Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Mollah Habibar Rahaman @ Ors on 22 March, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 30 22.03.2016
SK Court No.26 CRM 2260 of 2016 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 17.03.2016 in connection with Khanakul Police Station Case No. 27/16 dated 24.01.2016 under Sections 498A/323/504/34 of the Indian Penal Code read with Sections 3 and 4 of the Dowry Prohibition Act and under Section 304B of the Indian Penal Code.
And In Re: Mollah Habibar Rahaman @ Ors. Petitioners. Mr. Arunava Ganguly ......For the Petitioners.
Mr. Arun Kumar Maity, A.P.P. ... For the State.
Heard the learned counsel appearing on behalf of the parties. Perused the Case Diary.
The petitioners are the father-in-law and the brothers-in- law of the victim/housewife, who committed suicide by hanging by her paternal house.
The petitioners are in custody for about 51 days. It is claimed that two other co-accuseds, namely, mother- in-law and one brother-in-law have enlarged on anticipatory bail by a Co-ordinate Bench of this court and the present petitioners are standing on same footing with them.
We have gone through the Case Diary and find the contention of the petitioners are correct. So far as the allegations 2 against them are concerned, that fact could not have been disputed by the learned counsel for the State.
Having regard to above, the petitioners' prayer for bail is allowed on parity.
Let the petitioners be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Arambag upon furnishing Bond of Rs. 10,000/- each, with two sureties of Rs. 5,000/- each, one of whom must be local.
The instant application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (C. S. Karnan, J.)