Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Bhagawan Das Oraon @ Bhagaban Oraon on 3 March, 2014
Author: Shib Sadhan Sadhu
Bench: Shib Sadhan Sadhu
1
31. March 3, C.R.M. 2135 of 2014 2014.
Bpg.
In the matter of : An application for bail under Section 439 of the Code of Criminal Procedure filed on February 6, 2014 in connection with Alipurduar Police Station Case no.220 of 2013 dated May 22, 2013 under Sections 448/376/506/341/323/34 of the Indian Penal Code;
And In the matter of : Bhagawan Das Oraon @ Bhagaban Oraon.
...petitioner.
Versus State of West Bengal ...opposite party.
Mr. Pravas Bhattacharya.
...for the petitioner.
Ms. Amita Gaur.
...for the State.
Heard the learned advocates appearing on behalf of the respective parties. The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 448/376/506/341/323/34 of the Indian Penal Code.
Having considered the case diary and the materials on record, and particularly, when charge-sheet has been submitted and the petitioner is in custody for 7 months, we do not think that further detention of the petitioner is necessary.
As such, the petitioner, namely, Bhagawan Das Oraon @ Bhagaban Oraon, shall be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Alipurduar, upon execution of a bail bond of Rs. 5,000/- (Rupees five thousand) only with two sureties of like amount, one of whom must be local, on condition that the petitioner will not enter into the territorial jurisdiction of Alipurduar Police Station excepting for the purpose of attending court proceedings until further orders.
The application for bail, thus, stands allowed.
( Subhro Kamal Mukherjee, J. ) ( Shib Sadhan Sadhu, J. ) 2