Calcutta High Court (Appellete Side)
Narayan Das Goswami @ Narayan Sekhar Das vs Unknown on 1 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
CRM (A) 998 of 2022 01.03.2022
Sl. 15 Court No.29 In Re: - An application for anticipatory bail under Section 438 of suvayan the Code of Criminal Procedure in connection with Khejuri P.S. (Allowed) Case No. 38 of 2021 dated 04/02/2021 under Sections 306/34 of the Indian Penal Code.
And In the matter of: Narayan Das Goswami @ Narayan Sekhar Das Goswami & Ors.
....petitioners.
Md. Shahjahan Hossain Ms. Sanjida Sultana ...for the petitioners.
Ms. F. Hossain ...for the State.
Petitioners seek anticipatory bail. Learned Advocate appearing for the petitioners submits that there was a relationship between the minor daughter of the petitioner Nos.1 and 2 with the deceased. The petitioners lodged a complaint against the deceased with regard thereto. It is thereafter that the deceased committed suicide out of depression. Petitioners were falsely implicated.
Learned Advocate appearing for the State draws the attention of the Court to the suicide note.
Considering the gravity of the offence and the involvement of the petitioners therein and considering the fact that the police filed charge-sheet and considering the fact that there is a previous complaint lodged by the petitioner Nos. 1 and 2 with regard to their minor daughter as against the deceased, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of 2 Rs.10,000/- (Rupees Ten Thousand Only) each 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 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioners shall appear before the jurisdictional Court and pray for regular bail within four weeks from date and on further conditions the petitioners shall appear before the court below on every date fixed for hearing.
Accordingly, the prayer for anticipatory bail of the petitioners is allowed.
CRM (A) 998 of 2022 is, thus, disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)