Calcutta High Court (Appellete Side)
Sarikul Sk vs Unknown on 9 February, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
09.02.2022 Serial no.11 Aloke Ct. No. 29 (Through Video Conference) CRM (A) 609 of 2022 In re : An Application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 03.02.2022 in connection with Ranitala Police Station Case No. 100 of 2021 dated 16.03.2021 under Sections 489B/489C of the Indian Penal Code.
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In the matter of : Sarikul Sk ... ...Petitioner Mr. Soumyait Das Mahapatra, Advocate Mr. Sunny Nandi, Advocate Ms. Riya Das, Advocate Mr. Tamal Singha Roy, Advocate ... ... For the Petitioner Ms. Anasuya Sinha, Advocate Mr. Pinak Kr. Mitra, Advocate ... ... For the State Petitioner seeks anticipatory bail. Considering the fact that no recovery was made from the possession of the petitioner and considering the fact that the police filed charge-sheet and considering the fact that the petitioner is sought to the proceeded on the basis of the statement of the co- accused, we are 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 a bond of Rs.10,000/- (Rupees Ten Thousand Only), with two sureties of like amount each, to the satisfaction of the arresting officer and 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 appear before the Court below and prayer for regular bail within four weeks from date and on further condition that the petitioners shall appear before the Court below on every date fixed for hearing.
The prayer for anticipatory bail is allowed. CRM (A) 609 of 2022 is disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)