Calcutta High Court (Appellete Side)
CRM-6475-2017 on 9 August, 2017
1 720 09.08.2017
PG C.R.M. 6475 of 2017 CL Court Re : An application for anticipatory bail under Section 438 of No.3 the Code of Criminal Procedure filed on 06.07.2017.
In re : 1. Bhupati Singha
2. Ajit Singha
3. Asit Singha
4. Jayanta Singha
5. Amit Singha
6. Bikram Singha
7. Raket Singha .............petitioners Mr. Kazi Mokhlasur Rahman.........for the petitioners Mr. Rudradipta Nandy ..........for the State Apprehending arrest in course of investigation of Baishnabnagar Police Station F.I.R. No. 334 dated 03.05.2017 under sections 341/326/34 of the Indian Penal Code, the petitioners have applied for anticipatory bail.
Leave is granted to the learned advocate for the petitioners to effect correction in the cause title of the application for anticipatory bail.
We have heard learned advocates for the parties and perused the materials in the case diary. In view of the injury report, we are of the considered opinion that personal liberty of the petitioners need not be curtailed at this stage for facing custodial interrogation and that it is a fit and proper case for making direction, as prayed for.
Accordingly, it is directed that in the event of arrest, the petitioners shall be released on bail upon furnishing bond of Rs.5,000/- (Rupees Five Thousand) each, with two sureties of like amount each one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of section 438 of the Code of Criminal Procedure, 1973. 2 The application is, thus, disposed of. (DEBI PROSAD DEY, J.) (DIPANKAR DATTA, J.)