Calcutta High Court (Appellete Side)
Anwara Begum & Anr vs Unknown on 23 August, 2023
23.08.2023 C.R.M. (A) 3155 of 2023 ML. 350 Court No. 29 In Re: - An application for anticipatory bail under Section 438 of Suvayan the Code of Criminal Procedure filed in connection with Amta (Allowed) P.S. Case No. 338 of 2022 dated 16.12.2022 under Sections 498A/304B/302/34 of the IPC read with Sections 3/4 D.P. Act pending before the learned ACJM, Uluberia, Howrah. And In the matter of: Anwara Begum & Anr. ....petitioners. Mr. Kunal Ganguly Ms. Jenifar Alam Megha ...for the petitioners. Mr. S. G. Mukherji, PP Mr. Aniket Mitra Ms. Jonaki Saha ...for the State. 1.
Heard learned Counsel for both the parties.
2. The petitioners are stated to be the mother-in-law and the brother-in-law respectively of the deceased who admittedly has died a suicidal death by taking poison voluntarily. So far as the present petitioners are concerned, there is allegation of harassment and torture for fulfillment of additional demand of dowry but such statements are found to be omnibus in nature.
3. Regard being had to facts and submissions, factum of permanent residence of the petitioners, nature of allegation and completion of investigation, it is directed that each of the petitioner shall surrender before the learned Additional Chief Judicial Magistrate, Uluberia, Howrah within 15 days from today in the G.R. case arising out of aforesaid P.S. case. On their appearance and application for bail each of the petitioner shall be released on bail on such terms and conditions as deemed just and proper in the facts and circumstances of the case.
4. The learned ACJM is directed to act upon the server copy of this 2 order, if required.
5. Accordingly, the prayer for the anticipatory bail is allowed.
6. The application being CRM (A) 3155 of 2023 is disposed of.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 3