Calcutta High Court (Appellete Side)
In Re : Rajkumar Bhuinya vs State Of Bihar Reported In on 15 December, 2014
Author: Tapen Sen
Bench: Tapen Sen
9 15.12.2014 AB Court 34 C.R.M. 14361 of 2014 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 9th October, 2014 in connection with Anandapur Police Station Case No. 70 of 2014 Dated 26.08.2014 under Sections 417/343/406/323/354 of the Indian Penal Code In re : Rajkumar Bhuinya ... Petitioner. Mr. Pravas Bhattacharya ... for the Petitioner.
Mr. Saikat Kundu ... for the State.
Heard the learned Counsel for the Petitioner as well as the learned Counsel for the State and perused the Case Diary.
In view of the Judgment of the Hon'ble Supreme Court passed in the case of Arnesh Kumar Vs State of Bihar reported in 2014 (5) Supreme 324 = AIR 2014 SC 2756 and specially paragraph 14 of the said Judgment, we are of the view that the Petitioner, in the event of his arrest, should be enlarged on bail. ALLOWED Accordingly, we direct that in the event of arrest, the Petitioner shall be released on bail upon furnishing a bail bond of Rs.10,000/- (Rupees Ten Thousand only) with two sureties of the like amount, one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure, 1973.
The application for anticipatory bail stands allowed.
(TAPEN SEN, J.) (ASHOKE KUMAR DASADHIKARI, J.)