Calcutta High Court (Appellete Side)
Amal Giri @ Amal Kr. Giri vs The State Of West Bengal on 14 December, 2011
Author: Kanchan Chakraborty
Bench: Kanchan Chakraborty
1 09 14.12.2011
.
s.d. C.R.M 12056 of 2011 Amal Giri @ Amal Kr. Giri -Vs- The State of West Bengal In re : Application under section 439 of Code of Criminal Procedure filed on 24th November, 2011 in connection with Nandigram P. S. Case No. 254 dated 21-11-2011 under sections 406/420/506 of the Indian Penal Code(G.R Case No. 1379/11).
-And-
In the matter of : Amal Giri @ Amal Kr. Giri .........petitioner.
Mr. Himangshu De ....for the petitioner.
Mr. Amarta Ghose ....for the State.
The petitioner is seeking bail under Section 439 Cr. P. C. in connection with the case relating to an offence punishable under Sections 406/420/506 of the Indian Penal Code registered under Nandigram Police Station Case No.254 dated 21-11-2011.
This application has been taken out by Amal Giri @ Amal Kr. Giri, an accused arrested in connection with Nandigram P. S. Case No. 254 dated 21-11-2011 under Section 406/420/506 of the Indian Penal Code. This petitioner was arrested on 22-11-11 and is in custody for about 23 days.
1 2 Having heard Mr. De, learned senior advocate appearing on behalf of the petitioner as well as Mr. Ghose, learned advocate appearing on behalf of the State and having considered the materials in the case diary, I allow the petitioner's prayer for bail.
Let the petitioner be enlarged on bail subject to the satisfaction of the learned Chief Judicial Magistrate, Haldia upon furnishing a bond of Rs.5000/- (Rupees five thousand only) with one surety of like amount and on condition that he should report to the concerned Investigating Officer twice in a week.
The application for bail is, thus, disposed of. Criminal Section is directed to supply urgent certified copy of this order to the petitioner upon compliance of necessary formalities.
( Kanchan Chakraborty, J. ) 2