Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Dhiren Biswas & Ors on 21 April, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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33 21.4.2015 C.R.M. No.17594 of 2014
p.d.
In the matter of an application for anticipatory bail under Section 438 of the Code of
Criminal Procedure affirmed on 11.12.2014 in connection with Gangnapur P.S. Case
No.186/2014 dated 17.11.2014 under Sections 323/325/379/506 and 34 IPC.
And
In Re : Dhiren Biswas & Ors. ...... Petitioners.
Mr. Mrinal Kanti Mukherjee ....For the petitioners.
Mr. Mirza Firoj Ahamed Begg .... For the State.
The petitioners, apprehending arrest in connection with Gangnapur P.S. Case
No.186/2014 dated 17.11.2014 under Sections 323/325/379/506 and 34 IPC, have
approached this court for pre-arrest bail.
Heard the learned Counsel appearing on behalf of the parties. Perused the case
diary.
Having regard to the nature of the allegations and
considering the subject matter of theft and when no case is
made out from the side of the State showing that the
custodial interrogation of the petitioners is necessary, we
allow the petitioners' prayer for anticipatory bail.
In the event of arrest of the petitioners in connection
with the aforesaid case, they shall be released on bail to the
satisfaction of the Arresting Officer upon furnishing Bond of
Rs.5,000/-each on condition that after release, they shall
surrender before the regular court within four weeks
thereafter.
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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. )
.
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