Calcutta High Court (Appellete Side)
Sufal Hasda & Ors vs Unknown on 21 April, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
21.04.2023 Sl.38 Court No.29 C.R.M. (A) 1713 of 2023 (AD) In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Raiganj Police Station Case No.1009 of 2022 dated 08.08.2022 under Sections 341/323/326/307/34 of the Indian Penal Code.
And In the matter of: Sufal Hasda & Ors.
....petitioners.
Mr. Kaushik Chaudhury Ms. Busra Khatun ... for the petitioners.
Mr. Anwar Hossain Mr. Arif Ekbal Molla ...for the State. Petitioners pray for anticipatory bail. Apparently, in an incident of assault, the injured suffered cut injury on left cheek.
The injury was not classified as grievous hurt. In such circumstances, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties of like amount each, to the satisfaction of the Arresting Officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioners will report before the Investigating Officer once a month till the conclusion of the investigation and on condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure 2 the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court. Accordingly, the prayer for anticipatory bail of the petitioners is allowed.
C.R.M. (A) 1713 of 2023 is, thus, disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)