Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Sourav Mondal @ Paltu on 16 June, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 22 16.06.2016
SK Court No.26 CRM 4534 of 2016 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 10.06.2016 in connection with Basirhat Police Station Case No. 1407/13 dated 10.11.2013 under Sections 302/34 of the Indian Penal Code.
And In Re: Sourav Mondal @ Paltu Petitioner. Mr. Satadru Lahiri ......For the Petitioner.
Mr. Arun Kumar Maity, A.P.P., Mr. Anjan Dutta ... For the State.
Heard the learned counsels appearing on behalf of the parties. Perused the Case Diary.
The petitioner is in custody for 260 days. Out of six charge-sheeted accused, five are on bail, but till date the copies have not been supplied to him.
We have gone through the materials from the case diary to which our attention has been drawn.
Going through the same and considering the nature of the allegations, we are of the opinion, the petitioner's prayer for bail can be considered favourably.
Accordingly, the prayer for bail is allowed. Let the petitioner be released on bail to the satisfaction of the learned Additional Chief Judicial Magistrate at Basirhat, 2 District- 24 Parganas (North) upon furnishing Bond of Rs. 20,000/-, with two sureties of Rs. 10,000/- each, one of whom must be local and on further condition that after release he shall not enter within the Basirhat Police Station and the territory of all other police stations surrounding Basirhat Police Station, except for the purpose of attending the court proceedings and before his release he shall furnish to the court and the investigating officer of the case, his place of stay after his release and shall report to the Officer-in-charge of that police station, thrice in every week, until further orders.
We also make it clear, if the petitioner remains absent in court on any day during the trial without any justifiable reasons, then in that case the court below shall have the liberty to take steps against him and to cancel his bail without any reference to this court.
The instant application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)