Calcutta High Court (Appellete Side)
CRM-6307-2017 on 8 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 637 08.08.2017
PG C.R.M. 6307 of 2017 CL Court No.3 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 03.07.2017. In re : Kalyan Saha..............petitioner Mr. Rajdeep Majumder Ms. Sukla Das Chandra.......for the petitioner Mr. Narayan Prasad Aggarwal Ms. Sujata Das.........for the State Apprehending arrest in course of investigation of Chakdaha Police Station F.I.R. No. 372 of 2017 dated 21.06.2017 under sections 498A/313/494/307/34 of the Indian Penal Code, the petitioner has applied for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary. In view of the fact that there is no injury report and/or report on medical examination of the de facto complainant in the case diary, we are of the considered opinion that personal liberty of the petitioner need not be curtailed at this stage and that it is a fit and proper case for making direction, as prayed for.
Accordingly, it is directed that in the event of arrest, the petitioner shall be released on bail upon furnishing bond of Rs.5,000/- (Rupees Five Thousand) only with two sureties of like amount one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of section 438 of the Code of Criminal Procedure, 1973.
The application is, thus, disposed of. 2 (DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)