Calcutta High Court (Appellete Side)
Md. Firoj vs Unknown on 7 February, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
07.02.2023 Sl12 Court No.29 C.R.M. (A) 498 of 2023 (AD) In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Suri Police Station Case No.153 of 2022 dated 24.03.2022 under Sections 420/465/466/467/468/472/474/475/477A/120B of the Indian Penal Code.
And In the matter of: Md. Firoj ....petitioner.
Mr. Saiful Alam ... for the petitioner. Mr. Swapan Banerjee Mr. Anindya Sundar Chatterjee ...for the State.
Petitioner prays for anticipatory bail. There is a previous civil suit pending for the purpose of cancellation of the documents in respect of which, forgery is alleged.
In such circumstances, considering the gravity of the offence and the involvement of the petitioner therein, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only), with two sureties of like amount each, to the satisfaction of the Arresting Officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioner will report before the Investigating Officer once a month till the conclusion of the investigation and on condition that the petitioner shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the 2 presence of the petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court. Accordingly, the prayer for anticipatory bail of the petitioner is allowed.
C.R.M. (A) 498 of 2023 is, thus, disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)