/148/149/323/325/341/342/186/332/333/353/427/ 506 of the Indian Penal Code and Section 3 of Prevention of Damage to Public Property Act.
Mr. Dipankar Mahato ......... For the State Heard the learned Counsel appearing on behalf of the State. Having considered the materials in the case diary and bearing in mind the nature of injury as transpiring from the medical papers which is simple in nature, we are of the view that custodial interrogation for progress of investigation is not necessary and it is a fit case for granting 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. 2,000/- with one surety of like amount to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner shall meet the I.O once in a week until further order.
The application for anticipatory bail is, thus, disposed of.
(Joymalya Bagchi,J.) (Tarun Kumar Das,J.)