Calcutta High Court (Appellete Side)
Anju Begam And Another vs The State Of West Bengal on 6 December, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.90(M/L). December 6, 2018. SG Allowed CRM 10500 of 2018 In Re. An application for anticipatory bail under Section 438 of the Code of Criminal Procedure.
In the matter of:
Anju Begam and another
-versus-
The State of West Bengal Ms M. Roy ... for the petitioners.
Mr Sandip Chakraborty ... for the State.
The petitioners seek anticipatory bail in connection with Amta Police Station Case No.347 of 2018 dated August 17, 2018 under Sections 341/326/307/34 of the Indian Penal Code and Section 12 POCSO Act.
The State produces the case diary and says that the charge- sheet has been filed.
Considering the material on record and the fact that the charge-sheet has already been filed, there may not be any need to interrogate the petitioners.
Accordingly, in the event of arrest, the petitioners are directed to be released on bail upon furnishing bonds 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 laid down in Section 438(2) of the Code of Criminal Procedure, 1973.2
In addition, the petitioners will attend the trial on every day that the matter is fixed and any default on the part of the petitioners will entitle the trial court to cancel the bail without reference to this court.
The petition for anticipatory bail is allowed on the conditions indicated above.
A certified copy of this order be immediately made available to the petitioners, subject to compliance with all requisite formalities.
( Sanjib Banerjee, J. ) ( Suvra Ghosh, J. ) 3