Calcutta High Court (Appellete Side)
47/448/323/325/379/452/376/511/506/509/34 ... vs Allowed In Re : Dabu Dhali on 13 December, 2021
13.12.2021 tkm/ct 28 C.R.M. 4582 of 2021 sl no. 67 In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure in connection with Bagdah P.S Case no. 719 of 2020 dated 5.11.2020 under sections 147/448/323/325/379/452/376/511/506/509/34 of the IPC And Allowed In Re : Dabu Dhali ...... petitioner Mr. M M Mukherjee ...... for the petitioner Mr. Prasun Kr. Dutta Mr. S Deb Roy ...... for the State It is submitted on behalf of the petitioner that there was a free fight and case and counter case were registered over the self- same incident.
Learned lawyer for the State opposes the prayer for anticipatory bail.
Having considered materials on record and bearing in mind the nature of allegations in the light of the aforesaid submission made on behalf of the petitioner and as investigation is complete, we are inclined to 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, 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.
Petitioner shall appear before the court below and pray for regular bail within four weeks from date.
The application being CRM 4582 of 2021 is disposed of.
(Bivas Pattanayak, J.) Joymalya Bagchi, J.)