Calcutta High Court (Appellete Side)
448/376/354C/313/323/34 Of The Indian ... vs In Re : Khadimul Islam @ Khademul Islam & ... on 7 July, 2020
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 07.07.2020
C.R.M. 4753 of 2020 Sl. 13 (Via Video conference) Sp.
In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 23.06.2020 in connection with Dhupguri Police Station Case No. 152 of 2020 dated 03.05.2020 under Sections 448/376/354C/313/323/34 of the Indian Penal Code, 1860.
And In Re : Khadimul Islam @ Khademul Islam & Ors.
.....petitioners Ms. Madhusri Dutta Majumder ..... for the petitioners Mr. A.S. Chakraborty ...for the State The petitioners undertake to appropriately affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.
The petitioners say that a civil dispute has resulted in a false complaint being lodged.
The State says that the injury does not appear to be serious.
Considering the incident and the nature of the injury, the petitioners need not be taken into custody at this 2 stage.
Subject to the above, in the event of arrest, the petitioners will be released on bail on furnishing security of Rs. 10,000/- (Rupees Ten Thousand only) each together with personal release bond of equivalent value each to the satisfaction of the arresting officer. The petitioners will also comply with the conditions laid down in Section 438(2) of the Code.
CRM 4753 of 2020 is disposed of.
(Sanjib Banerjee, J.) (Aniruddha Roy, J.)