Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Tulsi Deb Basu & Anr on 3 August, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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52 3.8.2015 C.R.M. No.7014 of 2015
p.d.
In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal
Procedure affirmed on 29.7.2015 in connection with Haridevpur P.S. Case No.344/2015 dated
21.7.2015 under Sections 498A/406/497/34 IPC.
And
In Re : Tulsi Deb Basu & Anr. ...... Petitioners.
Mr. Snehasis Banerjee ....For the petitioners.
Mr. Pratick Bose .... For the State.
The petitioners, apprehending arrest in connection with Haridevpur P.S. Case
No.344/2015 dated 21.7.2015 under Sections 498A/406/497/34 IPC, have approached this court
for pre-arrest bail.
The petitioners are the parents-in-law.
Heard the learned Counsel appearing on behalf of the parties.
We have gone through the case diary.
Having regard to the nature of the allegations and the other materials collected during
investigation and when no case is made out from the side of the State showing that the custodial
interrogation of the petitioners is necessary, we allow the petitioners' prayer for anticipatory
bail.
In the event of arrest of the petitioners in connection with the
aforesaid case, they shall be released on bail to the satisfaction of
the Arresting Officer upon furnishing Bond of Rs.5,000/- each on
condition that after release, they shall surrender before the
regular court within four weeks thereafter.
This order is subject to the conditions as laid down in sub-
Section (2) of Section 438 of the Code of Criminal Procedure.
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The application for anticipatory bail is, thus, disposed of.
( Ashim Kumar Roy, J. )
( Md. Mumtaz Khan, J. )
.
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