Calcutta High Court (Appellete Side)
Sections 120B/489B/489C Of The Indian ... vs In Re : Amjad Ali Khan on 5 May, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
May 05, 2025 15 ARDR Allowed CRM (M) 249 of 2025 In Re : An Application for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with S.T.F Police Station Case No. 03 of 2024 dated 22/2/2024 under Sections 120B/489B/489C of the Indian Penal Code.
And
In Re : Amjad Ali Khan
... Petitioner.
Adv. Benajir Hasna,
Adv. Aliul Islam,
Adv. Sadid Haider,
... for the petitioner.
Adv. Rudradipta Nandy,
Adv. Diksha Ghosh,
... for the State.
The petitioner is in custody for more than a year and prays for bail.
Leaned counsel for the petitioner submits that only one out of five witnesses has been examined till date. Further detention of the petitioner is not required.
Learned counsel for the State opposes the prayer. Trial has commenced. One witness has been examined. In view of the same, this Court is inclined to hold that further detention of the petitioner is not required and he may be released on bail subject to stringent conditions.
Accordingly, the prayer for bail is allowed. The petitioner, namely Amjad Ali Khan be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Calcutta, subject to the condition that he shall remain within the jurisdiction of the learned trial Court and shall furnish the address 2 where he shall presently reside before the learned trial Court, Investigating officer and the Officer in charge of the concerned police station under whose jurisdiction he shall henceforth reside. He shall also provide his mobile number to these authorities and shall not change the same without prior intimation to them. The petitioner shall appear before the learned trial Court on every date of hearing. He shall not tamper with evidence or intimidate witnesses in any manner whatsoever.
In the event the petitioner fails to comply with any of the conditions stated above without any justifiable cause, the learned trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this Court.
The application for bail is disposed of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)