Calcutta High Court (Appellete Side)
Sarif Mondal vs Unknown on 29 April, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1991 of 2022 29.04.2022
Sl. 47 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure filed in connection with sourav Krishnagar Kotwali Police Station Case No. 464 of 2020 dated (Allowed) 08.07.2020 under Sections 498A/406/326/307/34 of the Indian Penal Code.
And In the matter of: Sarif Mondal ....petitioner.
Mr. Snehansu Majumder ...for the petitioner.
Mr. Debabrata Chatterjee Ms. Sonali Das ...for the State.
Leave granted to correct the cause-title. Petitioner prays for anticipatory bail. Considering the fact that the police filed charge-sheet and considering the fact that the other co-accused were enlarged on anticipatory bail by the co-ordinate bench and considering the gravity of the offence and the involvement of the petitioner therein, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only), with two sureties of like amount each, to the satisfaction of the Arresting Officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioner shall appear every day before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the presence of the petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
2Accordingly, the prayer for anticipatory bail of the petitioner is allowed.
C.R.M. (A) 1991 of 2022 is, thus disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 3