Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Pran Gopal Biswas & Ors on 27 November, 2013
Author: Nishita Mhatre
Bench: Nishita Mhatre
27.11.13 Item No. 16 Court No.17 A.B. CRM No. 13479 of 2013 In the matter of: An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 30.09.2013.
And In the matter of: Pran Gopal Biswas & Ors.
Petitioners
- versus -
The State of West Bengal Opposite Party Mr. Sandipan Ganguly Mr. Atis Kumar Biswas For the Petitioners Mrs. Purnima Gosh For the State The Petitioners, apprehending arrest in connection with Tehatta Police Station Case No. 507 of 2013 dated 13.08.2013 under Sections 341/323/354/506/34 of the Indian Penal Code, have applied for anticipatory bail.
The Petitioners are the brothers-in-law of the complainant. It appears that there is a long-standing dispute over property between the complainant and her husband on the one hand and the Petitioners on the other.
We have heard the learned Advocate for the Petitioners and the learned Advocate for the State. We have seen the case diary and the other relevant material on record. In our opinion there is no need for the custodial interrogation of the Petitioners in this case. ALLOWED In these circumstances, in the event of arrest, the Petitioners shall be released on bail upon furnishing a bond of `5,000/- (Rupees Five thousand) each with one surety each of like amount to the satisfaction of the Court concerned subject to the conditions laid down under section 438 (2) of the Code of Criminal Procedure, 1973.
The application for anticipatory bail is, thus, disposed of.
(Nishita Mhatre, J) (Indrajit Chatterjee, J)