Calcutta High Court (Appellete Side)
Miton Sk. & Anr vs Unknown on 3 February, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
03.02.2023 Sl.6 Court No.29 C.R.M. (A) 460 of 2023 (AD) In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Khargram Police Station Case No.07 of 2023 dated 09.01.2023 under Sections 448/325/326/34 of the Indian Penal Code.
And In the matter of: Miton Sk. & Anr.
....petitioners.
Mr. Golam Mohiuddin Mr. M. Nazar Chowdhury Ms. Puja Mondal ... for the petitioners. Mr. Md. Anwar Hossain Mr. A.E. Molla ...for the State.
Petitioners pray for anticipatory bail. Apparently, the injuries were not classified as grievous hurt. Apparently, the injuries were result of assault by blunt weapons.
Considering the gravity of the offence and the involvement of the petitioners therein, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall 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 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioners will report before the Investigating Officer once a month till the conclusion of the investigation and on condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure 2 the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court. Accordingly, the prayer for anticipatory bail of the petitioners is allowed.
C.R.M. (A) 460 of 2023 is, thus, disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)