Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Soumaditya Mukherjee (Babu) And Others on 17 March, 2017
Author: Patherya
Bench: Patherya
1 Sl No. 42 17.03.2017 allowed pk C.R.M. 1788 of 2017 In the matter of: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 03.03.2017 in connection with Kaliaganj Police Station Case No. 50 of 2017 dated 17.02.2017 under Sections 498A/323/325/307/342/354A(1)(ii)/ 354C/506/509/120B/34 of the Indian Penal Code.
And In the matter of: Soumaditya Mukherjee (Babu) and others ... Petitioners Mr. Raghunath Adhikary, Ms. Bandana Maity ... for the petitioners Mr. Madhusudan Sur, Mr. Manaranjan Mahata ... for the State On scrutiny of the case diary produced by State counsel, sufficient material exists to warrant grant of anticipatory bail to the petitioners.
Accordingly, let the petitioners be released on bail, in the event of their arrest upon furnishing bond of Rs. 10,000/- each with two sureties of Rs. 5,000/- each to the satisfaction of the arresting authority subject to the conditions stipulated under Section 438(2) of the Code of Criminal Procedure.
In view of the aforesaid, the application is disposed of and the same is allowed.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Debi Prosad Dey, J. ) 2