Calcutta High Court (Appellete Side)
Firoj Biswas vs Unknown on 28 July, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
59 28.07.2011 C.R.M. 6544 of 2011 Sd Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 21st July, 2011 in connection with Deganga P.S. Case No. 214/11 dated 20.04.11 under Section 498A/325/308/ 376/34 of the Indian Penal Code.
And In the matter of : Firoj Biswas.
.... Petitioner (in Jail).
Mr. Kallol Mondal.
....For the Petitioner.
Mr. Debasish Roy, Ms. Anusua Sinha.
....For the State.
Heard learned counsel for the petitioner as well as the learned counsel appearing on behalf of the State. Perused the case diary.
The petitioners are seeking bail in connection with a case relating to offence punishable under Section 498A/ 325/308/ 376/34 of the Indian Penal Code The present petitioner is in custody for 73 days. Charge sheet has already been submitted and out of total four charge sheeted accused, three are on bail.
We have gone through the statement of the victim girl recorded under Section 161 as well as her statement recorded under Section 164 of the Code of Criminal Procedure and the injury report. Considering the same we allow the petitioner's prayer for bail.
Let the petitioner be released on bail upon furnishing P.R. Bond of Rs. 10,000/- with one surety of like amount and on condition that he shall not commit any offence or tamper with the prosecution case while on bail.
The application for bail accordingly stands disposed of.
ASHIM KUMAR ROY, J.) (RAGHUNATH BHATTACHARYA, J.)