Calcutta High Court (Appellete Side)
4594/2015 on 21 May, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
7 21.05.2015 PG/NS Court No.8 C.R.M. 4594 of 2015 Re : An application for bail under Section 439 of the Code of Criminal Procedure filed on 19th May, 2015 in connection with Tamluk Police Station Case No. 178 of 2015 dated 05.03.2015 under Sections 341/323/325/506/354/307/34 of the Indian Penal Code.
In re : Tapas Barman.
... Petitioner.
Mr. Suman De ... for the Petitioner.
Ms. Rita Dutta ... for the State.
Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is seeking bail in connection with Tamluk Police Station Case No. 178 of 2015 dated 05.03.2015 under Sections 341/323/325/506/354/307/34 of the Indian Penal Code.
The petitioner is in custody for 28 days. We have gone through the injury report which is appearing at page 51 of the case diary to which our attention has been drawn from the side of the State.
Considering the nature of the injury which is mere a haematoma and the role attributed to the petitioner in the commission of the offence, the prayer for bail is allowed.
Let the petitioner be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand only) with two sureties of Rs.5,000/- (Rupees Five Thousand only) each, one of whom must be local, to the satisfaction of the Learned Chief Judicial Magistrate, Tamluk and on further condition that he shall report to the Investigating Officer of the case once in every week until further order.
The application for bail is, thus, disposed of.
ALLOWED (Ashim Kumar Roy, J.)
( Debi Prosad Dey, J.)