Calcutta High Court (Appellete Side)
Sections 376/ 493 Of The Indian Penal ... vs In Re : Nabojyoti Mondal on 13 August, 2019
1 13.08.2019 48 sdas Allowed C.R.M. 7192 of 2019 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 06.08.2019 in connection with Raninagar Police Station Case No. 226 of 2019 dated 16.05.2019 under Sections 376/ 493 of the Indian Penal Code.
And In Re : Nabojyoti Mondal ...... petitioner Mr. Goutam Roy .....for the petitioner Ms. Sonali Bhar ....for the State Having considered the materials on record and bearing in mind the nature of allegations in the light of the aforesaid submission made on behalf of the petitioner that the victim was a major and educated lady and was aware of the consequences of cohabitation between herself and the petitioner, we are inclined to grant anticipatory bail to the petitioner. Accordingly, we direct that in the event of arrest the petitioner shall 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 be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that 2 the petitioner shall appear before the court below and pray for regular bail within four weeks from date.
This application for anticipatory bail is, thus, allowed. (Manojit Mandal, J.) (Joymalya Bagchi, J.)