Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 4, Cited by 1]

Calcutta High Court (Appellete Side)

Shahnaz Bano @ Shanaz Bano & Sk.Ziaul ... vs The State Of West Bengal on 1 August, 2014

Author: Jayanta Kumar Biswas

Bench: Jayanta Kumar Biswas

1 In the High Court At Calcutta Criminal Miscellaneous Jurisdiction Appellate Side.

Present:-

The Hon'ble Mr. Justice Jayanta Kumar Biswas.
and The Hon'ble Mr. Justice Dr. Mrinal Kanti Chaudhuri CRM No.8462 of 2014 Shahnaz Bano @ Shanaz Bano & Sk.Ziaul Rahman Sk. @ Jiaul Rahaman.
v.
The State of West Bengal Ms. Minoti Gomes ... for the petitioners.
Mr. Navanil De ... for the State.
Mr. P.K.Gupta ... for the de facto complainant.
Heard on:- August 1,2014.
Order on:- August 1,2014.
Jayanta Kumar Biswas,J:- The two petitioners in the CRM saying that they are apprehending arrest in connection with Khardah P.S.Case No.556 dated June 23,2014 under ss.406/420/120B IPC are seeking bail under s.438 CrPC.
We have heard Ms. Gomes for the petitioners, Mr. De for the State and Mr. Gupta for the de facto complainant and have perused the case diary.
The accusations are that cheques issued by the petitioners towards payment of money they owed to the de facto complainant company bounced, and that the petitioners had knowledge of the fact that the cheques would bounce.
The three cheques (two for Rs.50,000 each and one for Rs.51,000) were issued by the petitioners in the name of the de facto complainant company towards payment of charges for works done by the de facto complainant. The 2 petitioners are in apparel business and they supplied materials to the de facto complainant company for doing embroidery works thereon and returning them.
After examining the nature of the accusations and the facts and circumstances, we are of the opinion that it will be appropriate to grant the petitioners anticipatory bail.
For these reasons, we allow the CRM and direct that in the event the petitioners are arrested in connection with the case, they shall be released on bail to the satisfaction of the arresting officer. Certified xerox.
sh                                         ( Jayanta Kumar Biswas, J)




                                           (Dr. Mrinal Kanti Chaudhuri J)