Calcutta High Court (Appellete Side)
Ajoy Kumar Sahoo @ Ajoy Sahoo vs The State Of West Bengal on 13 June, 2013
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1 24. 13.06.2013
bpg.
CRM No.5732 of 2013 Re : An application under Section 438 of the Code of Criminal Procedure filed on April 18, 2013 in connection with Contain Women Police Station Case No.01 of 2013 dated January 1, 2013 under Section 376 of the Indian Penal Code.
And In the matter of : Ajoy Kumar Sahoo @ Ajoy Sahoo Versus The State of West Bengal Mr. Navanil De ..... For the Petitioner.
Mr. Subrata Roy ..... For the State.
It is submitted by Mr. Navanil De, learned advocate appearing for the petitioner, that, due to inadvertence, the description of the Police Station went wrong in the application. It is mentioned in the application that the application pertained to Contai Police Station, but it, actually, pertains to Contai Women Police Station. He, further, prays for correction of the particulars of the petitioner as Ajoy Kumar Sahoo @ Ajoy Sahoo.
Mr. Subrata Roy, learned advocate appearing for the State, produces the case diary and submits that this application pertains to Contai Women Police Station. He, further, submits 2 that the accused named in the first information report is Ajoy Sahoo.
Thus, we accept the prayer of Mr. Navanil De, learned advocate appearing for the petitioner and permit him to correct the cause title and the prayer portion of the application.
Accordingly, in modification of our order dated June 4, 2013, we direct that in the event of arrest the petitioner, namely, Ajoy Kumar Sahoo alias Ajoy Sahoo in connection with Contai Women Police Station Case no.1 of 2013, he shall be released on bail upon furnishing a bond of Rs.2,000/- (Rupees two thousand) only with one surety of like amount to the satisfaction of the Additional Chief Judicial Magistrate, Contai, and, also, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
Let this order be treated as part of the order dated June 4, 2013.
With the aforesaid direction, the application filed under C.R.A.N. 1475 of 2013, stands disposed of.
(Subhro Kamal Mukherjee, J.) (Asim Kumar Mondal, J.)