Calcutta High Court (Appellete Side)
493/376/379/427/109 Of The Indian ... vs In Re: Subodh Roy & Anr on 7 February, 2019
1 07.02.2019 152 jb.
CRM No. 1297 of 2019 Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 28th January, 2019 in connection with Haldibari Police Station Case No. 202/18 dated 28.11.2018 under Sections 493/376/379/427/109 of the Indian Penal Code.
And In Re: Subodh Roy & Anr.
... Petitioners Mr. Ranadeb Sengupta Mr. Sachit Talukdar .. for the petitioners Mr. S. S. Imam Mr. R. Jana .. for the State It is submitted on behalf of the petitioners that the victim was major at the time of the alleged incident.
Learned counsel for the State opposes the prayer for anticipatory bail.
Having considered the materials in the case diary and bearing in mind the nature of allegations and the fact that the victim was major at the time of cohabitation, we are inclined in granting 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 1 2 to the conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973.
The application being CRM 1297 of 2019 is disposed of.
(Abhijit Gangopadhyay, J.) (Joymalya Bagchi, J.) 2