Calcutta High Court (Appellete Side)
986/2013 on 10 January, 2014
Author: Toufique Uddin
Bench: Toufique Uddin
1 78 10.01.2014
sm CRA 986 OF 2013 with CRAN 3878 OF 2013 Mr.Abdul Hamid .. for the appellant/petitioner. Mr.Md.Anwar Hossain Mr.Anjan Dutta. .. for the State.
This is a case where the petitioner has been convicted for commission of offence under section 489C of the Indian Penal Code.
Having heard the learned lawyers of both sides and considering the materials on record and the provision of section 389(3)92) of the Indian Penal Code the extent of Rs.10,000/- with one surety of like amount to the satisfaction of the learned Additional Chief Judicial Magistrate, Haldia on condition that while on bail, the petitioner shall not flee from the concerned jurisdiction without the prior permission of the learned court below.
(Toufique Uddin,J.) 2