Calcutta High Court (Appellete Side)
Sri Rakesh Tanwani & Ors vs Unknown on 13 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
13.02.2024 Serial no. 39 Anticipatory Bail [Allowed] Dd CRM (A) 444 of 2024 In re : An Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure in connection with Murarai Police Station Case No. 12 of 2024 dated 19.01.2024 under Sections 447/379/34 of the Indian Penal Code, 1860 & 4(1) of Mines & Minerals (Development & Regulation) Act, 1957 & 31 of Mines & Minerals (Development & Regulation) Act, 1957.. (G.R. Case No. 103/2024)
-And-
In the matter of : Sri Rakesh Tanwani & Ors.
... ... Petitioners Ms. Manika Sarkar, Ms. Yasminara Khatun, Advocates ... ... For the Petitioners Mr. Arijit Ganguly, Mr. Gautam Banerjee, Advocate ... ...For the State Co-accused was enlarged on anticipatory bail by the order dated February 6, 2024 passed in CRM (A)369 of 2024, inter alia, on the ground that there is a writ petition relating to wrongful termination of mining lease pending.
In such circumstances, we 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/- (Rupees Ten Thousand Only) 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 and on further condition that the petitioners shall report before the Investigating Officer once in a fortnight till the conclusion of the 2 investigation and on further condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court.
Prayer for anticipatory bail of the petitioners is allowed. CRM (A) 444 of 2024 is disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)