Calcutta High Court (Appellete Side)
Sk. Juned Ali & Ors vs Unknown on 8 July, 2019
1 99 08.07.2019
rkd Ct. No.28 C.R.M. 5772 of 2019
(Allowed)
In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 04/07/2019 in connection with Chanchal P.S. Case No. 321 of 2019 dated 19/06/2019 under Sections 447/325/307/34 of the Indian Penal Code and under Sections 3/4 of the D.P. Act.
And In the matter of: Sk. Juned Ali & Ors.
....petitioners.
Ms. S. Das ...for the petitioners.
Mr. S. S. Imam, Mr. S. Kundu ...for the State.
Having considered the materials on record and bearing in mind the nature of allegations and as the injuries appearing from the medical papers do not appear to be grievous, we are inclined to grant anticipatory bail to the petitioners.
In the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs. 10,000/- with two sureties of like amount each to the satisfaction of the Arresting Officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that they shall meet the investigating officer once in a week until further orders and that they shall appear before the court below and pray for regular bail within four weeks from date.
The application for anticipatory bail is, thus, disposed of. (Manojit Mandal, J.) (Joymalya Bagchi, J.) 2