Calcutta High Court (Appellete Side)
2743/2012 on 17 February, 2012
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
2.2012 C.R.M 2743 of 2012 In re: Pritam Mukherjee & Anr.
......... petitioners Re: An application under Section 438 Cr.P.C filed on 16th February, 2012 in connection with Uluberia Police Station Case No. 1404 of 2011 dated 08.12.2011 under Sections 143/149/153A/295A/120B/186/332/333/353/379/380/ 427/436/506 of the Indian Penal Code.
Mr. Debabrata Acharyya ......... For the petitioners
Ms. Amita Gaur ......... For the State
We have heard the submission of the learned Advocate for the petitioners and the learned Advocate for the State. Considering the materials produced before us in the case diary, we are inclined to allow the prayer of the petitioners in respect of section 438 of the Code of Criminal Procedure.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing Bond of Rs. 10,000/- each with two sureties of like amount respectively to the satisfaction of the arresting officer on the conditions that:
(i) the petitioners shall meet the Investigating Officer of this case thrice in a week until further order;
(ii) the petitioners shall not enter within the jurisdiction of Uluberia Police Station except for the reporting purpose until further order;
(iii) The petitioners shall not directly or indirectly make any threat or any inducement to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;
(iv) the petitioners shall not leave India without the previous permission of the Court.
This application is, thus, disposed of.
2(Kalyan Jyoti Sengupta,J.) (Joymalya Bagchi,J.)