Calcutta High Court (Appellete Side)
In Re : Kameshwar Singh & Anr vs State Of Bihar Reported In on 24 November, 2014
Author: Tapen Sen
Bench: Tapen Sen
57 24.11.2014 AB Court 34 C.R.M. 14565 of 2014 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 9th October, 2014 in connection with Falakata Police Station Case No. 837 of 2014 Dated 08.09.2014 under Sections 447/341/379/506/34 of the Indian Penal Code In re : Kameshwar Singh & Anr. ... Petitioners. Mr. Arnab Saha ... for the Petitioner.
Mr. Suman Saha ... for the State.
Heard the learned Counsel for the Petitioners as well as the learned Counsel for the State and perused the Case Diary.
In view of the Judgment of the Hon'ble Supreme Court passed in the case of Arnesh Kumar Vs State of Bihar reported in 2014 (5) Supreme 324 = AIR 2014 SC 2756 and specially paragraph 14 thereof, we are of the view that the Petitioners, in the event of their arrest, should be enlarged on bail. ALLOWED Accordingly, we direct that in the event of arrest, the Petitioners shall be released on bail upon furnishing a bail bond of Rs.10,000/- (Rupees Ten Thousand only) each with two sureties of the like amount, one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure, 1973.
The application for anticipatory bail stands allowed.
(TAPEN SEN, J.) (INDRAJIT CHATTERJEE, J.)