Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re.: Radheshyam Biswas @ Sagar Biswas on 13 May, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 48. 13.05.2015
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ap C.R.M. 4313 of 2015 In the matter of: an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 06.05.2015 in connection with Kotwali Police Station Case No. 821 of 2014 dated 06.10.2014 under Sections 341/325/307/34 of the Indian Penal Code.
And In re.: Radheshyam Biswas @ Sagar Biswas. ...... Petitioner Mr. Atis Kumar Biswas. ... for the petitioner Mr. Apurba Kumar Dutta. ... for the State. The petitioner, apprehending arrest in connection with Kotwali Police Station Case No. 821 of 2014 dated 06.10.2014 under Sections 341/325/307/34 of the Indian Penal Code, has come to this Court for anticipatory bail.
Heard the learned counsel appearing on behalf of the parties. Perused the case dairy.
We have gone through the injury reports. We find the nature of the injuries are bruises and according to the opinion of the Doctor, those injuries are simple in nature. We find it from the injury reports, which are at pages from 29 to 34 thereof.
Having regard to above, we allow the petitioner's prayer for anticipatory bail.
Accordingly, it is directed that in the event of arrest, the petitioner shall be released on bail to the satisfaction of the arresting officer upon furnishing a Bond of Rs.5,000/- on condition that after 2 release, he shall surrender before the court concerned within four weeks thereafter.
This order is subject to the conditions 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.)