Calcutta High Court (Appellete Side)
Under Sections 498A/304B/306/34 Of The ... vs In Re : Mozzamel Haque & Anr on 16 January, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
16.01.2023 50 Ct. No. 29 CHC Allowed C.R.M.(A) 184 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Lalgola Police Station Case No. 348 of 2022 dated 28.09.2022 under Sections 498A/304B/306/34 of the Indian Penal Code.
And In Re : Mozzamel Haque & anr.
...... petitioners Mr. Debapriya Samanta ....for the petitioners Mr. Bidyut Kumar Roy, Ms. Sima Biswas ....for the State Petitioner prays for anticipatory bail. Police filed charge-sheet.
Husband was enlarged on bail by the jurisdictional court. The allegation against the petitioners apparently are general and omnibus in nature.
In such circumstances, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand only) each, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under 2 Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the presence of the petitioners in Court including cancelling the anticipatory b ail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)