Calcutta High Court (Appellete Side)
An Application For Suspension Of ... vs In Re : Alamgir Housain on 9 December, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
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C.R.A. No. 854 of 2013
with
C.R.A.N. 3605 OF 2013
In the matter of an application for suspension of sentence under Section 389 of the Code of Criminal Procedure being
CRAN 3605 of 2013 filed on 4th December, 2013 arising out Sessions Case No. 208/2012 and Sessions Trial Case
No.11 of 2012.
And
In Re : Alamgir Housain
.... Appellant/Petitioner.
Mr. Tapan DuttaGupta
....For the appellant/petitioner.
Ms. Fariaha Hossain
.... For the State.
This is a case where the present appellant/petitioner has been convicted for commission of offence under
Sections 489C of the Indian Penal Code for a term of five years imprisonment.
Having heard both sides and considering the scope of Section 389(ii) (c ) of the Code of Criminal Procedure
accordingly, I release the present appellant/applicant on bail to the satisfaction of the learned Chief Judicial Magistrate,
Malda for a sum of Rs. 10,000/- with two sureties each of Rs. 5,000/- , out of which one must be local on condition
that he shall not leave the jurisdiction of the concerned police station until the hearing of the appeal is concluded.
Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
( Toufique Uddin, J. )
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