Calcutta High Court (Appellete Side)
47/148/379/427/506/34 Of The Indian ... vs In Re: Ranjit Banik @ Biju Banik & Ors on 21 December, 2017
1 21.12.2017 135 ss C.R.M. No. 12922 of 2017 In Re.: An application under Section 438 of the Code of Criminal Procedure filed on 19.12.2017 in connection with Sitalkuchi Police Station Case No. 344 of 2017 dated 21.10.2017 under Sections 147/148/379/427/506/34 of the Indian Penal Code.
And In Re: Ranjit Banik @ Biju Banik & Ors.
...... petitioners Mr. Bitashok Banerjee, Mr. Dipankar Paramanick.
...for the petitioners Mr. Sujan Chatterjee .... for the State Heard the learned advocates appearing for both the parties. Having considered the materials in the case diary and bearing in mind the nature of allegations which are general and omnibus, we are of the opinion that custodial interrogation of the petitioners may not be necessary in the facts of the case.
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 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.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.)