Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Biswajit Bag on 26 July, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 26.07.2017 C.R.M. 5745 of 2017 ALLOWED 1121 In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 20th June, 2017.
And In the matter of : Biswajit Bag Petitioner.
Ms. Alotriya Mukherjee
..... For the Petitioner.
Mr. Iqbal Kabir
...... For the State
Apprehending arrest in course of investigation of Singur Police Station FIR No. 204 of 2017 dated 21.5.2017 under sections 341/354B/506 of the Indian Penal Code, the petitioner has applied for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary, more particularly the statement of the victim recorded under section 164 of the Code of Criminal Procedure (hereafter the Cr.P.C.).
Having regard to the nature of allegations under investigation and the level of complicity of the petitioner, as revealed from the case diary, we are of the considered opinion that his custodial interrogation is not necessary for effective and meaningful progress of investigation of the FIR and that he is entitled to direction as prayed for in the application.
The application, thus, stands allowed with the direction that in the event of arrest, the petitioner shall be released on bail upon furnishing bond of Rs.5000/- (Rupees five thousand) with two sureties of like amount, one of whom must be local to the satisfaction of the arresting officer and subject to condition as laid down in sub- section (2) of section 438 of the Cr.P.C.
(Dipankar Datta, J.) (Debi Prosad Dey, J.)