Calcutta High Court (Appellete Side)
Madhusudan Das Adhikari And Anr vs Unknown on 17 January, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
1 S/L. 56.
January 17, 2014. C.R.M. 433 of 2014 ss.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on January 8, 2014 in connection with Ramnagar Police Station Case No. 321 of 2013 dated November 28, 2013 under Sections 498A/304B/302/34 of the Indian Penal Code, 1860 and under Sections 3/4 of the Dowry Prohibition Act.
And In the matter of: Madhusudan Das Adhikari and Anr.
...Petitioners.
Mr. Ram Chandra Guchhait ...for the petitioners.
Mr. Atif Ahmed Siddiqui ...for the State.
Heard the learned advocates appearing on behalf of the respective parties.
The petitioners are seeking bail in connection with a case relating to offences punishable under Sections 498A/304B/302/34 of the Indian Penal Code, 1860 and under Sections 3/4 of the Dowry Prohibition Act.
Having considered the case diary and the materials on record, we are of the opinion that custodial trial of the accused/petitioners is not necessary.
Therefore, the accused/petitioner no.1, namely, Madhusudan Das Adhikari and the petitioner no.2, namely, Sovanlal Das Adhikari, be released on bail upon furnishing a bond of Rs.5,000/- (Rupees five thousand) only each with two sureties of like amount, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate at Contai, District :
Purba Medinipur.
The application for bail is, thus, disposed of.
(Subhro Kamal Mukherjee, J.) 2 (Asim Kumar Mondal, J.)