Calcutta High Court (Appellete Side)
447/323/354/354D/506/509/34 Of The ... vs In Re : Khagen Mahaldar on 6 June, 2022
06.06.2022 cm/ct 28 C.R.M. (A) No. 2254 of 2022 sl no. 47 In Re : An application for bail under section 438 of the Code of Criminal Procedure in connection with Harishchandrapur P.S Case No. 162 of 2022 dated 09.03.2022 under Sections 447/323/354/354D/506/509/34 of the Indian Penal Code.
And In Re : Khagen Mahaldar ..... petitioner Ms. Minoti Gomes Mr. Imdadul Hoque ... for the Petitioner.
Mr. Imran Ali Ms. Debjani Sahu ...... for the State It is submitted on behalf of the petitioner that he has been falsely implicated in the instant case. There was amorous relationship between the parties.
Learned lawyer for the State opposes the prayer for bail. We have considered the materials on record. Keeping in mind the nature of allegations in the light of the aforesaid submission made on behalf of the petitioner, we are of the opinion custodial interrogation is not necessary and petitioner may be granted pre- arrest bail.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 2 and on further conditions petitioner shall meet the investigating officer once in a week until further orders.
Petitioner shall appear before the court below and pray for regular bail within four weeks from date.
The application being CRM (A) No. 2254 of 2022 is disposed of.
( Ananya Bandyopadhyay, J. ) ( Joymalya Bagchi, J.)