Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 14, Cited by 0]

Calcutta High Court (Appellete Side)

An Application For Bail Under Section ... vs Amit Sahoo on 20 September, 2023

29   20.09.2023
ss   Allowed
                                          CRM (DB) 3650 of 2023

                  In the matter of : An application for bail under section 439 of the
                  Code of Criminal Procedure in connection with Tamluk P.S. Case
                  No.    379    of   2022    dated    12.05.2022    under    sections
                  420/406/409/467/468/471/472/473/474/475/477A/120B/413
                  of the Indian Penal Code.

                                                     And

                  In the matter of : Amit Sahoo

                  Mr. Amal Krishna Samanta
                                                                         ... ... for the petitioner
                  Mr. Ranabir Roy Chowdhury
                  Mr. Sandip Chakraborty
                                                                             ... ... for the State

                  1.

Petitioner is in custody for 385 days. It is contended misappropriated money has since been recovered. He prays for bail.

2. Learned lawyer for the State submits the entire misappropriated money has not been recovered.

3. We have considered the materials on record. Substantial portion of the misappropriated money has been recovered. Co-accused are on bail. There is little possibility of concluding trial in the near future.

4. Under such circumstances, we are inclined to grant bail to the petitioner.

5. Accordingly, the petitioner shall be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Tamluk, Purba Medinipur subject to the condition that the petitioner shall appear before the trial Court on every date of hearing until 2 further orders and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.

6. In the event the petitioner fails to do so without justifiable cause, the trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this court.

8. The application for bail is, thus, allowed. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)