Calcutta High Court (Appellete Side)
Punishable Under Sections 498A/306/34 ... vs In Re:- Sajal Modak on 4 September, 2018
1 .2018 b.
CRM No. 6966 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 29.8.2018 in connection with Katwa Police Station Case No. 560 of 2017, dated 7.12.2017 registered for investigation into offences punishable under Sections 498A/306/34 of the IPC.
And In Re:- Sajal Modak ... Petitioner Mr. S. S. Imam Mr. Prabir Kr. Das Shaika Khan Ms. Srijani Mukherjee Ms. Aparna Basu Chowdhury .. for the petitioner Mr. Bidyut Kr. Roy Mr. Arabinda Manna ..for the State The petitioner seeks anticipatory bail in connection with Katwa Police Station Case No. 560 of 2017, dated 7.12.2017 registered for investigation into offences punishable under Sections 498A/306/34 of the IPC. The petitioner is the brother-in-law of the victim who was found dead from hanging.
The husband of the petitioner is on bail. The State produces the case diary and refers to the statements of some of the witnesses.
Considering the materials against the petitioner, there may not be any need to take him into custody.
1 2 Accordingly, in the event of arrest, the petitioner will be granted bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only), 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 as laid down in Section 438 (2) of the Code of Criminal Procedure, 1973. In addition, the petitioner will also report to the Investigating Officer at such time and place as may be specified by the concerned police officer.
The petition for anticipatory bail is allowed subject to the conditions as indicated above.
A certified copy of this order be immediately made available to the petitioners subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2