Calcutta High Court (Appellete Side)
Sohajar Ali @ Sohajar Ali Mondal @ ... vs Unknown on 25 April, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 25.04.2012
pk CRM No. 6965 of 2012 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 24.04.2012 in connection with Basirhat P.S. Case No. 131/12 dated 29.02.12 under Sections 399/402 of the Indian Penal Code.
And In the matter of:- Sohajar Ali @ Sohajar Ali Mondal @ Sahajan Ali Petitioner Mr. Ayon Basu For the petitioner Mr. Subrata Roy for the State Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is are seeking bail in connection with a case relating to the offence punishable under Sections 399/402 of the Indian Penal Code, which was registered vide Basirhat P.S. Case No. 131/12.
This is a case which was started for the offences punishable under Sections 399/402 of the Indian Penal Code and under Section 9(b) of the Indian Explosive Act but now after conclusion of the investigation, charge sheet has been submitted under Sections 399/402 of the Indian Penal Code. The petitioner is in custody for 56 days.
In view of the fact that investigation is over and charge sheet has been submitted and the fact when from the side of the State no apprehension has been disclosed that if the petitioner is released on bail, he is likely to abscond, we allow the petitioner's prayer for bail.
Let the petitioner be released on bail to the satisfaction of the Learned Additional Chief Judicial Magistrate, Basirhat, North 24- Parganas upon furnishing P.R. Bond of Rs. 10,000/- with two sureties of Rs. 5,000/- each, one of whom must be local and on further condition that after release he shall meet the Investigating Officer of the case thrice in every week until further order. 2 The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Toufique Uddin, J.)