Calcutta High Court (Appellete Side)
Swapan Pal & Ors. ... vs Unknown on 18 July, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 18.07.2013
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Item No.79 ap (granted) C.R.M. 9779 of 2013
In Re:‐ An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 08.07.2013 in connection with Nawadwip P.S. Case No. 355 of 2013 dated 23.06.2013 under Sections 341/504/323/427/379/506/34 of the Indian Penal Code.
And
In the matter of : Swapan Pal & Ors. ... petitioners
Mr. Prabir Majumder. ...For the petitioners
Mrs. Debjani Sahoo. ..For the State
Heard the learned Counsels appearing on behalf of the parties. Perused the Case papers.
Having considered the materials in the case diary and bearing in mind the nature of injury as transpiring from the medical papers and the fact that the allegation of theft relates to Rs.2,000/‐ only, we are of the view that custodial interrogation of the petitioners for progress of investigation is not necessary.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.2,000/‐ (Rupees two thousand only) each with one surety of like amount to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
This application for anticipatory bail is, thus, disposed of. (Joymalya Bagchi, J.) (Toufique Uddin, J.) 2