Calcutta High Court (Appellete Side)
Under Sections 448/376/511/506 Of The ... vs In Re : Biswajit Ghosh @ Jangal Ghosh on 3 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
03.03.2022 11 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 1045 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Kaliganj Police Station Case No. 97 of 2022 dated 12.02.2022 under Sections 448/376/511/506 of the Indian Penal Code.
And In Re : Biswajit Ghosh @ Jangal Ghosh ...... petitioner Ms. Rajlakshmi Ghatak ....for the petitioner Mr. Bidyut Kumar Roy Ms. Sima Biswas ....for the State Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that, the petitioner was falsely implicated.
Learned advocate appearing for the State draws the attention of the Court to the statement of the victim recorded under Section 164 of the Code of Criminal Procedure (Cr.P.C.).
Considering the gravity of the offence and the involvement of the petitioner therein and considering the 164 Cr.P.C. statement of the victim, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of 2 Rs.10,000/-, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner shall meet the Investigating Officer once in a month till the conclusion of the investigation and on condition that the petitioner shall appear before the jurisdictional court on every date fixed and pray for regular bail within a period of four weeks from date.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)