Calcutta High Court (Appellete Side)
Abdul Rob vs Unknown on 18 July, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
c/l.182 18.07.2014
. C. R. M. No. 7560 of 2014 In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on June 30, 2014 in connection with Burwan Police Station Case No. 164 of 2012 dated May 26, 2012 under Sections 326/307/302 of the Indian Penal Code, 1860 and Sections 25/27 of Arms Act.
And In the matter of: Abdul Rob ...petitioner.
Mrs. Minoti Gomes, Mr. Hafiz Ali ...for the petitioner.
Ms. Rita Dutta ...for the State.
As prayed for, leave is granted to the learned advocate for the petitioner to correct the cause title of the application for bail.
Heard the learned advocates appearing on behalf of the respective parties. The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 326/307/302 of the Indian Penal Code, 1860 and Sections 25/27 of Arms Act.
We have considered the case diary and the materials on record, and particularly, when the charge-sheet has been submitted and the petitioner is in long detention for 113 days, we are of the opinion that further detention of the accused/petitioner is not necessary.
Therefore, the accused/petitioner, namely, Abdul Rob, be released on bail upon furnishing a bond of Rs.5,000/- (Rupees five thousand) only with two sureties of like amount, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Kandi, District - Murshidabad, on conditions that the accused/petitioner shall meet the Officer-in-Charge of Burwan Police Station, Murshidabad, once in a week till completion of trial and shall attend the court regularly on each and every occasion unless prevented by sufficient cause. The application for bail is, thus, allowed.
(Subhro Kamal Mukherjee, J.) (Shib Sadhan Sadhu, J.)