Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re:- Hafijul Kazi on 19 June, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 61 19.06.2017
sm Allowed CRM No.5566 of 2017 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 13.06.2017 in connection with Bagnan Police Station Case No.170 of 2016 dated 12.05.2016 under sections 498A/323/325/326/307/427/506/34 of the Indian Penal Code and added section 304 of the Indian Penal Code.
And In Re:- Hafijul Kazi. .. Petitioner (In Jail) Mr.Anindya Ghosh .... for the petitioner Mr.Anwar Hossain Ms.Ratna Ghosh... for the State.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for about 87 days. Investigation is over and charge-sheet has been submitted. Out of four (4) charge- sheeted accused persons, three (3) are on bail.
Having regard to above and considering the materials collected during investigation and when no case is made out from the side of the State that even after submission of the charge-sheet, the petitioner's custodial detention is still necessary or if the petitioner is released on bail, he is likely to abscond, the prayer for bail of the petitioner stands allowed. 2 Let the petitioner be released on bail upon furnishing a Bond of Rs.10,000/-, with two sureties of Rs.5,000/- each, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Uluberia, Howrah.
Accordingly, this application for bail is disposed of.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.)