Calcutta High Court (Appellete Side)
Radhanath Pal & Ors vs Unknown on 13 January, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
13.01.12 pk CRM No. 601 of 2012 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 9th January, 2012 in connection with Aamta P.S. Case No. 401/11 dated 23.12.11 under Sections 147/148/149/186/332/333/353/323/325/326/435/436 of the IPC, Section 9 of M.P.O. and Sections 3 / 4 of the Explosive Substances Act.
And In the matter of:- Radhanath Pal & Ors.
Petitioners Mr. S. S. Roy, Mr. Mahammad Mahmud for the petitioners Mr. Tanmoy Chowdhury for the State Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioners are seeking bail in connection with a case relating to the offences punishable under Sections 147/148/149/186/332/333/353/323/325/326/435/436 of the IPC, Section 9 of M.P.O. and Sections 3 / 4 of the Explosive Substances Act, which was registered vide Amta P.S. Case No. 401/2011.
We have gone through the case diary. Having regard to the nature of the allegations and the materials collected in support of the same and the extent of involvement of the petitioners transpires therefrom, we allow their prayer for bail.
Let the petitioners be released on bail to the satisfaction of the Learned Additional Chief Judicial Magistrate, Uluberia, Howrah upon furnishing P.R. Bond of Rs. 5,000/- each with two local sureties of Rs. 2,500/- each and 2 on condition that they shall meet the investigating officer of the case twice in every week until further order. They shall not tamper with the prosecution or commit any offence while on bail.
The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Asim Kumar Ray, J.)