Calcutta High Court (Appellete Side)
Smt. Nilima Hazra & Ors vs Unknown on 30 August, 2023
30.08.2023 C.R.M. (A) 3527 of 2023
SL. 78
Court No. 29
Sourav
In Re: - An application for anticipatory bail under Section 438 of
(Allowed) the Code of Criminal Procedure in connection with Tamluk
Police Station Case No. 161 of 2022 dated 06.03.2022 under
Sections 420/468/120B/34 IPC.
And
In the matter of: Smt. Nilima Hazra & Ors.
....petitioners.
Mr. Amitabha Karmakar
Mr. Arup Kumar Bhowmick
...for the petitioners.
Mr. Bidyut Kumar roy
Ms. Sima Biswas
...for the State.
1.Heard learned Counsel for the parties.
2. The property in question is the joint property of three brothers. All three brothers are stated to have sold some property to one Archana Singh. After death of two brothers, the brother who is alive is alleged to have sold some property to the informant allegedly by forging some deed.
3. The present petitioners are stated to be the L.R.s of the two brothers who are since dead. The brother who is alive and who has made the sale transaction in favour of the informant is not before us.
4. Regard being had to the facts and submission, factum of permanent residence of the petitioners, nature of allegation, and substantial progress in investigation, it is directed that each of the petitioner shall be released on bail in the event of their arrest by the Arresting Officer in the aforesaid P.S. case on such terms and conditions as deemed just and proper in the facts and circumstances of the case.
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5. The petitioners are directed to appear before the I.O. within 21 days from today along with a server copy or certified copy of this order.
6. Accordingly, the prayer for the anticipatory bail is allowed.
7. The application being CRM (A) 3527 of 2023 is disposed of.
8. The I.O. is hereby directed to act upon the server copy of this order, if required.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 3