Calcutta High Court (Appellete Side)
14444/2014 on 14 October, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
49 14.10.2014 AB/NS Court No.8 C.R.M. 14444 of 2014 Re : An application for bail under Section 439 of the Code of Criminal Procedure filed on 29th September, 2014 in connection with Arambag Police Station Case No. 805 of 2014 dated 15.08.2014 under Sections 498A/363/365/354/323/379/34 of the Indian Penal Code.
In re : Sk. Bipin @ Sk. Nazrul Islam ... Petitioner.
Mr. Amit Ranjan Roy ... for the Petitioner. Mr. Arup Kumar Mondal ... for the State. It is submitted on behalf of the petitioner that he is in custody for 45 days. It is further submitted that the petitioner has been falsely implicated in the instant case.
Having considered the materials in the case diary and in view of the fact that the allegation of physical torture is not supported by medical evidence and bearing in mind the period of detention, we are of the view that further ALLOWED detention of the petitioner is not necessary in the facts of this case.
Accordingly, it is directed that the petitioner shall be released on bail upon furnishing a bond of Rs.5,000/- (Rupees Five Thousand only) with two sureties of like amount, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Arambag, Hooghly.
The application for bail stands allowed.
(Dipankar Datta, J.) (Joymalya Bagchi, J.)