Calcutta High Court (Appellete Side)
447/323/325/354B/506/509/34 Of The ... vs In Re: Sanjoy Bhattacharya & Anr on 17 January, 2020
1 7.01.2020 Sl No.46 b.das Allowed CRM 666 of 2020 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 15.01.20 in connection with Namkhana P.S. Case No.5 of 2020 dated 08.01.2020 under Sections 447/323/325/354B/506/509/34 of the Indian Penal Code.
And In Re: Sanjoy Bhattacharya & Anr.
... ... Petitioners.
Mr. Dilip Kr. Shyamal ... for the Petitioners. Mr. Shiladitya Banerjee ... ... for the State.
Perused the case diary. Having considered the materials on record and in the light of the allegation that the injury is simple in nature, we are inclined to grant pre-arrest bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten thousand only) each, with two sureties of like amount each, one of whom must be local, to the satisfaction of the Arresting Officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioners shall appear before the Court below and pray for regular bail within a period of four weeks from date.
The application for anticipatory bail is, thus, disposed of. (Tirthankar Ghosh, J.) (Joymalya Bagchi, J.)