Calcutta High Court (Appellete Side)
In Re:- Kanchan Hazra vs Re: An Application For Bail Under ... on 3 July, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 21 3.7.2017
C.R.M. No.6110 of 2017 p.d.
In re:- Kanchan Hazra .... Petitioner.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 22.6.2017 in connection with Bauria Police Station Case No.181/2016 dated 20.10.2016 under Section 498A/304B/302/34 I.P.C.
Mr. Somnath Mukherjee, Ms. Papiya Shaw ... For the petitioner.
Mr. Bidyut Roy, Ms. Rita Dutta .... For the State.
Heard the learned Advocates appearing on behalf of the parties. Perused the case diary.
The petitioner is the mother-in-law of the victim housewife and she is in custody for 255 days. It is true that trial has commenced and out of thirteen witnesses, the examination of three witnesses is complete.
However, going through the 164 statement of the son of the victim although we find that there is specific allegation against the husband but this petitioner has not been named, except there are names of three others.
Having regard to the fact, as above and when no case is made out from the side of the State showing that further custodial detention of the petitioner is necessary or if she is released on bail, she is likely to abscond, we allow her prayer for bail.
Let the petitioner be released on bail upon furnishing a bond of Rs.10,000/- with two sureties of Rs.5,000/- each, one of 2 whom must be local, to the satisfaction of the learned Additional Sessions Judge, 2nd Court, Uluberia, Howrah subject to the condition that after release, the petitioner shall report to the concerned police station in between 12.00 Noon to 2.00 p.m., once in every week, until further orders.
It is also directed that after being released on bail, the petitioner shall attend the trial court on each and every date so fixed by such court and in case, she fails to appear in the court below on any occasion without any justifiable reason, the trial court shall have the liberty to cancel the bail granted to her and she be taken into custody without any further reference to this Court.
The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J. )