Calcutta High Court (Appellete Side)
Penal Code vs In Re : Sumitra Mondal on 15 July, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
15.07.2022
Item No.16
Ct.No.34
dc.
Interim Bail
C.R.M. (SB) 118 of 2022
In Re : An Application for bail under Section 439 of the Code
of Criminal Procedure filed in connection with Swarupnagar
Police Station Case No. 352 of 2022 dated 09.04.2022 (G.R.
Case No. 1375 of 2022) under Section 14 of the Foreigners
Act, Section 12 of the P.P. Act and Section 188 of the Indian
Penal Code.
And
In Re : Sumitra Mondal
... Petitioner.
Mr. Kallol Kumar Basu,
Md. Jannat Ul Firdous,
Ms. Tithi Mazumder
... For the Petitioner.
Mr. Binay Panda,
Mr. Subham Bhakat
... For the State.
Verification report dated 15.07.2022 submitted by the
learned advocate appearing for the State be kept on record.
The said report dated 15.07.2022 reflects that the
EPIC Card has been found to be genuine on the basis of
verification conducted by the Block Development Officer,
Rajarhat Development Block, North 24-Parganas dated
08.07.2022.
Having regard to the fact that the preliminary
document submitted by the petitioner is found to be
genuine, I am of the opinion that the petitioner should be
released on interim bail.
Accordingly, the petitioner, viz., Sumitra Mondal shall
be released on interim bail upon furnishing bond of
2
Rs.10,000/- (Rupees Ten Thousand only), with two sureties
of like amount each, one of whom must be local, to the
satisfaction of the learned Additional Chief Judicial
Magistrate, Basirhat.
The following conditions should be complied with by
the petitioner after being released on bail.
1.The petitioner shall furnish her address to the Investigating Officer of the case where she would be residing and the same address should be furnished to the court.
2. The said address should not be outside the jurisdiction of New Town Police Station.
3. A lady constable should be engaged by the Officer- in-Charge of New Town Police Station who would once in a week check the presence of the petitioner and submit a report before the learned Additional Chief Judicial Magistrate, Basirhat.
4. The petitioner shall not leave the jurisdiction till the proceedings before the learned Magistrate is complete.
5. The petitioner shall once in a fortnight attend the office of the learned Additional Chief Judicial Magistrate, Basirhat and obtain acknowledgement till further order of this Court.
The interim bail shall continue till 15.09.2022. Let the matter appear marked as 'heard in part' under the heading "Application for Bail" on 09.09.2022. 3
Report of compliance may be submitted on the next date fixed for hearing.
The Investigating Officer of the case is directed to submit a further report under Section 173(8) of the Code of Criminal Procedure before the jurisdictional court after taking into account the report submitted before this Court.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)