Calcutta High Court (Appellete Side)
Sri R. P. Singh vs Unknown on 21 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1297 of 2022 21.03.2022
Sl. 19 Court No.29 In Re: - An application for anticipatory bail under Section 438 of sourav the Code of Criminal Procedure filed on 15.03.2022 in (Allowed) connection with Digha P. S. Case No. 74 of 2021 dated 14.12.2021 under Sections 306/34 of the Indian Penal Code.
And In the matter of: Sri R. P. Singh ....petitioner.
Mr. Kunal Ganguly Mr. Tirthankar Mukherjee Ms. Madhurima Sarkar Mr. Arijit Banik ...for the petitioner.
Ms. Faria Hossain Ms. Baisali Basu ...for the State.
Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that the petitioner entered into a development agreement with the deceased. The deceased subsequently committed suicide. The petitioner was falsely implicated.
Learned advocate appearing for the State draws the attention of the Court to the suicide note left behind by the deceased.
In the suicide note, the deceased claims that he committed suicide by reason of the exorbitant interest charged by moneylenders. The suicide note prima facie does not implicate the petitioner.
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 2 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 will report before the Investigating Officer once in a fortnight till the conclusion of the investigation 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.
Accordingly, the prayer for anticipatory bail of the petitioner is allowed.
C.R.M. (A) 1297 of 2022 is, thus, disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 3