Calcutta High Court (Appellete Side)
489B/489C/34 Of The Indian Penal Code vs In Re : Babul Sk. & Anr on 25 July, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
59 25.07.2025
Ct.No.34 b.das Allowed C.R.M. (M) 1003 of 2025 In Re : An application for bail under Section 483 of the BNSS, 2023 filed in connection with English Bazar P.S. Case No. 1629 of 2022 dated 28.10.2022 under Sections 489B/489C/34 of the Indian Penal Code.
And In Re : Babul Sk. & Anr. ... Petitioners. Md. Wasim Akram ... for the Petitioners.
Ms. Baisali Basu
Mr. Amanul Islam ... for the State.
Heard learned counsels for the parties. The petitioners seek parity with the co-accused Rahul Kumar who has been granted bail earlier.
Learned counsel for the State does not oppose the said fact.
Since the petitioners appear to be similarly circumstanced with the co accused who has been granted bail earlier, they deserve the same benefit.
The petitioners Babul Sk. & Lalu Sk. be released on bail upon furnishing bond of Rs.10,000/- each (Rupees Ten Thousand only) each, with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Malda subject to condition that they shall remain within the jurisdiction of English Bazar P.S. and shall furnish the address where they shall henceforth reside before the learned trial Court, investigating officer and the Officer in charge of the concerned P.S under 2 whose jurisdiction they shall presently reside. They shall appear before the learned trial Court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioners fail to adhere to any of the conditions stated above without justifiable cause, the learned trial Court shall be at liberty to cancel their bail in accordance with law without further reference to this Court.
The application for bail is thus disposed of. Case Diary be returned.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)