Calcutta High Court (Appellete Side)
6.12.2017 Under Sections 498A/306/34 ... vs In Re: Mina Devi Alis Minadebi Singh & Ors on 17 May, 2018
1 17.05.2018236
sdas allowed C.R.M. No. 2874 of 2018 In Re.: An application under Section 438 of the Code of Criminal Procedure filed on 15.05.2018 in connection with Berhampore Police Station Case No. 1506 of 2017 dated 16.12.2017 under Sections 498A/306/34 of the Indian Penal Code.
And In Re: Mina Devi alis Minadebi Singh & Ors. . ...... petitioners Mr. Diptendu Banerjee ...for the petitioners Mr. Madhu Sudan Sur, learned A.P.P. .... for the State Learned Counsel appearing for the petitioners submits that the petitioners are in-laws of the victim housewife and have been falsely implicated in the instant case.
Learned Counsel appearing for the State opposes the prayer for anticipatory bail.
Having considered the materials in the case diary and bearing in mind the nature of allegations and the fact that the victim committed suicide after eight years of her marriage and the fact that the statutory restrictions under Sections 113A/113B are not attracted, we are of the opinion that petitioners may be granted anticipatory bail.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- each, 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. 2
This application for anticipatory bail is, thus, disposed of. (Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)