Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal Code vs In Re : Bachchan Mandal on 13 May, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
13.05.2025 34 jb.
jdt.
Allowed C.R.M. (DB) 993 of 2025 In Re : An Application under Section 439 of the Code of Criminal Procedure/under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with Bamongola Police Station Case No. 03/2024 dated 08.01.2024 under Sections 489B/489C/120B of the Indian Penal Code.
And In Re : Bachchan Mandal .... Petitioner Mr. Tapodip Gupta Mr. Suman Bhanja ... For the Petitioner.
Mr. Soumik Ganguly Mr. Kaustav Banerjee ... For the State.
The petitioner is in custody for more than a year and prays for bail.
Learned counsel for the State opposes the prayer. It appears that charge sheet has been submitted and 8 out of 13 witnesses have been examined. Further detention of the petitioner is not required. He may be granted bail subject to stringent conditions.
Accordingly, the prayer for bail is allowed. The petitioner namely Bachchan Mandal shall be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only) with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Malda subject to condition that he shall remain within the jurisdiction of Bamongola police station and shall appear before the learned trial Court on every date of hearing fixed by the learned trial Court. He shall not tamper with evidence or intimidate witnesses in any manner whatsoever. 2 In the event the petitioner fails to adhere to any of the conditions stated hereinabove, the learned trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this Court.
The application for bail is disposed of. Case diary be returned.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)