Calcutta High Court (Appellete Side)
14618/2014 on 22 October, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
32 22.10.2014 C.R.M. 14618 of 2014 RP PG Re : An application for bail under Section 439 of the Code of Criminal Procedure filed on 9th October, 2014 in connection with Patashpur Police Station Case No. 199 of 2013 dated 29.09.2013 under Sections 498A/304B of the Indian Penal Code.
In re :Dalima Bibi @ Daliman Bibi ... Petitioner. Mr. Amal Krishna Samanta.....for the petitioner Mr. Madhusudan Sur.......for the State The petitioner, the married sister-in-law of the victim and in custody for 49 days in connection with investigation of Patashpur Police Station F.I.R. No. 199 of 2013 dated 29.09.2013 under Sections 498A/304B of the Indian Penal Code, seeks an order for release on bail by presenting this application under Section 439 of the Code of Criminal Procedure (hereafter the Cr.P.C.).
We have heard the learned advocates appearing for the parties and perused the materials in the case diary.
Although it is appearing from the statements of the witnesses recorded under Section 161, Cr.P.C. that the petitioner was involved in torturing the victim girl but considering the period of detention of the petitioner in custody so far, coupled with the fact that she has a minor child to look after, we are of the considered view that the petitioner may be released on bail.
Accordingly, let the petitioner be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Contai upon furnishing a bond of Rs.5,000/- (Rupees Five Thousand only) with two sureties of like amount each, one of whom must be local.
The application being C.R.M. 14618 of 2014 is, thus, disposed of.
(DIPANKAR DATTA,J.) (ASHIS KUMAR CHAKRABORTY, J.)