Calcutta High Court (Appellete Side)
12025/2010 on 18 August, 2010
Author: Bhaskar Bhattacharya
Bench: Bhaskar Bhattacharya
29 18.08.2010 C. R. M. No. 12025 of 2010
Re: An application for anticipatory bail under Section
438 of the Code of Criminal Procedure, 1973 filed on 6th August, 2010 in connection with Pataspur P.S. Case No. 58 of 2010 dated 6.8.2010 under Sections 498A/323/34 of the Indian Penal Code.
In Re: Anupam Bhunia & 2 Others. ... applicants.
Ms. Rita Patra ... for the applicants.
Mr. Rafiqul Islam ... for the State.
The applicants apprehend their arrest for having committed offences under Sections 498A/323 read with Section 34 of the Indian Penal Code registered vide Case No. 58 of 2010 on 6.8.2010 of Pataspur Police Station. The applicants are the husband and parents-in-law of the complainant. A matrimonial petition is also pending.
Heard the learned counsel for the parties.
We have gone through the case diary. We find that custody of the applicants is not required for the purpose of investigation. Therefore, we are inclined to pass the following order :-
In the event the applicants are arrested for the aforesaid case, they shall be released on bail on furnishing P.R. bond in the sum of Rs. 5,000/- each with one surety of like amount. The applicants shall attend Police Station as and when required for the purpose of investigation and will not tamper with the investigation of the case..
The application for anticipatory bail is disposed of accordingly.
( J. N. Patel, Chief Justice ) ( Bhaskar Bhattacharya, J. )