Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Rinku Mondal - on 1 March, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
60 1.3.12 jb.
C.R. M. No. 3505 of 2012 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 29.2.2012 in connection with Thanarpara P.S. Case No. 54 of 2010 dated 8.7.2010 under Sections 147/148/186/333/353/307 of the Indian Penal Code and 3 PDPP Act.
And
In the matter of : Rinku Mondal - Petitioner
Mr. Asraf Mandal For the petitioner
Ms. Sonali Das For the State
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is seeking bail in connection with a case relating to the offences punishable under Sections 147/148/186/333/353/307 of the Indian Penal Code and 3 PDPP Act, registered vide. Thanarpara Police Station Case No. 54/10.
Having regard to the fact that two other co-accused persons standing on the same footing with the present petitioner have been enlarged on bail by this Court, we allow the prayer for bail of the present petitioner. Let the petitioner be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Tehetta, Nadia, upon furnishing P.R. Bond of Rs. 5,000/- with one local surety of like amount on condition that after release he shall not enter within the jurisdiction of the concerned police station until further order except for the purpose of attending the court proceedings. He shall not also tamper with the prosecution case or commit any offence, while on bail.
The application for bail is thus disposed of.
(Ashim Kumar Roy, J.) (Asim Kumar Ray, J.)