Calcutta High Court (Appellete Side)
Under Sections 498A/304B/34 Of The ... vs In Re : Bishakha Mandal on 2 May, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
02.05.2022 22 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 2005 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Santipur Police Station FIR No. 17 of 2022 dated 05.01.2022 under Sections 498A/304B/34 of the Indian Penal Code, 1860.
And In Re : Bishakha Mandal ...... petitioner Mr. Sayantan Hazra ....for the petitioner Ms. Sonali Das Ms. Mousumi Sarkar ....for the State Considering the fact that the husband and the elder brother-in-law were enlarged on bail by this Hon'ble Court and considering the fact that the police filed charge-sheet and considering the nature of death of the victim and considering the involvement of the petitioner in the offence alleged, we grant anticipatory bail to the petitioner. Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/-, 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 on condition that the petitioner shall appear every day before the jurisdictional Court on and 2 from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the presence of the petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)