Calcutta High Court (Appellete Side)
Md. Azijul Islam @ Shanto & Ors vs Unknown on 7 November, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
07.11.2022 Serial no.104 Aloke CRM (A) 5033 of 2022 In re : An Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure in connection with Khanakul Police Station Case No. 387 of 2022 dated 04.09.2022 under Sections 341/323/325/326/354(B)/506/34 of the Indian Penal Code.
-And-
In the matter of : Md. Azijul Islam @ Shanto & Ors.
... ... Petitioners Mr. Niladri Sekhar Ghosh, Advocate Ms. Sompurna Chatterjee, Advocate Mr. Sourav Mondal, Advocate ... ... For the Petitioners Mr. Bidyut Kr. Roy, Advocate Ms. Rita Datta, Advocate ... ...For the State Petitioners seek anticipatory bail. The victim apparently suffered simple injury. The police filed charge-sheet. Co-accused was granted bail.
In such circumstances, we are inclined to grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand Only) each, 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 petitioners shall appear on every date before the jurisdictional 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 petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court.
Prayer for anticipatory bail of the petitioners is allowed. CRM (A) 5033 of 2022 is disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)