Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re :- Prabir Kumar Jana & Ors on 9 April, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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9.04.2015
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CRM No.17182 of 2014
In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal
Procedure filed on 04.12.2014 in connection with Sutahata P.S.Case No.312 of 2014 dated
18.11.2014 under sections 341/323/325/506/354/379/34 of the Indian Penal Code.
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In Re :- Prabir Kumar Jana & Ors. ... Petitioners.
Mr.Sirdhartho Roy .. for the Petitioners.
Mr.Bidyut Roy .. for the State.
The petitioners, apprehending arrest in connection with Sutahata P.S.Case No.312 of 2014 dated 18.11.2014 under sections 341/323/325/506/354/379/34 of the Indian Penal Code, have approached this Court for anticipatory bail.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
We have gone through the injury reports, which are at pages 3, 4 and 14 of the case diary and find that the doctor while attending the victims did not find any external injury on their persons.
Considering the above, the prayer for anticipatory bail of the petitioners stands allowed.
2In the event of arrest of the petitioners in connection with the aforesaid case, they shall at once be released on bail to the satisfaction of the arresting officer upon furnishing a Bond of Rs.5000/- each on condition that after release, they shall surrender before the concerned court within one week thereafter.
This order is subject to the conditions as laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure.
The application for anticipatory bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)