Calcutta High Court (Appellete Side)
354/354C/406/417/506/509/120B Of The ... vs Allowed In Re : Ranjit Kumar on 27 September, 2021
27.09.2021 tkm/ct 29 C.R.M. 6360 of 2021 sl no. 41 In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure in connection with Rampurhat P.S Case no. 383 of 2021 dated 22.8.2021 under sections 354/354C/406/417/506/509/120B of the IPC And Allowed In Re : Ranjit Kumar ...... petitioner Mr. Pratick Kr. Bhattacharya Ms. Sumitra Das ...... for the petitioner Mr. S Bapuli Mr. Soumik Ganguli ...... for the State Petitioner seeks anticipatory bail. Learned advocate for the petitioner submits that petitioner is an employee of the Indian Railway. He is no way connected with the alleged incident. He is no way related with the principal accused.
Learned advocate for the State draws the attention of this Court to the statement recorded under section 164 Cr.P.C of the victim lady.
Considering materials in the case diary and considering the claim of the petitioner that he is no way connected or related with the principal accused and considering the fact that the petitioner is an employee of the Indian Railway, we are inclined to grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner while on bail, shall meet the investigating officer once in a fortnight until further orders. Petitioner shall appear before the jurisdictional court and pray for regular bail within four weeks from date.
The application being CRM 6360 of 2021 is disposed of.
(Ananda Kumar Mukherjee, J.) (Debangsu Basak, J.)