Calcutta High Court (Appellete Side)
Sakir Sk vs Unknown on 25 June, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 369 of 2013 25.06.2013
Court No.29 In re CRAN 1588 of 2013: An application for bail under Section 389 (1) Item No. 33 of the Code of Criminal Procedure.
(granted) And In the matter of: Sakir Sk.
.....Petitioner Mr. Tapan Dutta Gupta, Advocate .... For the Petitioner Mr. Ayan Bhattacharya, Advocate .... For the State This is a case where the present petitioner has been convicted for commission of offence punishable under Section 489C of the Indian Penal Code and sentenced to suffer rigorous imprisonment for six years with further direction to pay fine with default clause.
Having heard the learned lawyers of both sides and considering the scope of Section 389(3)(ii) of the Code of Criminal Procedure, I release the present petitioner on bail by keeping the execution of his sentence suspended, to the extent of Rs.20,000/-, with two sureties of Rs.10,000/- each, one of whom must be local, to the satisfaction of learned Chief Judicial Magistrate, Malda, on condition that the petitioner shall not commit any other offence while on bail and shall not leave the .
The application being CRAN 1588 of 2013 accordingly stands disposed of.
(Toufique Uddin, J) sn