Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Amitava De on 28 January, 2020
1 44 28.01.2020 ss Allowed C.R.M. 4027 of 2019 In the matter of : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 09.04.2019 in connection with Arambagh P.S. Case No. 562 of 2018 dated 02.12.2018 under sections 420/406 of the Indian Penal Code.
And In the matter of : Amitava De Ms. Ayantika Roy ... ... for the petitioner Mr. Debajyoti Deb ... ... for the State Mr. Abhik Chitta Kundu ... ... for the WBFC Ms. Minoti Gomes ... ... for the de facto complainant Petitioner has handed over a sum of Rs. 4 lakh to the bank. In view of the aforesaid development which is not disputed by learned lawyer appearing for the de facto complainant and bearing in mind the nature of allegations, we are inclined to grant anticipatory bail to the petitioner.
Accordingly, we direct in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs. 10,000/- (Rupees ten thousand only), with two sureties of like amount each, to the satisfaction of the arresting officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further 2 condition that the petitioner shall appear before the Court below and pray for regular bail within four weeks from date.
This application for anticipatory bail is, thus, allowed. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)