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[Cites 11, Cited by 0]

Calcutta High Court (Appellete Side)

Asit Baran Bose @ vs Unknown on 19 June, 2012

Author: Ashim Kumar Roy

Bench: Ashim Kumar Roy

1 6.2012..

C.R.M. 9361 of 2012.

In Re : An application for bail under Section 439 of the Code of Criminal Procedure filed on 11.6.2012 in connection with Dum Dum P.S. Case No. 133/12 dated 05.3.2012 under Sections 498A/326/307/34/304B/406/302 of the Indian Penal Code and Sections 3 / 4 of the Dowry Prohibition Act In the matter of : Asit Baran Bose @ Ashit Boron Bose @ Asit Bose & Anr. ... Petitioners.



           Mr. Tirthankar Ghosh
           Mr. Koushik Kundu               ... for the petitioners.

           Mr. Rajesh Jana                 .. for the State.

           Mr. Somenath Ghosh              ... for the de facto complainant.

Heard the learned Counsel appearing on behalf of the parties. Perused the case diary. The petitioners are seeking bail in connection with a case relating to the offences punishable under 498A/326/307/34/ 304B/406/302 of the Indian Penal Code and Sections 3 / 4 of the Dowry Prohibition Act which was registered vide Dum Dum P.S. Case No. 133/12.

The petitioners are the father-in-law and the mother-in-law of the victim housewife. They are aged about 52 years and 56 years. Investigation is over and the charge sheet has been submitted. No apprehension has been disclosed from the side of the State that if the petitioners are released on bail, they are likely to abscond.

Now having regard to the fact that investigation is over and the charge sheet has been submitted and no apprehension has been disclosed from the side of the State that if the petitioners are released on bail, they are likely to abscond, we allow the petitioners' prayer for bail.

Let the petitioners be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Barrackpore, North 24-Parganas, upon furnishing a P. R. bond of Rs.5000/- each, with one surety of the like amount each, on condition that they shall not tamper with the prosecution case or commit any offence, while on bail.

2

The application for bail is, thus, disposed of.

( Ashim Kumar Roy, J.) ( Toufique Uddin, J.)