Calcutta High Court (Appellete Side)
Sections 498A/304B/302/34 Of The ... vs In Re : Monoranjan Jana & Anr on 2 May, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
May 02, 2025 34 ARDR (Allowed) CRM (M) 243 of 2025 In Re : An Application for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with Contai Police Station Case No. 218 of 2020 dated 30/6/2020 under Sections 498A/304B/302/34 of the Indian Penal Code.
And
In Re : Monoranjan Jana & anr.
... Petitioners.
Adv. Sourav Mondal,
Adv. Archan Dutta,
Adv. Megha Datta,
Adv. Rony Mondal,
Adv. Arijit Bhuiya,
... for the petitioners.
Adv. Bitasok Banerjee,
Adv. Ankita Pal,
... for the State.
The petitioners seek parity with co-accused Pradip Jana who has been granted bail earlier.
Learned counsel for the State opposes the prayer. The petitioners appear to be similarly circumstanced with co- accused Pradip Jana who is on bail and deserve the same benefit.
Accordingly, the prayer for bail is allowed. The petitioners namely Monoranjan Jana and Laxmi Jana be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only) each, with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Contai, subject to the condition that they shall appear before the learned trial Court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
2In the event the petitioners fail to comply with any of the conditions stated above without any justifiable cause, the learned trial Court shall be at liberty to cancel their 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.)