Calcutta High Court (Appellete Side)
Sections 493/376/506/109 Of The Indian ... vs In Re: Mosarrof Hossain Chowdhury & Ors on 26 November, 2019
1 26.11.201976
sdas allowed C.R.M. No. 11018 of 2019 In Re.: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 25.11.2019 in connection with Gazole Police Station Case No. 535 of 2019 dated 15.11.2019 under Sections 493/376/506/109 of the Indian Penal Code.
And In Re: Mosarrof Hossain Chowdhury & Ors. ..... petitioners Mr. Jakir Hossain .....for the petitioners Mr. N. P. Agarwala, Ms. Subhashree Patel ....for the State It is submitted by the learned Counsel appearing for the petitioners that they are the parents and brothers of the principal accused and are innocent.
Learned Counsel appearing for the State opposes the prayer for anticipatory bail.
Having considered the materials on record as well as the extent of complicity of the petitioners in the instant case, we are inclined to grant 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.10,000/- each, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition 2 that they shall appear before the court below and pray for regular bail within a period of four weeks from date.
This application for anticipatory bail is, thus, allowed. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)