Calcutta High Court (Appellete Side)
Bablu Roy @ Babu & Ors vs Unknown on 21 June, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 21.6.2013
.
43. as C.R.M. 8012 of 2013 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 6.6.2013 in connection with Tehatta P.S. Case No.267 of 2013 dated 29.5.2013 under Sections 341/323/325/379/506 of the Indian Penal Code.
And In the matter of : Bablu Roy @ Babu & Ors.
... petitioners.
Mr. Asraf Mandal. ....For the petitioners. Mr. Dipankar Paramanik. .....For the State.
Heard the learned Counsels appearing on behalf of the parties.
Having considered the materials in the Case Diary particularly the nature of injury as transpiring from the medical documents, we are of the view that the custodial interrogation of the petitioners are not necessary and it is a fit case for granting anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners shall be released on anticipatory bail upon furnishing bond of Rs.2,000/- each with one surety of like amount to the satisfaction of the arresting officer and also subject to the 2 conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
This application for anticipatory bail is, thus, disposed of.
(Joymalya Bagchi, J.) (Anindita Roy Saraswati, J.)