Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Sri Parimal Das on 19 April, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 35. 19.04.2017
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ap C.R.M. 3265 of 2017 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 18.04.2017 in connection with Naihati Police Station Case No. 106 of 2017 dated 16.02.2017 under Sections 417/376/323 of the Indian Penal Code.
And In re.: Sri Parimal Das. . ......... Petitioner Mr. Debasis Kar. ...... for the petitioner Ms. Sukanya Bhattacharya. .... for the State Heard the learned counsel appearing on behalf of the parties. Perused the case diary.
Both the petitioner and the victim lady are adult. The petitioner is in custody for 55 days. In this case, investigation is over and charge-sheet has been submitted.
Considering the nature of the allegations and materials collected in support of the same and when no case is made out from the side of the State showing that further custodial detention of the petitioner is necessary even after submission of the charge-sheet or if he is released on bail, he is likely to abscond, we allow his prayer for bail.
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, Barrackpore, North 24 Parganas.
The application for bail is, thus, disposed of. 2 (Ashim Kumar Roy, J.) (Asha Arora, J.)