Calcutta High Court (Appellete Side)
14412/2014 on 17 October, 2014
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
181 17.10.2014 RP/PG Court No.06 C.R.M. 14412 of 2014 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 24th September, 2014 in connection with Panskura Police Station Case No. 222 of 2009 dated 07.09.2009 under Sections 147/148/149/186/353/332/326 of the Indian Penal Code and under Section 9 of the M.P.O. Act.
In re : Biswanath Khanra ..... petitioner Mr. Amitabha Karmakar .... For the Petitioner Mr. Suman Saha .. For the State.
It is submitted on behalf of the petitioner that the dispute arose over admission in a local college.
Having considered the materials in the case diary and bearing in mind the nature of allegations and in the light of the aforesaid submission, we are of the view that custodial interrogation may not be necessary.
Accordingly, it is directed that in the event of arrest, the petitioner shall be released on bail upon furnishing a bond of Rs.2,000/-(rupees two thousand only) with one surety of like amount 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 and subject to the further condition that the petitioner shall not enter the jurisdiction of Panskura police station until further orders.
The application for anticipatory bail is, thus, disposed of.
(Sanjib Banerjee, J.) (Joymalya Bagchi, J.)