Calcutta High Court (Appellete Side)
Bibek Das & Anr vs Unknown on 1 December, 2020
102 01.12.2020 ss Allowed C.R.M. 9021 of 2020 (Through Video Conference) In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Murutia P.S. Case No.225 of 2020 dated 18.09.2020 under sections 498A/302/120B of the Indian Penal Code.
And In the matter of: Bibek Das & Anr.
Mr. Asraf Mandal ... ... for the Petitioners Mr. P.K. Datta, APP Mr. S.D. Roy ... ... for the State It is submitted on behalf of the petitioners that they are neighbours of the victim housewife and have been falsely implicated in the instant case.
It is submitted on behalf of the State that there was an illicit affair between the petitioner no. 1 and the deceased housewife who committed suicide.
We have considered the materials on record and keeping in mind the facts and circumstances of the case and as the victim had not left behind any suicide note implicating the petitioners, we are inclined to grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties of like amount each, to the satisfaction of the 2 arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
This application for anticipatory bail is, thus, allowed. The parties shall act in terms of the copy of the order downloaded from the official website of this court. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)