Calcutta High Court (Appellete Side)
Dilip Mitra vs Unknown on 27 April, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 27.04.201747
pk CRM No. 3617 of 2017 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 26.04.2017 in connection with Baranagar P.S. Case No. 158/17 dated 13.03.17 under Sections 498A/306/304B/34 of the Indian Penal Code read with Sections 3/ 4 of the Dowry Prohibition Act.
And
In the matter of:- Dilip Mitra petitioner
Mrs. Juin Dutta Chakraborty for the petitioner
Mr. Arijit Ganguly,
Mr. Sanjib Kumar Dan for the State
Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is a neighbour of the in-laws family of the victim, who committed suicide by hanging.
We have gone through the case diary, more particularly, through the FIR and other materials collected during investigation, we find the allegation against him is this that he tried to cause disappearance of evidence of the offence.
Having regard to the nature of the allegation if at all the offence committed by him is punishable under Section 201 of the Indian Penal Code, which is bailable.
Having regard to above after detention of the petitioner in custody for 44 days and when no case is made out if the petitioner is released on bail, he is likely to abscond, the prayer for bail is allowed. 2
Let the petitioner be released on bail to the satisfaction of the Learned Additional Chief Judicial Magistrate, Barrackpore, North 24-Parganas upon furnishing a bond of Rs. 10,000/- with two sureties of Rs. 5,000/- each, one of whom must be local.
The application for bail is thus disposed of.
(Ashim Kumar Roy, J.) (Amitabha Chatterjee, J.)