Calcutta High Court (Appellete Side)
Sections 498A/304B/34 Of The Indian ... vs In Re : Rintu Bouri & Anr on 18 November, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
18.11.2022 21 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 5286 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Kulti Police Station Case No. 308 of 2022 dated 17.05.2022 under Sections 498A/304B/34 of the Indian Penal Code, 1860.
And In Re : Rintu Bouri & Anr.
...... petitioners Mr. Kunal Ganguly ....for the petitioners Mr. Debabrata Chatterjee Ms. Mousumi Sarkar ....for the State The police filed charge-sheet. The husband was enlarged on bail by this Hon'ble Court. The allegations as against the petitioners are omnibus and general in nature.
In such circumstances, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- each, with two sureties of like amount each, 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 condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in 2 default the jurisdictional Court will pass appropriate order to secure the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)