Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Sekh Vaglu @ Shek Majaphar on 18 November, 2016
Author: Patherya
Bench: Patherya
1 18. 11 .2016 C.R.M. 7627 of 2016. ALLOWED In the matter of An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 16th September, 2016 in connection with Nandigram Police Station Case No. 352 dated 23.11.2007 under Sections 147/148/149/324
/325/326/307 of the Indian Penal Code, corresponding to G.R. case No. 803 of 2007.
And In the matter of : Sekh Vaglu @ Shek Majaphar.
... Petitioner Mr.Navanil De .. for the Petitioner Ms. Sonali Bhar .. For the State Apprehending arrest in connection with Nandigram Police Station Case No. 352 dated 23.11.2007 under Sections 147/148/149/324/325/326/307 of the Indian Penal Code, corresponding to G.R. Case No. 803 of 2007, this application for anticipatory bail has been filed under Section 438 of the Code of Criminal Procedure.
On scrutiny of the case diary produced by State Counsel so also charge sheet having been submitted, custodial interrogation of the petitioner will no longer be required.
This, therefore, entitles the petitioner, namely, Sekh Vaglu @ Shek Majaphar to grant anticipatory bail, in the event of his arrest 2 upon furnishing bond of Rs. 10,000/- with two sureties of Rs. 5,000/- each to the satisfaction of the court below.
Accordingly, the prayer for anticipatory bail is allowed and the application is, thus, disposed of.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Amitabha Chatterjee, J. )