Calcutta High Court (Appellete Side)
Dipak Mondal vs Unknown on 11 July, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 475 of 2013
11.07.2013
Court No.29 In re CRAN 1747 of 2013: An application for bail under Section 389 (2)
Item No. 79
of the Code of Criminal Procedure.
(granted)
And
In the matter of: Dipak Mondal
.....Petitioner
Mr. Arnab Saha, Advocate
.... For the Petitioner
Ms. Rituparna De, Advocate
.... For the State
This is a case where the present petitioner has been convicted
for commission of offence punishable under Section 489C of the
Indian Penal Code and sentenced to suffer rigorous imprisonment
for six years with further direction to pay fine with default clause.
Having heard the learned lawyers of both sides and considering
the scope of Section 389(3)(ii) of the Code of Criminal Procedure, I
release the present petitioner on bail by keeping the execution of his
sentence suspended, to the extent of Rs.20,000/-, with two sureties
of Rs.10,000/- each, one of whom must be local, to the satisfaction
of learned Chief Judicial Magistrate, Malda, on condition that the
petitioner shall not commit any other offence while on bail and shall
not leave the jurisdiction of the concerned Police Station until the
appeal is concluded.
The application being CRAN 1747 of 2013 accordingly stands
disposed of.
(Toufique Uddin, J)
sn
1.
10.02.2010.
C.R.R. No. This