Calcutta High Court (Appellete Side)
Masud Alam Mallick @ Masud Karim (Sabuj) ... vs The State Of West Bengal on 2 January, 2019
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 Serial No.440 (M/L). January 2, 2019.
SG Allowed CRM 9091 of 2018 In Re. An application for anticipatory bail under Section 438 of the Code of Criminal Procedure.
In the matter of:
Masud Alam Mallick @ Masud Karim (Sabuj) and others
-versus-
The State of West Bengal Mr Bitasok Banerjee ... for the petitioners.
Mr S. Ganguli ... for the State.
The petitioners seek anticipatory bail in connection with Palashipara Police Station Case No.174 of 2018 dated September 24, 2018 under Sections 448/325/326/354B/34 of the Indian Penal Code.
The State produces the case diary and refers to the injury report.
Considering the minor injury suffered by the victims, there may not be any need to take the petitioners into custody at this stage as long as they cooperate in the investigation.
Accordingly, in the event of arrest, the petitioners are directed to be released on bail upon furnishing bonds of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties of Rs.5,000/- (Rupees Five Thousand Only) each, one of whom must be local, to the satisfaction of the arresting officer, subject to the conditions laid 2 down in Section 438(2) of the Code of Criminal Procedure, 1973. In addition, the petitioners will also report to the investigating officer at such time and place as may be specified by the concerned police officer, till the investigation is completed.
The petition for anticipatory bail is allowed on the conditions indicated above.
A certified copy of this order be immediately made available to the petitioners, subject to compliance with all requisite formalities.
( Sanjib Banerjee, J. ) ( Abhijit Gangopadhyay, J. ) 3