Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Rasaranjan Roy @ Rasamoy Roy & Anr on 23 December, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
23.12.13 Item No. 62 Court No.17 A.B. CRM No. 15111 of 2013 In the matter of: An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 07.11.2013.
And In the matter of: Rasaranjan Roy @ Rasamoy Roy & Anr.
Petitioners
-versus -
The State of West Bengal Opposite Party Mr. Sudip Guha For the Petitioners Mr. Soumik Ganguly For the State The Petitioners, apprehending arrest in connection with Hanskhali Police Station Case No. 803 of 2013 dated 21.10.2013 under Sections 498A/302/34 of the Indian Penal Code, have applied for anticipatory bail.
The Petitioner No. 1 is the uncle-in-law and the Petitioner No. 2 is the mother-in-law of the victim.
We have heard the learned Advocate for the parties. We have seen the case diary and other relevant material on record. In our opinion, there is no need for the custodial interrogation of the Petitioners considering the statements recorded.
ALLOWED Hence, in the event of arrest, the Petitioners shall be released on bail upon furnishing a bond of `5,000/- (Rupees Five thousand) each with one surety each of like amount, to the satisfaction of the arresting Officer subject to the conditions laid down under section 438 (2) of the Code of Criminal Procedure, 1973.
The application for anticipatory bail is, thus, disposed of.
(Nishita Mhatre, J) (Indrajit Chatterjee, J)