Calcutta High Court (Appellete Side)
Under Sections 448/323/376/511/34 Of ... vs In Re : Merak Ali @ Golam Ajmatulla on 22 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
22.03.2022 16 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 1317 of 2022 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Raiganj Police Station Case No. 572 of 2021 dated 22.07.2021 under Sections 448/323/376/511/34 of the Indian Penal Code.
And In Re : Merak Ali @ Golam Ajmatulla ...... petitioner Mr. Sankha Prasad Roy Mr. Subir Banerjee Ms. Taniya Bhowmik ....for the petitioner Mr. N. P. Agarwala Ms. Subhasree Patel ....for the State Petitioner seeks anticipatory bail. Learned advocate appearing for the petitioner submits that, the petitioner was falsely implicated.
Learned advocate appearing for the State draws the attention of the Court to the statement of the victim recorded under Section 164 of the Code of Criminal Procedure (Cr.P.C.). He submits that, the police filed charge-sheet.
Considering the gravity of the offence and the involvement of the petitioner therein and considering the statement of the victim recorded under Section 164 of the Code of Criminal 2 Procedure and considering the fact that the police filed charge- sheet, we grant anticipatory bail to the petitioner. Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/-, 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 condition that the petitioner shall appear every day before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the presence of the petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)