Calcutta High Court (Appellete Side)
CRM-6463-2017 on 9 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 715 09.08.2017
PG C.R.M. 6463 of 2017
CL
Court
No.3 Re : An application for anticipatory bail under Section 438 of
the Code of Criminal Procedure filed on 06.07.2017. In re : 1. Sankar Chowdhury
2. Manju Chowdhury..........petitioners Mr. Sukanta Chakraborty Mr. Sakabda Roy.............for the petitioners Mr. Santanu Deb Roy.......for the State Apprehending arrest in course of investigation of Uttarpara Police Station F.I.R. No. 433 of 2017 dated 24.05.2017 under sections 307/325/341/354B/380/447/504/506/34 of the Indian Penal Code, the petitioners have applied for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary. Having regard to the nature of allegations under investigation and level of complicity of the petitioners as revealed therefrom, we are of the considered opinion that personal liberty of the petitioners need not be curtailed at this stage for facing custodial interrogation and that it is a fit and proper case for making direction.
Accordingly, it is directed that in the event of arrest, the petitioners shall be released on bail upon furnishing bond of Rs.5,000/-(Rupees Five Thousand) each with two sureties of like amount each one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of section 438 of the Code of Criminal Procedure, 1973.
The application is, thus, disposed of.
(DIPANKAR DATTA, J.) 2 (DEBI PROSAD DEY, J.)