Calcutta High Court (Appellete Side)
Anil Basu @ Anil Bose & Ors vs Unknown on 9 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
09.03.2022 Serial no. 37 Aloke Ct. No. 29 CRM (DB) 644 of 2022 In re: An Application for Bail under Section 439 of the Code of Criminal Procedure filed on 02.03.2022 in connection with Salboni P.S. Case No. 272 of 2021 dated 23.10.2021 under Sections 498A/302/304B/406/120B of the Indian Penal Code and Sections 3/4 of the D.P. Act and charge-sheet submitted under Sections 498A/304B/306/406/120B of the Indian Penal Code and Sections 3/4 of the D.P. Act.
-And-
In the matter of: Anil Basu @ Anil Bose & Ors.
... ...Petitioners Mr. Asim Kumar Chakraborti, Advocate ... ... For the Petitioners Ms Faria Hossain, Advocate Mr. Anand Keshari, Advocate ... ...For the State Petitioners seek bail.
Considering the period of detention of the petitioners i.e. 138 days and considering the fact that the police filed charge- sheet inter alia under Section 304B of the Indian Penal Code, we are inclined to grant bail to the petitioners.
Accordingly, we direct that the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Paschim Medinipur, subject to condition that the petitioners shall appear before the learned trial Court on every date of hearing until further orders and shall not intimidate witnesses and/or tamper with evidence in any manner whatsoever.
In the event, the petitioners fail to appear before the trial Court without any justifiable cause, the trial Court shall be at liberty to cancel the bail of the petitioners in accordance with law without further reference to this Court.
The prayer for bail is allowed.
CRM (DB) 644 of 2022 is disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)