Calcutta High Court (Appellete Side)
CRM-6088-2017 on 4 August, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 1321 04.08.2017
C.R.M. 6088 of 2017 CL PG Re : An application for anticipatory bail under Section 438 of Court No.3 the Code of Criminal Procedure filed on 28.06.2017.
In re : 1. Paritosh Ghosh 2 Santosh Ghosh 3 Buddhadeb Ghosh 4 Barnali Ghosh 5 Anima Ghosh 6 Prasenjit Dey 7 Papiya Dey .......petitioners Mr. Tanmoy Chowdhury Ms. Rimpy Mukherjee.................for the petitioners Mr. Navanil De Ms. Shreyashi Biswas..............for the State Mr. Ranadeb Sengupta Mr. Amitava Mitra..............for the de facto complainant Apprehending arrest in course of investigation of Uluberia Police Station F.I.R. No. 501 of 2017 dated 13.06.2017 under sections 341/325/427/354B/379/506/34 of the Indian Penal Code, the petitioners have applied for anticipatory bail.
Having heard learned advocates for the parties and on perusal of the materials in the case diary, we are of the considered opinion that personal liberty of the petitioners need not be curtailed at this stage for facing custodial interrogation and that it is a fit and proper case for making direction, as prayed for in this application.
Accordingly, it is directed that in the event of arrest, the petitioners shall be released on bail upon furnishing bond of Rs.5,000/-(Rupees Five Thousand) each with two sureties of like amount each one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions laid down in sub-section (2) of section 438 of the Code of Criminal Procedure, 1973.
The application is, thus, disposed of. 2 (DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)