Calcutta High Court (Appellete Side)
Under Sections 323/325/379/506/34 Of ... vs In Re:- Manoj Kumar Dey @ Sanai on 9 August, 2018
1 .2018 owed b.
CRM No. 5620 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 2.8.2018 in connection with Dum Dum Police Station Case No. 543 of 2018 dated 9.6.2018 for alleged offence punishable under Sections 323/325/379/506/34 of the Indian Penal Code.
And In Re:- Manoj Kumar Dey @ Sanai ... Petitioner Mr. Sabir Ahmed, Advocate Mr. Abdur Rakib, Advocate .. for the petitioner Mr. Joydeep Biswas, Advocate ..for the State The petitioner seeks anticipatory bail in connection with Dum Dum Police Station Case No. 543 of 2018 dated 9.6.2018 for alleged offence punishable under Sections 323/325/379/506/34 of the Indian Penal Code. The petitioner complains of the complaint being a reaction to the civil dispute between two rival groups.
The State produces the case diary.
There does not appear to be any injury report. Considering the materials, it does not appear that there is any need to detain the petitioner. Accordingly, in the event of arrest, the petitioner will be granted bail upon furnishing a 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 1 2 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. ) .2018 owed b.
CRM No. 5620 of 2018
In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 2.8.2018 in connection with Dum Dum Police Station Case No. 543 of 2018 dated 9.6.2018 for alleged offence punishable under Sections 323/325/379/506/34 of the Indian Penal Code.
And In Re:- Manoj Kumar Dey @ Sanai ... Petitioner Mr. Sabir Ahmed, Advocate Mr. Abdur Rakib, Advocate .. for the petitioner Mr. Joydeep Biswas, Advocate ..for the State 2 3 The petitioner seeks anticipatory bail in connection with Dum Dum Police Station Case No. 543 of 2018 dated 9.6.2018 for alleged offence punishable under Sections 323/325/379/506/34 of the Indian Penal Code. The petitioner complains of the complaint being a reaction to the civil dispute between two rival groups.
The State produces the case diary.
There does not appear to be any injury report. Considering the materials, it does not appear that there is any need to detain the petitioner. Accordingly, in the event of arrest, the petitioner will be granted bail upon furnishing a 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. ) 3 4 4