Calcutta High Court (Appellete Side)
The Wbmpo Act And 3 Pdpp Act vs In Re : Alilk Dutta & Anr on 22 January, 2019
1 22.01.2019
tkm/ct 28 C.R.M. 550 of 2019 sl no. 18.
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 11.1.2019 in connection with Dhupguri P.S Case no. 422 of 2018 dated 7.12.2018 for the offence punishable under section 147/148/149/323/325/326/307/353/427 of IPC read with section 9 of the WBMPO Act and 3 PDPP Act And In Re : Alilk Dutta & Anr. ........ petitioners Mr. D. C. Kabir Mr. M. Dutta Majumdar ...... for the petitioners Mr. S.G. Mukherjee, ld PP Mr. P. P. Das ...... for the State.
Supplementary affidavit is placed on record wherefrom it appears that the social function in connection with marriage of petitioner no. 1 which was registered on 4.10.2018 had already been fixed on 28.1.2019 prior to the alleged incident.
Under such circumstances, we are inclined to grant interim bail to the petitioner no. 1.
Accordingly, the petitioner no. 1 be released on interim bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, one of whom must be local to the satisfaction of learned CJM, Jalpaiguri on condition that the he shall not leave the district of Jalpaiguri until further orders.
Interim bail shall continue till 31st January 2019. He shall surrender before the court below positively on 1st February 2019 failing which the court below shall issue 2 appropriate process to ensure his attendance in accordance with law.
Let this matter appear on 19th February 2019. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)