Calcutta High Court (Appellete Side)
Sofikul @ Safiqul & Ors vs Unknown on 26 June, 2018
1 70 26.06.2018
rkd Ct. No.28 C.R.M. 4159 of 2018
(Allowed)
In Re: - An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 22/06/2018 in connection with Chanchal P.S. Case No. 217 of 2018 dated 25/04/2018 under Sections 448/323/325/34 of the Indian Penal Code read with Sections 8 of the POCSO Act.
And In the matter of: Sofikul @ Safiqul & Ors.
....petitioners.
Mr. S. Chatterjee, Mr. S. Sarkar ...for the petitioners.
Mr. A. Ganguly, Mr. S. K. Dan ...for the State.
It is submitted on behalf of the petitioner that there was skirmish in the school and he has been falsely implicated in the instant case.
Learned counsel appearing on behalf of the State opposes the prayer for anticipatory bail.
Having considered the materials in the case diary and bearing in mind the nature of allegations, we are of the opinion though custodial interrogation of the petitioners are not necessary, they require to cooperate with the investigation in accordance with law. Accordingly, we are inclined to grant anticipatory bail to the petitioners.
In the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs. 10,000/- each 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 438(2) of the Code of Criminal Procedure, 1973 and on further condition that they shall meet the investigating officer once in a week until further orders.
The application for anticipatory bail is, thus, disposed of. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)