Calcutta High Court (Appellete Side)
25/27 Arms Act vs In Re on 28 August, 2018
1 28.08.2018
Item no. 16 Ct. No.34 CHC Partly Allowed C.R.M. No.6589 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 23.08.2018 in connection with Keshpur Police Station Case No. 07/2018 dated 12.01.2018 for alleged offence punishable under Sections 147/148/149/341/302/307/325/326/506 of the Indian Penal Code read with Section 9B Indian Explosive Act and Sections 25/27 Arms Act.
And In Re:-
Sanjay Chowdhury & ors.
... Petitioners Mr. Pravas Bhattacharya, Advocate .. for the petitioners Mr. Saibal Bapuli, ld. A.P.P. Mr. Arani Bhattacharyya, Advocate ..for the State The petitioners seek anticipatory bail in connection with Keshpur Police Station Case No. 07/2018 dated 12.01.2018 for alleged offence punishable under Sections 147/148/149/341/302/307/325/326/506 of the Indian Penal Code read with Section 9B Indian Explosive Act and Sections 25/27 Arms Act.
The State produces the case diary with the material that has been collected against the petitioner nos.2 and 3. The State primarily opposes the prayer of the petitioner nos.2 and 3.2
Considering the material on record and the extent of the involvement of the other petitioners in the incident, the petitioner nos.1 and 4 to 6 may be granted anticipatory bail. Accordingly, in the event of arrest, the petitioner nos.1 and 4 to 6 will be granted bail upon furnishing a security of Rs.10,000/- (Rupees ten thousand only) each, 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 Procedure, 1973. In addition, the petitioner nos.1 and 4 to 6 will also report to the Investigating Officer at such time and place as may be specified by the concerned police officer. 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 petitioners subject to compliance with all requisite formalities. (Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J.)