Calcutta High Court (Appellete Side)
Waj Nabi vs Unknown on 17 May, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1
CRM 3969 of 2011
37 17.05.2011CRM 3969 of 2011 akd Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 3rd May, 2011 in connection with Ranitala P.S. Case No. 64 of 2011 dated 14th February, 2011 under Sections 341/323/325/354/308/34 of the Indian Penal Code and adding with Section 304 of the Indian Penal Code.
In the matter of : Waj Nabi.
.... Petitioner.
Ms. Sreyashee Biswas, Md. Anwar Hossain.
... For the Petitioner.
Mr. Achyut Basu.
... For the State.
Heard the learned counsel appearing on behalf of the petitioner as well as the learned counsel appearing for the State.
Perused the case diary.
This is an application for bail by the petitioner, who has been arrested in connection with a case relating to offences punishable under Sections 341/323/325/354/308/34 and adding with Section 304 of the Indian Penal Code, registered vide, Ranitala P.S. Case No. 64 of 2011 dated 14th February, 2011.
This is a case where the present petitioner is in custody for about 82 days.
It is very fairly conceded by the learned counsel for the State that according to the injury report of the victim, the injuries appear to be simple in nature and according to the post mortem report, no external injury was detected.
2CRM 3969 of 2011 Now considering the above materials on record and considering the period of detention of the petitioner in custody, we are inclined to allow the petitioner's prayer for bail.
Let the petitioner be released on bail upon furnishing P. R. Bond of Rs. 5,000/-, with one surety of the like amount. After being released on bail, he shall not tamper with the prosecution case and shall not commit any offence.
Thus, the application for bail stands disposed of.
( J. N. PATEL, CHIEF JUSTICE) (ASHIM KUMAR ROY, J.)