Calcutta High Court (Appellete Side)
Sk. Saifuddin @ Sk. Saiful vs Unknown on 17 July, 2023
17.07.2023
(M/L 77)
Ct. No.29
Allowed
(SKB)
CRM (A) 2471 of 2023
In Re:- An application for anticipatory bail under
section 438 of the Code of Criminal Procedure in
connection with Khanakul P.S. Case No.441 of 2022 dated
12.10.2022 under Sections 498(A)/406/323/325/307/34
of the Indian Penal Code.
In the matter of : Sk. Saifuddin @ Sk. Saiful
... Petitioner
Mr. Niladri Sekhar Ghosh,
Ms. Sompurna Chatterjee,
Mr. Sourov Mondal
... for the petitioner
Mr. Pravas Bhattacharya,
Ms. Kum Kum Mitra
... for the State
1.Heard the learned Counsel for the parties.
2. Petitioner is stated to be the husband of the informant. Charge-sheet is stated to have been filed.
3. Regard being had to the facts and submissions, factum of permanent residence of the petitioner, nature of allegation, nature of injury sustained by the informant and completion of investigation, it is directed that each of the petitioner shall appear before the learned ACJM, Arambag, Hooghly in the G.R. Case arising out of the aforesaid P.S. case within 15 days from today. On his appearance and application for bail, he shall be released on bail on such terms and conditions as deemed just and proper in the facts and circumstances of the case. 2
4. Accordingly, the prayer for the anticipatory bail is allowed.
5. The application being CRM(A) 2471 of 2023 is disposed of.
6. The learned court below is hereby directed to act upon the server copy of this order.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 2