Calcutta High Court (Appellete Side)
325/326/307/354/354B/379/427/506/34 ... vs Allowed In Re : Khagendranath Mali & Ors on 27 July, 2020
1 27.07.2020
tkm C.R.M. 4608 of 2020
sl no. 13 CRAN 2753 of 2020
(via video conference)
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure in connection with Contai P.S case no. 88 of 2020 dated 27.2.2020 under sections 325/326/307/354/354B/379/427/506/34 of the Indian Penal Code And Allowed In Re : Khagendranath Mali & Ors. ...... petitioners Ms. J Rudra ...... for the petitioners Ms. Sukanya Bhattacharya Mr. A K Datta ...... for the State Petitioners undertake to affirm and stamp the petition/application as per Rules within a month of resumption of normal functioning of the court. Subject to such undertaking, the application is taken up for hearing through video conferencing.
Accordingly, the application being CRAN 2753 of 2020 is disposed of.
Having considered the materials on record and bearing in mind the nature of allegations in the light of the submission that there was a free fight amongst the family members, we are inclined to grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a bond of Rs. 10,000/- each with two sureties of like amount each, to the satisfaction of the Arresting Officer and also be subject to the 2 conditions as laid down under section 438(2) of the Code of Criminal Procedure, 1973.
The application being CRM 4608 of 2020 is disposed of. (Kausik Chanda, J.) (Joymalya Bagchi, J.)