Calcutta High Court (Appellete Side)
CRM-2524-2017 on 10 April, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 23 10.04.2017
C.R.M. 2524 of 2017 PG Re : An application for anticipatory bail under Section 438 of Court No.15 the Code of Criminal Procedure filed on 28.03.2017.
In re : 1.Karuna Saha
2. Dilip Saha.........petitioners Mr. Kallol Mondal Ms. Amrita Chel....for the petitioners Mr. Swapan Banerjee Ms. Purnima Ghosh.....for the State The petitioners (parents-in-law of the victim) apprehend arrest in course of investigation of Arambag Police Station F.I.R. No. 126 of 2017 dated 02.02.2017 under sections 498A/302/304B/201/34 of the Indian Penal Code. As such, the petitioners have presented this application for a direction that in the event of such arrest, they may be released on bail.
It is submitted on behalf of the petitioners that they have been falsely implicated.
Having heard the learned advocates for the parties and on perusal of the materials in the case diary, we are of the considered opinion that custodial interrogation of the petitioners is not necessary and it is a fit and proper case for making a direction, as prayed for.
Accordingly, it is directed that in the event of arrest, the petitioners shall be released on bail upon furnishing bond of Rs.5,000/-(Rupees Five Thousand) each, with two sureties of like amount each one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure, 1973.
C.R.M. 2524 of 2017 is, thus, disposed of. 2 (DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)