Calcutta High Court (Appellete Side)
Lalu Ghorai & Ors vs Unknown on 4 July, 2023
04.07.2023 C.R.M. (A) 2302 of 2023
Sl. 11
Court No. 29
Sourav
In Re: - An application for anticipatory bail under Section 438 of
(Allowed) the Code of Criminal Procedure in connection with Chandipur
Police Station Case No. 42 of 2023 dated 20.02.2023 under
Sections 363/365/366/302/342/376(2)(n)/34 IPC.
And
In the matter of: Lalu Ghorai & Ors.
....petitioners.
Mr. Bhaskar Chandra Manna
...for the petitioners.
Mr. Rudradipta Nandy, Ld. APP
Ms. Sonali Das
...for the State.
1.Heard learned Counsel for the parties.
2. Learned Counsel for the petitioners does not want to press the application for anticipatory bail so far as the petitioner nos. 1 (Lalu Ghorai), 2 (Kalipada Ghorai) and 4 (Prajapati Ghorai) are concerned, on the ground that they have since been arrested. Accordingly, the present application for anticipatory bail is confined to petitioner no. 3 (Guri Pahar) wife of Mantu Pahar.
3. It is fairly submitted at the Bar that the charge-sheet has been filed under Section 306/34 IPC and Section 10 of the Prohibition of Child Marriage Act so far as the present petitioner is concerned.
4. Regard being had to such facts and submissions, factum of permanent residence of the petitioner and the fact that the petitioner being a lady and charge-sheet having already been filed, it is directed that the petitioner shall appear before the learned Additional Sessions Judge, 2nd Court, Purba 2 Medinipur, Tamluk in the case arising out of Chandipur Police Station Case No. 42 of 2023 dated 20.02.2023 within 15 days from today. On her appearance and application for bail she shall be released on bail on such terms and conditions as deemed just and proper in the facts and circumstances of the case.
5. Accordingly, the prayer for the anticipatory bail is allowed.
6. The application being CRM (A) 2302 of 2023 is disposed of.
(Chitta Ranjan Dash, J.) (Apurba Sinha Ray, J.) 3