Calcutta High Court (Appellete Side)
Prasun Kumar Banerjee @ Prasun Banerjee vs Unknown on 12 September, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 15 12.09.2013 rpan Ct.No.17 CRM No.11107 of 2013 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 8th August, 2013.
and In the matter of:- Prasun Kumar Banerjee @ Prasun Banerjee
-Petitioner Mr. Milan Kumar Mukherjee Mr. Subhashis Dasgupta ... for the Petitioner Mr. Shabir Ahmed ... for the State Mr. Rudradipta Nandi ... for the Complainant The Petitioner, apprehending arrest in connection with Khatra Police Station Case No.48 of 2013 dated 23.07.2013 under Sections 420/406/409/120B of the Indian Penal Code, has filed this application for anticipatory bail.
We have heard the learned advocates for the parties. We have seen the case diary and other relevant material on record. There is insufficient material to implicate the Petitioner and therefore, there is no need for the custodial interrogation of the Petitioner.
allowed Accordingly, in the event of arrest, the petitioner shall be released on bail upon furnishing a bond of `10,000/- (Rupees Ten Thousand) with two sureties of like amount, one of whom must be a local surety, to the satisfaction of the concerned Court subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure with the further condition that the Petitioner shall report to the Police Station twice a week until further orders.
The application for anticipatory bail is, thus, disposed of.
(Nishita Mhatre, J.) (Kanchan Chakraborty, J.)