Calcutta High Court (Appellete Side)
Rabiul Sk vs Unknown on 11 July, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 419 of 2013 11.07.2013
Court No.29 In re CRAN 1695 of 2013: An application for bail under Section 389 (1) Item No. 77 of the Code of Criminal Procedure.
(granted) And In the matter of: Rabiul Sk.
.....Petitioner Mr. Asish Sanyal, Advocate Mr. Md. Yusuf Ali, Advocate .... For the Petitioner Mr. Anand Keshri, 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 four years with further direction to pay fine with default clause.
Having heard the learned lawyers of both sides and considering the scope of Section 389(3)(ii) of the Code of Criminal Procedure, I release the present petitioner on bail by keeping the execution of his sentence suspended, 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 shall not leave the jurisdiction of the concerned Police Station until the appeal is concluded.
The application being CRAN 1695 of 2013 accordingly stands disposed of.
(Toufique Uddin, J) sn