Calcutta High Court (Appellete Side)
Sections 341/325/379/354/506/509/34 ... vs In Re:- Julfikar Midday @ Middya & Anr on 8 September, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 26 08.09.2015
sm CRM No.8316 of 2015 In the matter an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 04.09.2015 in connection with Domjur P.S. Case No.829 of 2015 dated 23.08.2015 under sections 341/325/379/354/506/509/34 of the Indian Penal Code And In Re:- Julfikar Midday @ Middya & Anr. .. Petitioners. Ms.Ppriyanka Santra (Mondal) .. for the petitioners.
Ms.Sonali Das .. for the State.
The petitioners, apprehending arrest in connection with Domjur P.S. Case No.829 of 2015 dated 23.08.2015 under sections 341/325/379/354/506/509/34 of the Indian Penal Code, have approached this Court for anticipatory bail.
Heard the learned advocates appearing on behalf of the parties.
We have gone through the case diary. .
Having regard to above and when no case is made out from the side of the State that the petitioners' custodial interrogation is necessary, the prayer for anticipatory bail of the petitioners stands allowed on condition that the petitioners shall meet the Investigating Officer of the case twice in every week until further order. 2 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.
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.)