Calcutta High Court (Appellete Side)
Rajib Poddar vs The State Of West Bengal on 7 July, 2014
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta 1 Criminal Miscellaneous Jurisdiction Appellate Side Present:
The Hon'ble Mr. Justice Jayanta Kumar Biswas and The Hon'ble Mr. Justice Indrajit Chatterjee CRM No.7516 of 2014 Rajib Poddar, Sunil Saha & Aninda Saha v.
The State of West Bengal Mr. Shyamal Krishna Deb ...for the petitioners.
Mr. Sujan Chatterjee ... for the State. Heard on: July 7, 2014. Order on: July 7, 2014.
Jayanta Kumar Biswas, J:- The three petitioners in the CRM saying that they are apprehending arrest in connection with Madhyamgram P.S. Case No.468 of 2014 dated June 5, 2014 under ss.406/34 IPC are seeking bail under s.438 CrPC.
We have heard advocates for the petitioners and the State and have perused the case diary. According to the de facto complainant, one Sayantan is the principal accused. The accusation is that Sayantan made off with `20,000 from his wife's parental home. The first petitioner is Sayantan's friend, the second petitioner is Sayantan's father and the third petitioner is a son-in-law of the second petitioner. It has been submitted that anticipatory bail has been granted to five accused in the case.
After examining the facts and circumstances of the case and the nature of the accusations, we are of the opinion that it will be appropriate to grant the petitioners anticipatory bail.
For these reasons, we allow the CRM and direct that in the event the petitioners are arrested in connection with the case, they shall be released on bail to the satisfaction of the arresting officer. Certified xerox.
(Jayanta Kumar Biswas, J.)
S.R. (Indrajit Chatterjee, J.)
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