Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail vs Subrata Mitra on 18 August, 2010
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
1
CRM 12065 of 2010
18.08.10
52 In the matter of : An application for Anticipatory Bail aa Under Section 438 of the Code of Criminal Procedure filed on August 09, 2010.
And In the matter of : Subrata Mitra.
Mr. Partha Pratim Das, ... For the petitioners Ms. Madhuri Das, ... For the State The applicant apprehends his arrest for having committed an offence under Sections 498A/406 of the Indian Penal Code registered vide Case No. 157 of 2010 at Pandua Police Station on 04.07.2010.
Heard the learned counsel for the parties. We have gone through the case diary produced before us. Taking into consideration that the offence registered against the applicant for having committed an offence under the Criminal Procedure Code we do not think that the custody of the applicant is required for the purpose of investigation. Therefore, we are inclined to pass the following order:- 2
In the event of arrest, the applicant shall be released on bail on furnishing P.R. Bond in the sum of Rs. 10,000/- with one surety of like amount on condition that he shall attend the concerned police station for a period of 5 days commencing from August 23, 2010 from 10 A.M to 2.00 P.M. The application for anticipatory bail is, thus, disposed of.
(J. N. Patel, Chief Justice) (Bhaskar Bhattacharya, J.)