Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Abdul Kuddus @ Kuddus on 13 February, 2017
Author: Patherya
Bench: Patherya
1 13.02.17
158/skp Allowed C.R.M. 487 of 2017 In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 17.01.2017 in connection with Chakulia Police Station Case No. 281 of 2016 dated 08.08.2016 under Sections 341/323/325/354 of the Indian Penal Code.
And
In Re : Abdul Kuddus @ Kuddus ... Petitioner.
Mr. Apalak Basu,
Mr. Anil Biswas ... for the petitioner.
Mr. Rudradipto Nandy .. for the State.
Having considered the submissions of both the parties and considering the statement of the witnesses recorded under Section 161 Cr.P.C. at page 31, we are of the view that custodial interrogation of the present petitioner will not be necessary.
Accordingly, the petitioner herein, namely, Abdul Kuddus @ Kuddus, be released on bail, in the event of his arrest, upon furnishing bond of Rs. 10,000/- with two sureties of Rs. 5,000/- each to the satisfaction of the arresting authority subject to the conditions as stipulated under Section 438(2) of the Code of Criminal Procedure.
In view of the aforesaid, the application is disposed of and the same is allowed. Certified copy of this order, if applied for, be given to the parties on priority basis.
(Patherya, J.) (Debi Prosad Dey ,J.)