Calcutta High Court (Appellete Side)
Bandana Das vs Unknown on 29 June, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 3062 of 2022 29.06.2022
Sl. 66 In Re: - An application for anticipatory bail under Section 438 of Court No.29 the Code of Criminal Procedure in connection with Kaliyaganj (AD) Police Station Case No. 155 of 2022 dated 26.03.2022 under (Allowed) Sections 498A/304B/34 of the Indian Penal Code read with Sections 3/4 of Dowry Prohibition Act (G.R. Case No.840 of 2022).
And In the matter of: Bandana Das ....petitioner.
Mr. Kaushik Chowdhury Ms. Busra Khatoon ...for the petitioner.
Mr. Debabrata Chatterjee, Ld. APP Ms. Mausumi Sarkar ...for the State.
Petitioner prays for anticipatory bail. Learned Advocate appearing for the petitioner submits that the petitioner is the sister-in-law of the victim. The petitioner is married and is living separately. The petitioner was falsely implicated.
Learned Advocate appearing for the State draws the attention of the Court to the statement of the mother of the victim recorded under Section 164 of the Code of Criminal Procedure.
Considering the omnibus nature of allegations as against the petitioner as appearing from the case diary and considering the fact that the petitioner is married and is living separately, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner shall 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 2 subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioner will cooperate with the investigation till the conclusion of the investigation and on condition that the petitioner shall appear every day 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 petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
Accordingly, the prayer for anticipatory bail of the petitioner is allowed.
C.R.M. (A) 3062 of 2022 is, thus, disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)