Calcutta High Court (Appellete Side)
2019 Dated 09.08.2019 Under Sections ... vs In Re: Md. Mustakim Sk. & Anr on 15 November, 2019
1 15.11.19
Sl. No.75 akd [ALLOWED] C. R. M. 10523 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 13.11.2019 in connection with Karimpur Police Station Case No. 159 of 2019 dated 09.08.2019 under Sections 498A/315/325/34 of the Indian Penal Code.
And In Re: Md. Mustakim Sk. & Anr.
... ... Petitioners Mr. Asraf Mandal .. Advocate ... ... for the petitioners Mr. Pinak Kumar Mitra .. Advocate ... ... for the State Heard the learned advocate appearing for both the parties. It is submitted on behalf of the petitioners that co-accused persons have been granted pre-arrest bail.
Learned advocate appearing for the State produces the case diary and opposes the prayer for anticipatory bail.
Having considered the materials on record and bearing in mind the nature of allegations and as co-accused persons have been granted pre-arrest bail, we are inclined to extend the same privilege to the petitioners also.
Accordingly, we direct that in the event of arrest, the accused/petitioners, namely (1) Md. Mustakim Sk. & (2) Beauty Khatun @ Asminwara Khatun, be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten thousand only) each, 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 they shall appear before the court below and pray for 2 regular bail within four weeks from date and petitioner no.1 shall meet the Investigating Officer once in a week until further orders.
The application for anticipatory bail is, thus, disposed of. (Manojit Mandal, J.) (Joymalya Bagchi, J.)