Calcutta High Court (Appellete Side)
Explosive Act vs In Re: Debabrata Patra @ Debdatta Patra on 12 September, 2019
1 12.09.201995
sdas allowed C.R.M. No. 8252 of 2019 In Re.: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 09.09.2019 in connection with Keshpur Police Station Case No. 184 of 2019 dated 06.08.2019 under Sections 147/148/149/341/325/326/307 of the Indian Penal Code read with Sections 25/27 of the Arms Act and under Section 9B of the Indian Explosive Act.
And In Re: Debabrata Patra @ Debdatta Patra ..... petitioner Mr. Pravas Bhattacharya .....for the petitioner Mr. Saibal Bapuli, learned A.P.P., Mr. Bibaswan Bhattacharya ....for the State Having considered the materials on record and bearing in mind the extent of complicity of the petitioner in the alleged crime and in view of the nature of injury suffered by the victim, we are inclined to 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 2 petitioner shall appear before the court below and pray for regular bail within a period of four weeks from date.
This application for anticipatory bail is, thus, allowed. (Jay Sengupta, J.) (Joymalya Bagchi, J.)