Calcutta High Court (Appellete Side)
Sections 147/149/323/354B/302 Of The ... vs In Re on 24 July, 2018
1 24.7.2018 39 Bail Allowed md.
CRM No. 5079 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 19.7.2018 in connection with Amta Police Station Case No. 543 of 2017 dated December 12, 2017 under Sections 147/149/323/354B/302 of the Indian Penal Code ;
And In Re:-
Ashok Dutta and others ... Petitioners Mr. Tanmoy Chowdhury ..for the Petitioners Mr. Madhu Sudan, Ld. A.P.P. Mr. Manoranjan Mahata, Advocate .. for the State The petitioners seek anticipatory bail in connection with Amta Police Station Case No. 543 of 2017 dated December 12, 2017 under Sections 147/149/323/354B/302 of the Indian Penal Code.
The petitioners refer to an order dated May 14, 2018 passed by this Court where persons standing on the same footing as the petitioners have been granted anticipatory bail.
The State is represented and cannot dispute that the petitioners stand on the same footing as the petitioners in CRM 1814 of 2018 who were granted anticipatory bail by the order dated May 14, 2018.
Accordingly, in the event of arrest, the petitioners are directed to be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties of Rs.5,000/- (Rupees Five 1 2 Thousand Only) each, one of whom must be local to the satisfaction of the Arresting Officer, subject to the conditions indicated in Section 438 (2) of the Code of Criminal Procedure, 1973. The petitioners should also meet the investigating officer at such time and place as the concerned police officer may require.
C.R.M. 5079 of 2018 is allowed as above subject to the above conditions.
A certified copy of this order be immediately made available to the petitioner subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2