Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Banka Lohar & Anr on 12 March, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 1054 2.03.2015
sm CRM No.2225 of 2015 In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 09.03.2015 in connection with Baghmundi P.S.Case No.02 of 2015 dated 12.01.2015 under sections 341/323/325/354B/379/506/34 of the Indian Penal Code.
And
In Re : Banka Lohar & Anr. .. Petitioners
Mr.Arunabha Jana
Mr.Mrinmoy Chatterjee... for the Petitioners Ms.Purnima Ghosh.. for the State. .
The petitioners, apprehending arrest in connection with Baghmundi P.S.Case No.02 of 2015 dated 12.01.2015 under sections 341/323/325/354B/379/506/34 of the Indian Penal Code, have approached this Court for anticipatory bail.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
Opposing the prayer for anticipatory bail of the present petitioners, the learned counsel of the State draws our attention to the statements of the victim-girl recorded under section 164 CrPC at page 24 of the case diary.
Having regard what transpires therefrom, we do find any valid reason to decline their prayer. No case is made our that the petitioners' custodial 2 interrogation is necessary. According, this application for anticipatory bail stands allowed.
In the event of arrest of the petitioners in connection with the aforesaid case, they shall at once be released on bail to the satisfaction of the arresting officer upon furnishing a Bond of Rs.5000/- each on condition that after release, they shall surrender before the concerned court within two weeks thereafter.
This order is subject to the conditions as laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure.
The application for anticipatory bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Ishan Chandra Das, J.)