Calcutta High Court (Appellete Side)
Under Section 9B Of Indian Explosive Act vs In Re: Mana Khan @ Manarul Khan on 10 March, 2025
10.03.2025
28.
Ct. No. 28
SG
[ALLOWED]
C. R. M. (A) 830 of 2025
In Re: An application for anticipatory bail under Section 482 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection
with Saktipur Police Station Case No. 167 of 2024 dated
19.06.2024 under Sections
342/447/323/325/307/354/379/427/506/34 of IPC and
under Section 9B of Indian Explosive Act.
And
In Re: Mana Khan @ Manarul Khan.
... Petitioner
Mr. Arnab Chatterjee,
Ms. Dhanasree Biswas,
Ms. Poulami Bose.
... ... for the petitioner
Mr. P.P. Das,
Mr. Atulya Sinha
... ... for the State
1.Heard learned Advocates for the parties.
2. We have considered the materials on record. Allegation of physical assault is not supported by medical evidence. Co- accused have been granted anticipatory bail by a co-ordinate Bench. Petitioner stands on similar footing and is entitled to similar relief.
3. Accordingly, we direct that in the event of arrest, the petitioner viz., Mana Khan @ Manarul Khan be released on bail upon furnishing a bond of Rs.10,000/-, with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the conditions as laid down under Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023 and on further condition petitioner shall not enter the jurisdictional Police Station except for the purpose of attending court proceeding and 2 shall provide the address where he shall presently reside to the investigating agency as well as the trial Court and shall report to the Officer-in-Charge of the police station concerned where he shall presently reside once in a week until further orders. He shall appear before the jurisdictional court and pray for regular bail within four weeks from date.
4. The application for anticipatory bail is, thus, disposed of.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.)