Calcutta High Court (Appellete Side)
447/323/325/308/354B/379/506/34 Of ... vs In Re on 14 November, 2018
1 14.11.2018 10 Allowed md.
CRM No. 9947of 2018 Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 10th October, 2018 in connection with Chandrakona Police Station Case No. 213/2017 dated 10.7.2017 under Sections 447/323/325/308/354B/379/506/34 of the Indian Penal Code.
And In Re:-
Bapan Pal @ Sandip Pal ... Petitioner Mr. Sudip Kushari, Advocate .. for the petitioner Mr. Narayan Prasad Agarwala, Advocate Mrs. Subhasree Patel, Advocate ..for the State The petitioner seeks anticipatory bail in connection with Chandrakona Police Station Case No. 213/2017 dated 10.7.2017 under Sections 447/323/325/ 308/354B/379/506/34 of the Indian Penal Code.
The petitioner claims that following a family dispute there was a scuffle and injuries were suffered on either side. The State produces the case diary and refers to the injury reports and the statements of some of the victims. 1 2 Considering the nature of the incident and the charges levelled, there may not be any need to take the petitioner into custody.
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 petitioner subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2