Calcutta High Court (Appellete Side)
2022 Dated 19.1.2022 Under Sections ... vs Allowed on 13 June, 2022
13.06.2022 tkm/ct 28 C.R.M. (A) 2655 of 2022 sl no. 176 In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure in connection with Arambag P.S case no. 29 of 2022 dated 19.1.2022 under sections 306/34 IPC And Allowed In Re : Hira Bibi & Anr. ...... petitioners Md. Bani Israil Sk. Z Ahmed ...... for the petitioners Mr. Shiladitya Banerjee ...... for the State It is submitted on behalf of the petitioners that they are the in-laws of the victim housewife. Husband of the victim had pronounced talaque and she was residing at her parental home. There she committed suicide. After the petitioners demanded custody of the minor child, instant case has been registered.
Learned lawyer for the State opposes the prayer for anticipatory bail.
We have considered materials on record. Victim housewife committed suicide at her parental home. Allegations of torture are general and omnibus in nature.
Keeping in mind the aforesaid facts and the extent of complicity of the petitioners in the alleged crime, we are inclined to grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a bond of Rs. 10,000/- each with two sureties of like amount each, to the satisfaction of the Arresting Officer and also be subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973.
2Petitioners shall appear before the court below and prays for regular bail within four weeks from date.
The application being CRM (A) 2655 of 2022 is disposed of. (Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)