Calcutta High Court (Appellete Side)
Ajijur Rahaman & Ors vs Unknown on 27 March, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
27.03.2023 8 Ct. No. 29 CHC Allowed C.R.M.(A) 1204 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Chanchal Police Station Case No. 963 of 2021 dated 31.10.2021 under Sections 498A/509/376/511 of the Indian Penal Code read with Section 4 of the Dowry Prohibition Act.
And In the matter of: Ajijur Rahaman & ors.
...... petitioners Mr. Kallol Mondal, Mr. Amanul Islam, Mr. Krishan Ray, Mr. Souvik Das, Ms. Ananya Barik ....for the petitioners Mr. Imran Ali, Mrs. Debjani Sahu ....for the State Apparently, there was a Talak given to the de facto complainant prior in point of time than the lodgement of the First Information Report.
The Court is informed that the first and sixth petitioners were arrested during the pendency of the application for anticipatory bail.
Police filed charge-sheet.
In view of the dissolution of marriage as claimed by the petitioners and prima facie appearing from the documents annexed to the application for anticipatory bail, we grant anticipatory bail to the petitioner nos. 2, 3, 4 and 5. 2 Accordingly, we direct that in the event of arrest the petitioners will 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 and that petitioner no.2, namely, Sarjahan Bewa @ Sarjahan Bibi, petitioner no.3, namely, Anjumanara Bibi @ Anjumanara Begum and petitioner no.4, namely, Mili Parvin @ Nasrin Banu will cooperate with the Investigating Officer till the conclusion of the investigation and petitioner no.5, namely, Mainul Haque @ Md. Mainul Hoque will report before the Investigating Officer once in a month till the conclusion of 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 accuseds 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.
This application for anticipatory bail is, thus, allowed. CRM (A) 1204 of 2023 is disposed of as infructuous as against petitioner no.1, namely, Ajijur Rahaman and petitioner no.6, namely, Alauddin @ Md. Alauddin in view of their arrest.
(Debangsu Basak, J.) 3 (Md. Shabbar Rashidi, J.)