Calcutta High Court (Appellete Side)
86 vs In Re: Parimal Mondal on 7 November, 2024
07.11.2024
12
SG
[ALLOWED]
C. R. M. (A) 3710 of 2024
In Re: An application for anticipatory bail under Section 438 of
the Code of Criminal Procedure read with Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with
Rejinagar Police Station Case No. 167 of 2024 dated 12.06.2024
under Sections 341/323/308/34 of the Indian Penal Code,
1860..
And
In Re: Parimal Mondal
... ... Petitioner
Mr. Amanul Islam,
Mr. Sourav Mukherjee,
Mr. Saptarshee Pakrashy
... ... for the petitioner
Mr. Subrato Roy.
... ... for the State
1.Heard learned lawyers for the parties.
2. We have considered the materials on record. Injury is simple in nature. Investigation is complete.
3. Under such circumstances, we are inclined to grant anticipatory bail to the petitioner.
4. Accordingly, we direct that in the event of arrest, the petitioner viz., Parimal Mondal be released on bail upon furnishing a bond of Rs.10,000/-, with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023. He shall appear before the jurisdictional court and pray for regular bail within four weeks from date.
Signed By :
SOURAV GHOSH High Court of Calcutta 8 th of November 2024 05:42:00 AM 2
5. The application for anticipatory bail is, thus, disposed of. (Gaurang Kanth, J.) (Joymalya Bagchi, J.) Signed By :
SOURAV GHOSH High Court of Calcutta 8 th of November 2024 05:42:00 AM