Calcutta High Court (Appellete Side)
12013/2010 on 17 August, 2010
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
50 17.08.2010 C. R. M. No. 12013 of 2010
Re: An application for anticipatory bail under Section
438 of the Code of Criminal Procedure, 1973 filed on 5th August, 2010 in connection with Panchla P.S. Case No. 230 of 2010 dated 17.07.2010 under Sections 498A/325/34 of the Indian Penal Code. In Re: Rizia Begum & 3 Others. ... Petitioners.
Mr. Md. Idris Ali, Mr. Amartya Panda ... for the petitioners. Mr. Pinaki Bhattacharyya ... for the State. By this application under Section 438 of the Code of Criminal Procedure, the applicants, 4 in number, being the mother-in-law, sister- in-law and brothers-in-law, apprehending arrest in connection with Panchla Police Station Case No. 230 of 2010 dated 17.07.2010 under Sections 498A/325/34 of the Indian Penal Code have prayed for anticipatory bail.
After hearing the learned Counsel for the parties and after going through the materials on record, we are of the view that so far the applicants are concerned, there is no necessity of custodial interrogation for the investigation of the alleged offence.
We, therefore, dispose of this application by directing that in the event of arrest of the applicants, they should be granted bail on furnishing of P.R. bond of Rs.5,000/- each with one surety. They will, however, see the investigating officer in the local Police Station for three consecutive days starting from next Monday between 12.00 Noon to 5.00 P.M. The application for anticipatory bail is, thus, disposed of.
( J. N. Patel, Chief Justice ) ( Bhaskar Bhattacharya, J. )