Calcutta High Court (Appellete Side)
Kishore Rajbanhi vs Unknown on 8 September, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
08.09.2016 79 pk CRM No. 7244 of 2016 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 02.09.2016 in connection with Gazole P.S. Case No. 344/16 dated 14.06.16 under Sections 498A/307/326/34 of the Indian Penal Code read with Section 4 of D. P. Act.
And
In the matter of:- Kishore Rajbanhi petitioner
Mr. Pinak Kumar Mitra for the petitioner
Mrs. Amrita Gour for the State
Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is the husband. He is in custody for 71 days. One of the co-accused, the father-in-law has been enlarged on bail by this court in connection with CRM No. 6262 of 2016 on 8.8.2016 and it is not disputed by the learned counsel for the State that the present petitioner is standing on the same footing with him.
We have also gone through the case diary and find no valid reason to take a different stand.
Accordingly, the prayer for bail of the petitioner stands allowed on parity. Let the petitioner be released on bail to the satisfaction of the Learned Chief Judicial Magistrate, Malda upon furnishing a bond of Rs. 10,000/- with two sureties of Rs. 5,000/- each, one of whom must be local.
The application for bail is thus disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.) 2