Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Md. Ibrahim on 8 January, 2019
1 A 144 08.01.2019 ss Allowed C.R.M. 11489 of 2018 In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 14.12.2018 in connection with Beniapukur P.S. Case No. 429 of 2018 dated 07.12.2018 under Sections 120B/420/467/468/470/471 of the Indian Penal Code.
And In the matter of : Md. Ibrahim ... ... petitioner Md. Sabir Ahmed, Mr. Golam Karim Chowdhury ... ... for the petitioner Mr. Debajyoti Deb ... ... for the State The petitioner seeks anticipatory bail in connection with Beniapukur P.S. Case No. 429 of 2018 dated 07.12.2018 under Sections 120B/420/467/468/470/471 of the Indian Penal Code.
The State produces the case diary. The dispute appears to be over the installation of an electric meter.
In the context of the nature of the complaint, there is no need to take petitioner into custody at this stage.
In the event of arrest, the petitioner will be granted bail upon furnishing a bond of Rs. 10,000/- (Rupees ten thousand only), with two sureties of Rs. 5,000/- (Rupees five thousand only) each, one of whom must be local, to the satisfaction of the arresting officer, subject to the conditions as laid down in Section 438(2) of the Code of Criminal 2 Procedure, 1973. In addition, the petitioner is directed to meet the investigating officer at such time and place as may be specified by the concerned police officer, till the investigation is completed.
The petition for anticipatory bail is allowed subject to the conditions as indicated above.
A certified copy of this order be immediately made available to the petitioner, subject to compliance with all requisite formalities. (Suvra Ghosh, J.) (Sanjib Banerjee, J.)