Calcutta High Court (Appellete Side)
Under Sections 498A/304B/302/34 Of The ... vs In Re : Madhab Das & Anr on 14 November, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
14.11.2022 18 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 5165 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Tehatta Police Station Case No. 599 of 2022 dated 19.07.2022 under Sections 498A/304B/302/34 of the Indian Penal Code.
And In Re : Madhab Das & Anr.
...... petitioners Ms. Karabi Das ....for the petitioners Mr. S. G. Mukherjee, learned Public Prosecutor Mr. Aniket Mitra ....for the State The husband is in custody.
The police filed charge-sheet. There are omnibus allegations against the petitioners. In such circumstances, we 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 condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to 2 secure the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)