Calcutta High Court (Appellete Side)
2023 vs In Re: Subho Ghosh & Ors on 17 January, 2025
17.01.2025
Sl. No.21
akd
[ALLOWED]
C. R. M. (A) 188 of 2025
In Re: An application for anticipatory bail under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 filed on 14.01.2025 in
connection with Chakdah Police Station Case No.1271 of 2024 dated
06.11.2024 under Sections 107/3(5) of the Bharatiya Nyaya Sanhita,
2023.
And
In Re: Subho Ghosh & Ors.
... ... Petitioners
Mr. Aniruddha Bhattacharjee
Ms. Roma Roy
... ... for the petitioners
Mr. Binay Kumar Panda
Mr. Bikram Mitra
... ... for the State
1.It is submitted on behalf of the petitioners co-accused Abhijit Ghosh has been granted pre-arrest bail. They stand on the same footing with said co-accused. Accordingly, they pray for anticipatory bail.
2. Learned Advocate for the State opposes the prayer for anticipatory bail.
3. We have considered the materials on record. Minor daughter of Prosenjit Ghosh had eloped with one Sanjoy Ghosh. Alleging the victim and her father had abetted kidnapping, co-accused Prosenjit Ghosh lodged a case of kidnapping. Thereafter it is alleged petitioners along with co-accused viz. Abhijit Ghosh had harassed the victim who committed suicide. Co-accused Abhijit Ghosh has been granted pre- arrest bail. Petitioners stand on the same footing with the said co- accused. Under such circumstances, we are inclined to extend the same privilege to the petitioners also.
4. Accordingly, we direct in the event of arrest, the petitioners, namely, (1) Subho Ghosh, (2) Sourav Ghosh, (3) Gostolal Ghosh & Signed By : ARUP KUMAR DAS High Court of Calcutta 17 th of January 2025 05:13:01 PM 2 (4) Amit Ghosh, be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten thousand only) each, with two sureties of like amount each, to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 and on further condition that the petitioners shall appear before the jurisdictional court and pray for regular bail within four weeks from date.
5. The application for anticipatory bail is, thus, disposed of. (Uday Kumar, J.) (Joymalya Bagchi, J.) Signed By : ARUP KUMAR DAS High Court of Calcutta 17 th of January 2025 05:13:01 PM