Calcutta High Court (Appellete Side)
447/427/506/307/34 Of The Indian Penal ... vs In Re: Bipul Sk @ Bipul Sekh & Ors on 17 January, 2020
1 7.01.2020 Sl No.51 b.das CRM 673 of 2020 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 16.01.20 in connection with Raghunathganj P.S. Case No.738 of 2019 dated 26.11.2019 under Sections 447/427/506/307/34 of the Indian Penal Code and Section 3 /4 E.S. Act.
And In Re: Bipul Sk @ Bipul Sekh & Ors.
... ... Petitioners.
Mr. Usuf Ali Dewan Mr. Asif Dewan ... for the Petitioners.
Mr. Sudip Konar ... ... for the State.
Perused the case diary. It is submitted on behalf of the petitioners that there are case and counter case between the parties.
Having considered the materials on record and bearing in mind the nature of allegations and the extent of the complicity of the petitioners in the alleged crime and the fact that no medical or injury report is appearing in the case diary, we are inclined to allow the prayer for pre-arrest bail to the petitioners under Section 438 Cr.P.C.
Accordingly, we direct that in the event of arrest, the petitioners be released on bail upon furnishing a 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 Arresting Officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on 2 condition that the petitioners shall appear before the Court below and pray for regular bail within a period of four weeks from date.
The application for anticipatory bail is, thus, disposed of. (Tirthankar Ghosh, J.) (Joymalya Bagchi, J.)