Calcutta High Court (Appellete Side)
In Re:- Ashok Bag @ Ashoke Bag & Anr vs Re: An Application For Anticipatory ... on 22 September, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 181 22.9.2016
C.R.M. No. 6453 of 2016 p.d.
In re:- Ashok Bag @ Ashoke Bag & Anr. .... Petitioners.
-And-
Re: An application for anticipatory bail under Section 438 Cr.P.C. affirmed on 10.8.2016 in connection with Chandipur Police Station Case No.149/2016 dated 22.6.2016 under Sections 341/323/325/379/448/354B/436/506/34 of the Indian Penal Code.
Mr. Suman De ... For the petitioners.
Mrs. Subhasree Patel ... For the State.
The petitioners, apprehending arrest in connection with Chandipur Police Station Case No.149/2016 dated 22.6.2016 under Sections 341/323/325/379/448/354B/436/506/34 of the Indian Penal Code, have approached this Court for pre-arrest bail.
Heard the learned Advocate appearing on behalf of the parties.
We have gone through the case diary.
Considering the nature of the allegation and the subject- matter of theft and when no case is made out from the side of the State showing that the custodial interrogation of the petitioners is necessary and if they are released on anticipatory bail, they are likely to abscond, we allow their prayer for anticipatory bail.
In the event of arrest of the petitioners in connection with the aforesaid case, they shall be released on bail to the satisfaction of the Arresting Officer upon furnishing bond of Rs.5,000/- each on condition that after release, they shall surrender before the regular 2 court within two weeks after the reopening of the court after the puja vacation.
This order is subject to the conditions as laid down in sub- Section (2) of Section 438 of the Code of Criminal Procedure.
The application for anticipatory bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)