Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Rajendra Kumar Agarwal And Others on 28 February, 2017
Author: Patherya
Bench: Patherya
1 Sl No. 10 28.02.2017 allowed pk C.R.M. 576 of 2017 In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 19.01.2017 in connection with Bagdogra Police Station Case No. 216 of 2016 dated 25.08.2016 under Sections 406/409 of the Indian Penal Code corresponding to G. R. Case No. 2379 of 2016.
And In the matter of: Rajendra Kumar Agarwal and others ... Petitioners Mr. Sandipan Ganguly, Mr. S. P. Tewary, Mr. Avijit Tewary ... for the petitioners Mrs. Debjani Sahu ... For the State Mr. S. C. Prasad ... for the opposite party no. 2 It is submitted by counsel for the de facto complainant that payment by the petitioners of the arrear provident fund has been verified and in fact, payment made. Report dated 28th February, 2017 has been filed by the I.O. wherefrom it also appears that I.O. has verified the documents though not seized under a proper seizure list. This, therefore, warrants grant of anticipatory bail to the petitioners.
Accordingly, let the petitioners be released on bail, in the event of their arrest upon furnishing bond of Rs. 10,000/- each with two sureties of Rs. 5,000/- each to the satisfaction of the arresting authority subject to the conditions stipulated under Section 438(2) of the Code of Criminal Procedure.
In view of the aforesaid, the application is disposed of and the same is allowed.
2Report dated 28th February, 2017 filed in Court be kept on record.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Mir Dara Sheko, J. )