Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re.: Saswata Mukherjee @ Saswata ... on 23 September, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 39. 23.09.2016
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ap C.R.M. 7688 of 2016 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 19.09.2016 in connection with Baranagar Police Station Case No. 540 of 2016 dated 18.07.2016 under Sections 498A/304B/302/34 of the Indian Penal Code and under Sections 3 and 4 of the Dowry Prohibition Act.
And In re.: Saswata Mukherjee @ Saswata Mukhapadhyay.
. ......... Petitioner Mr. Prantick Ghosh. ...... for the petitioner Mr. Pradipta Ganguly. .... for the State Heard the learned counsel appearing on behalf of the parties. The petitioner is the husband. He is in custody for 65 days. We have gone through the case diary.
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 that if the petitioner is released on bail, he is likely to abscond or his further detention is necessary for the purpose of investigation, 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 at Barrackpore, North 24 Parganas subject to the condition that after release, the petitioner shall meet the 2 Investigating Officer of the case twice in every week, until further orders.
The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)