Calcutta High Court (Appellete Side)
Tajmira Bibi @ Taju Khatun Tarafdar & Ors vs Unknown on 20 November, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 81 20.11.2018
C.R.M.10141 of 2018 In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 13/11/2018 in connection with Haringhata P.S. Case No.228 of 2018 dated gd 21/09/2018 under Sections 498A/307/34 of the Indian Penal Code.
And In the matter of: Tajmira Bibi @ Taju Khatun Tarafdar & Ors.
....petitioners.
Mr. Sourav Chatterjee Mr. Soumya Nag ...for the petitioners.
Mr. Sandip Chakraborty ...for the State.
The petitioners seek anticipatory bail in connection with Haringhata P.S. Case No.228 of 2018 dated 21/09/2018 under Sections 498A/307/34 of the Indian Penal Code.
The petitioners are the nieces of the husband of the de facto complainant, who has complained that the father of these petitioners administered Harpic to her in an attempt to murder her.
Considering the nature of the allegations and the extent of these petitioners' involvement in the incident, there does not appear to be any need to take them into custody at this stage.
Accordingly, in the event of arrest, the petitioners are directed to be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand only) each, with two sureties of Rs.5,000/- (Rupees Five Thousand Only) each, one of whom must be local, to the satisfaction of the Arresting Officer, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973. In addition, the petitioners will also report to the Investigating Officer at such time and place as may be specified by the concerned police officer, till the completion of the investigation.
The petition for anticipatory bail is allowed on the conditions indicated above.
A certified copy of this order be immediately made available to the petitioners, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) (Suvra Ghosh, J.) 2