Calcutta High Court (Appellete Side)
Ekraum Haque @ Ekram vs Unknown on 5 August, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 499 of 2013 05.08.2013
Court No.29 In re CRAN 2163 of 2013: An application for bail under Section 389 of Item No. 97 the Code of Criminal Procedure.
(granted) And In the matter of: Ekraum Haque @ Ekram .....Petitioner Mr. Tapan Dutta Gupta, Advocate .... For the Petitioner Ms. Faria Hossain, 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 four 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.10,000/-, with two sureties of Rs.5,000/- 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 jurisdiction of the concerned police station without prior permission of the Court except for attending the court proceedings.
The application being CRAN 2163 of 2013 accordingly stands disposed of.
Urgent Xerox Certified copy of this order, be given to the parties, if applied for, upon compliance of necessary formalities.
(Toufique Uddin, J) sn