Calcutta High Court (Appellete Side)
Ganapati Mandal vs Unknown on 13 June, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 316 2013 13.06.2013
Court No.29 In re CRAN 1423 of 2013: An application under Section 389 of the Code Item No.10 of Criminal Procedure.
(granted) And In the matter of: Ganapati Mandal .....Petitioner Mr. Tapan Dutta Gupta, Advocate .... For the Petitioner Ms. Rituparna De, Advocate .... For the State This is a case where the present petitioner has been convicted for commission of offence punishable under Section 489C of the Indian Penal Code and sentenced to suffer rigorous imprisonment for six years and to pay fine with default clause.
Having heard the learned lawyers of both sides and considering the materials-on-record and taking into account the provisions of Section 389 Clause (3) of the Code of Criminal Procedure, I keep the execution of the sentence of the present petitioner suspended and release him on bail to the extent of Rs.20,000/-, with two sureties of Rs.10,000/- each, one of whom must be local, to the satisfaction of learned Chief Judicial Magistrate, Malda on condition that the petitioner shall not commit any other offence while on bail and he shall not leave the jurisdiction of the concerned Police Station without prior permission of the Court except for attending the Court proceedings.
The application being CRAN 1423 of 2013 accordingly stands disposed of.
(Toufique Uddin, J) sn