Calcutta High Court (Appellete Side)
Dated 01.04.2013 Under Sections ... vs In Re : Jahangir Sk on 25 April, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
1 (10) 25.04.2013
(p.j.) CRM No. 6012 of 2013 In re: An application for bail under section 439 of the Code of Criminal Procedure filed on 24.4.2013 in connection with Murutia Police Station Case No. 40 of 2013 dated 01.04.2013 under sections 498A/34 of the Indian Penal Code.
-And-
In re : Jahangir Sk. ..Petitioner
Mr. Asraf Mandal ... for the petitioner
Mr. Amartya Ghosh ... for the State
While canvassing the prayer for bail it was contended by the learned Counsel for the petitioner that the petitioner being the husband, who has been charged for commission of offence under section 498A/34 of IPC, has volunteered to pay maintenance @ Rs. 1000/- per month to his wife to facilitate the ground for granting bail.
Heard the learned Counsel for the State who drew my attention to the case diary. The gestures shown by the learned Counsel for the State is very appreciating.
The petitioner be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Tehatta, Nadia, to the extent of Rs. 5,000/- with two sureties of Rs. 2500/- each, on condition that in the meantime the petitioner shall pay @ Rs. 1000/- per month to his wife and such payment is without prejudice to the rights and contention of the parties both presently and for future occasions. I also make it clear that in case of default of solitary instalment, 2 the privilege of bail so granted above shall stand automatically withdrawn. Each payment shall be made by 7th of corresponding proximo.
The application for bail is thus disposed of.
(Toufique Uddin, J.)