Calcutta High Court (Appellete Side)
Under Section 448/326/307/34 Ipc vs Allowed In Re : Sk. Jinna @ Shek Jinna on 7 November, 2024
07.11.2024
tkm/ct 28 C.R.M. (DB) 2766 of 2024
sl no. 61
In Re : An application for bail under section 483 of the BNSS 2023 in
connection with Tarakeswar P.S case no. 107 of 2024 dated 4.4.2024
under section 448/326/307/34 IPC
And
Allowed In Re : Sk. Jinna @ Shek Jinna ... petitioner
Mr. Firdous Samim
Ms. Gopa Biswas
Ms. S Saha
...... for the petitioner
Mr. Imran Ali
Mr. Arani Bhattacharyya
...... for the State
Mr. Madhumanti Chakraborty
...... for the de facto complainant
1.Heard learned lawyers for the parties.
2. We have considered the materials on record. Petitioner is not the principal assailant. He is in custody for more than four months. Investigation is complete. There is no chance of abscondence.
3. Under such circumstances we are inclined to grant bail to the petitioner.
4. Accordingly, the petitioner be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, one of whom must be local to the satisfaction of the learned ACJM Chandannagar Hooghly on condition that the petitioner shall appear before the trial court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
Signed By :
TAMAL KRISHNA MANDAL High Court of Calcutta 8 th of November 2024 04:28:17 PM 2
5. In the event he fails to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel his bail automatically without reference to this court.
6. The application being CRM (DB) 2766 of 2024 is disposed of.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.) Signed By :
TAMAL KRISHNA MANDAL High Court of Calcutta 8 th of November 2024 04:28:17 PM