Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Rustam Ali on 3 January, 2017
Author: Patherya
Bench: Patherya
1
03. 01 .2017 C.R.M. 9599 of 2016.
ALLOWED In the matter of: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 8th November, 2016 in connection with Haldia Women Police Station Case No. 44 of 2016 dated 21.8.2016 under Sections 498A/417/ 354C/ 506/120B/ 354A(1)(ii)/ 354D (1)(I) of the Indian Penal Code, corresponding to G.R. case No. 1382 of 2016.
And In the matter of : Rustam Ali.
... Petitioner Mr. Amitabha Karmakar .. For the Petitioner Ms. Kumkum Mitra .. For the State Apprehending arrest in connection with Haldia Women Police Station Case No. 44 of 2016 dated 21.8.2016 under Sections 498A/417/ 354C/ 506/120B/ 354A(1)(ii)/ 364D (1)(I) of the Indian Penal Code, corresponding to G.R. case No. 1382 of 2016, this application for anticipatory bail has been filed under Section 438 of the Code of Criminal Procedure.
On scrutiny of the case diary produced before us by State Counsel and the statement recorded under Section 164 of the Code of Criminal Procedure at page 45, warrants grant of anticipatory bail to the petitioner, namely, Rustam Ali, in the event of his arrest upon 2 furnishing bond of Rs. 10,000/- with two sureties of Rs. 5,000/- each to the satisfaction of the arresting authority and subject to the conditions imposed under Section 438(2) of the Code of Criminal Procedure.
Accordingly, the prayer for anticipatory bail is allowed and the application is disposed of.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Amitabha Chatterjee, J. )