Calcutta High Court (Appellete Side)
Mantu Sarkar @ Biswajit Sarkar vs Unknown on 15 February, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 734 of 2022 15.02.2022
Sl. 15 Court No.29 In Re: - An application for anticipatory bail under Section 438 of sourav the Code of Criminal Procedure filed on 09.02.2022 in (Allowed) connection with Raiganj P. S. Case No. 1122 of 2021 dated 28.11.2021 under Section 365 of the Indian Penal Code adding Section 376 of the Indian Penal Code.
And In the matter of: Mantu Sarkar @ Biswajit Sarkar ....petitioner.
Mr. Jisan Iqubal Hossain ...for the petitioner.
Ms. Sayanti Santra ...for the State.
Leave is granted to correct the cause title. Petitioner seeks anticipatory bail. Considering the gravity of the offence and the involvement of the petitioner therein, the statement of the victim recorded under Section 164 of the Criminal Procedure Code and the fact that the victim refused to medical, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a Bond of Rs.10,000/- with two sureties of like amount each 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 and on further condition that the petitioner shall appear before the Investigating Officer once in a month till the conclusion of the investigation and that the petitioner shall appear before the jurisdictional court and pray for regular bail within four weeks from date.
Accordingly, the prayer for anticipatory bail of the petitioner is allowed.
2C.R.M. (A) 734 of 2022 is, thus, disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 3