Calcutta High Court (Appellete Side)
CRM-3230-2017 on 2 May, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 54 02.05.2017
C.R.M.3230 of 2017 PG Re : An application for anticipatory bail under Section 438 of Court No.15 the Code of Criminal Procedure filed on 17.04.2017.
In re : 1. Pratik Burman @ Barman
2. Pratim Burman @ Barman.......petitioners Mr. Shibaji Kr. Das.........for the petitioners Md. Anwar Hossain........for the State The petitioners (husband and brother-in-law of the victim) apprehend arrest in course of investigation of Serampore Police Station F.I.R. No. 123 of 2017 dated 08.03.2017 under sections 498A/406/323/354B/506/34 of the Indian Penal Code. As such, they have presented this application for a direction that in the event of their arrest, they may be released on bail.
We have heard learned advocates for the parties and perused the materials in the case diary. Having regard to the extent of complicity of the petitioners, as is revealed from the case diary, we are of the considered opinion that custodial interrogation of the petitioners is not necessary for effective and meaningful progress of investigation of the said F.I.R. and it is a fit and proper case for making direction, as prayed for.
Accordingly, it is directed that in the event of arrest, the petitioners shall be released on bail upon furnishing bond of Rs.5,000/-(Rupees Five Thousand) each with two sureties of like amount each one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure, 1973.
The application is, thus, disposed of.
2(DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)