Calcutta High Court (Appellete Side)
Gopal Pal @ Gopal Chandra Pal & Ors. ... vs Unknown on 2 April, 2015
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 02.04.2015
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Item No. 678
ap (granted) C.R.M. 3029 of 2015 In Re:‐ An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 01.04.2015 in connection with Arambagh Women Police Station Case No. 01 of 2015 dated 20.03.2015 under Sections 498A/323/325/506/34 of the Indian Penal Code read with Section 3/ 4 of the Dowry Prohibition Act.
And In the matter of : Gopal Pal @ Gopal Chandra Pal & Ors. ... petitioners Mr. Niladri Sekhar Ghosh. ...For the petitioners Mrs. Ratna Ghosh. ..For the State Heard the learned Counsels appearing on behalf of the parties. Perused the Case papers.
It has been submitted on behalf of the petitioners that the petitioners have been falsely implicated in the instant case after 16 years' of matrimony.
Having considered the materials in the case diary and bearing in mind the general and omnibus nature of allegations and in the light of the aforesaid submission, we are inclined in granting anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.2,000/‐ (Rupees two thousands only) each with one surety of like amount to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
This application for anticipatory bail is, thus, disposed of. (Malay Marut Banerjee, J.) (Joymalya Bagchi, J.) 2