Calcutta High Court (Appellete Side)
2019 Dated 17.02.2019 Under Sections ... vs In Re: Sk. Saidul & Ors on 27 March, 2019
1 27.03.19
Sl. No.103 akd [ALLOWED] C. R. M. 3504 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 26.03.2019 in connection with Arambag Police Station Case No. 69 of 2019 dated 17.02.2019 under Sections 326/307/504/341/34 of the Indian Penal Code.
And In Re: Sk. Saidul & Ors.
... ... Petitioners Mr. Prantick Ghosh .. Advocate Mr. Siddhartha Sarkar .. Advocate ... ... for the petitioners Mrs. Sukanya Bhattacharyya .. Advocate Mr. Arindam Sen .. Advocate ... ... for the State Heard the learned advocate appearing for both the parties. Having considered the materials in the case diary and bearing in mind the nature of allegations including the nature of injuries as appearing from the medical papers which do not appear to be grievous, we are of the opinion that custodial interrogation of the accused/petitioners may not be necessary in the facts of the present case and they may be granted anticipatory bail.
Accordingly, we direct that in the event of arrest, the accused/petitioners, namely (1) Sk. Saidul, (2) Sk. Ismail, (3) Sk. Bhuttu, (4) Sk. Ibrahim, (5) Sk. Ajim, (6) Sk. Nurangir, (7) Munshi Asraf, (8) Sk. Ahmed & (9) Sk. Rahamat be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten thousand only) each, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 2 1973 and on further condition that they shall appear before the court below and pray for regular bail within a fortnight from date.
The application for anticipatory bail is, thus, disposed of. (Manojit Mandal, J.) (Joymalya Bagchi, J.)