Calcutta High Court (Appellete Side)
341/325/354B/427/506 Of The Indian ... vs In Re: Swapan Sheet on 23 December, 2020
23.12.2020 Sl. No.109 akd [ALLOWED] C. R. M. 10615 of 2020 [via video conferencing] In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 14.12.2020 in connection with Domjur Police Station Case No.539 of 2020 dated 17.10.2020 under Sections 341/325/354B/427/506 of the Indian Penal Code.
And In Re: Swapan Sheet ... ... Petitioner Ms. Ankita Bose .. Advocate ... ... for the petitioners Mr. Narayan Prasad Agarwala .. Advocate Mr. Ashok Das .. Advocate ... ... for the State Heard the learned advocates appearing for both the parties. Petitioner has cooperated with the investigation. That apart injuries are simple in nature. Under such circumstances, we are inclined in granting anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the accused/petitioner, namely Swapan Sheet, be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten thousand only), with two sureties of like amount each, to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
The application for anticipatory bail is, thus, disposed of. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)