Calcutta High Court (Appellete Side)
Smt. Mamani Dalui @ Mamani Senapati @ vs Unknown on 13 July, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 3297 of 2022 11 13.07.2022
(AD) Court No.29 In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Penro Police Station Case No. 93 of 2021 dated 12/08/2021 under Sections 498A/302/34 of the Indian Penal Code, 1860 read with 3/4 of the Dowry Prohibition Act, 1961 corresponding to G.R. No.1870/21 and Charge Sheet No.77/21 dated 31.10.2021 under Sections 498A/306/34 of the Indian Penal Code, 1860.
And In the matter of: Smt. Mamani Dalui @ Mamani Senapati @ Mamoni Dolui ....petitioner.
Mr. Tanmay Basu Mr. Diganta Bose ...for the petitioner.
Mr. Bidyut Kumar Roy Ms. Rita Datta ...for the State.
The sister-in-law of the victim seeks anticipatory bail. The police filed charge sheet, inter alia, under Sections 498A/306/34 of the Indian Penal Code after conducting an investigation, inter alia, under Sections 498A/302/34 thereof.
The husband and mother-in-law are in custody. Considering the materials in the case diary and considering the fact that the police filed charge sheet as noted above, 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/- (Rupees Ten Thousand Only) with two sureties of like amount each to the satisfaction of the Arresting Officer and also 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 on every date before the jurisdictional 2 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.
The prayer for anticipatory bail of the petitioner is allowed. C.R.M. (A) 3297 of 2022 is disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)