Calcutta High Court (Appellete Side)
Sufal Mondal @ Subal Mandal & Anr vs Unknown on 22 February, 2012
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 02.2012..
C.R.M. 2935 of 2012.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 20.2.2012 in connection with Thanarpara P.S. Case No. 54 of 2010 dated 08.7.2010 under Sections 147/148/186/333/ 353/307 of the Indian Penal Code and 3 PDPP Act.
AND In the matter of : Sufal Mondal @ Subal Mandal & Anr. ...Petitioners.
Ms. Ranjana Talapatra
Mr. Asraf Mandal ... for the petitioners.
Mr. Tanmoy Chowdhury . .. for the State.
Heard the learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioners are seeking bail in connection with a case relating to the offences punishable under Sections 147/148/186/333/ 353/307 of the Indian Penal Code and 3 PDPP Act which was registered vide Thanarpara P.S. Case No.54 of 2010.
Considering the nature of the allegations and the materials collected in support of the same and the petitioners' period of detention, we allow the petitioners' prayer for bail.
Let the petitioners be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Tehatta, Nadia, upon furnishing a P.R. Bond of Rs.5000/- each with one surety of the like amount each on condition that after release, they shall not enter within the jurisdiction of the concerned police station until further order except for the purpose of attending the court proceedings. They shall not also tamper with the prosecution case or commit any offence, while on bail.
The application for bail is, thus, disposed of.
( Ashim Kumar Roy, J.) (Tarun Kumar Gupta, J.)