Calcutta High Court (Appellete Side)
In Re:- Meghu Sk vs Re: An Application For Bail Under ... on 20 June, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 68 20.6.2017
C.R.M. No.5673 of 2017 p.d.
In re:- Meghu Sk. .... Petitioner.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 16.6.2017 in connection with Arambag Police Station Case No.244/2017 dated 7.3.2017 under Section 493, 376, 406, 420, 323, 506 & 34 of the Indian Penal Code.
Mr. Siddhartha Sarkar ... For the petitioner. Mr. Debajyoti Deb .... For the State. Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for 55 days and investigation is over and charge sheet has been submitted.
We have gone through the statement of the victim lady aged about 55 years, recorded under Section 164 Cr.P.C.
Now, going through the same and considering what transpires therefrom and when no case is made out from the side of the State showing that further custodial detention of the petitioner is necessary even after submission of the charge sheet or if he is released on bail, he is likely to abscond, we allow his prayer for bail.
Let the petitioner be released on bail upon furnishing a bond of Rs.10,000/- each with two sureties of Rs. 5,000/- each, one of whom must be local, to the satisfaction of the 2 learned Additional Chief Judicial Magistrate, Arambagh, Hooghly.
The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J. )