Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re :- Jayanta Sarkar & Ors on 20 April, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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409
0.04.2015
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CRM No.3441 of 2015
In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal
Procedure filed on 10.04.2015 in connection with Tehatta P.S.Case No.94 of 2015 dated
13.03.2015 under sections 323/325/494/506/420/34 of the Indian Penal Code.
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In Re :- Jayanta Sarkar & Ors. ... Petitioners.
Mr.Asraf Mandal .. for the Petitioners.
Mr.S.S.Imam .. for the State.
The petitioners, apprehending arrest in connection with Tehatta P.S.Case No.94 of 2015 dated 13.03.2015 under sections 323/325/494/506/420/34 of the Indian Penal Code, have approached this Court for anticipatory bail.
Heard the learned advocates appearing on behalf of the parties. Both the petitioners and victim are adults.
We have gone through the case diary and considering the nature of allegation and the materials collected in support of the same and when no case is made from the side of the State that the petitioners' custodial interrogation is necessary, the prayer for anticipatory stands allowed.
In the event of arrest of the petitioners in connection with the aforesaid case, they shall at once be released on bail to the satisfaction of the arresting officer upon furnishing a Bond of Rs.5000/- each on condition that after release, they shall surrender before the concerned court within four weeks thereafter. 2 This order is subject to the conditions as laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure.
The application for anticipatory bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)