Calcutta High Court (Appellete Side)
Parimal Poddar vs Unknown on 14 March, 2017
Author: Patherya
Bench: Patherya
1 14.3.201794
Allowed md.
CRM No. 1720 of 2017 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 1.3.2017 in connection with English Bazar Women's Police Station Case No. 291/2016 dated 06.12.2016 under Section 498A/307 of the Indian Penal Code corresponding to G.R. No.5200/16 ;
And In the matter of:-
Parimal Poddar ... Petitioner Mr. Sudip Banerjee ..for the Petitioner Mr. Asit Nayek .. for the State Having considered the submissions of both the parties and considering the materials collected during investigation, we are of considered view that custodial interrogation of the present petitioner will not be necessary for further investigation of this case. Accordingly, the prayer for anticipatory bail is allowed.
Thus, we direct that in the event of arrest, the petitioner, namely, Parimal Poddar, be released on anticipatory bail upon furnishing bond of Rs.10,000/- with two sureties of Rs.5,000/- each, to the satisfaction of the arresting authority and subject to the conditions as stipulated under Section 438 (2) Cr.P.C. and on 1 2 further condition that the petitioner shall not enter into the jurisdiction of the local Police Station for the next six months except for the purpose of attending court proceedings.
The prayer for anticipatory bail is, thus, allowed and the application is disposed of.
Certified copy of this order, if applied for, be given to the parties on priority basis upon compliance of all formalities.
(Patherya,J.) (Debi Prosad Dey,J.) 2