Calcutta High Court (Appellete Side)
Sections 493/376/109 Of The Indian ... vs In Re: Shri Sasti Maji on 1 October, 2019
1 01.10.2019144
sdas allowed C. R. M. No. 9342 of 2019 In Re.: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 25.09.2019 in connection with Ratua Police Station Case No. 287 of 2016 dated 31.08.2016 under Sections 493/376/109 of the Indian Penal Code.
And In Re: Shri Sasti Maji ....... petitioner Mr. Golam Mostafa ...for the petitioner Mr. Shekhar Barman .... for the State Having considered the materials on record and bearing in mind the nature of allegations and in the light of the submission that there was a love affair between the parties, we are of the opinion that the petitioner may be granted anticipatory bail.
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 further conditions that the petitioner shall meet the investigating officer once in 2 a week until further orders and shall appear before the court below and pray for regular bail within a period of six weeks from date.
Accordingly application for anticipatory bail is allowed. (Jay Sengupta, J.) (Joymalya Bagchi, J.)