Calcutta High Court (Appellete Side)
Sentu Sk @ Sentu Sekh vs The State Of West Bengal on 8 January, 2019
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.161(M/L). January 8, 2019.
SG Allowed CRM 11514 of 2018 In Re. An application for anticipatory bail under Section 438 of the Code of Criminal Procedure.
In the matter of:
Sentu Sk @ Sentu Sekh
-versus-
The State of West Bengal Mr J.I. Hossain ... for the petitioner.
Mr Gautam Banerjee ... for the State.
The petitioner seeks anticipatory bail in connection with Jalangi Police Station Case No.802 of 2017 dated October 6, 2017 under Sections 448/376/511/506 of the Indian Penal Code.
The petitioner claims that the petitioner has a longstanding dispute with a neighbour and completely false charges have been levelled against the petitioner in the complaint.
The State refers to the statement of the victim recorded under Section 164 of the Code.
Considering such statement, there does not appear any need to take the petitioner into custody at this stage.
Accordingly, in the event of arrest, the petitioner is directed to be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of Rs.5,000/- (Rupees Five 2 Thousand Only) each, one of whom must be local, to the satisfaction of the arresting officer, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973. In addition, the petitioner will report to the investigating officer at such time and place as may be specified by the concerned police officer, till the investigation is completed.
The petition for anticipatory bail is allowed on the conditions indicated above.
A certified copy of this order be immediately made available to the petitioner, subject to compliance with all requisite formalities.
( Sanjib Banerjee, J. ) ( Suvra Ghosh, J. ) 3