Calcutta High Court (Appellete Side)
5214/2012 on 30 March, 2012
Author: K.J. Sengupta
Bench: K.J. Sengupta
1 3.2012 kc C.R.M. 5214 of 2012 In Re: Paritosh Das ........Petitioner.
Re: An application under section 438 of the Code of Criminal Procedure, filed on 23rd March, 2012, in connection with Baduria Police Station Case No. 333 dated 5.5.2011 under sections 467/468/471/500/506/420/406 of the Indian Penal Code Mr. Kallol Bose, Mr. Arijeet Pyne..................For the petitioner.
Mr. Navonil Dey............For the State.
We have heard the submission of the learned Advocate for the petitioner and the learned Advocate for the State. Considering the materials produced before us in the case diary, we are of the considered view that it is a fit case for admitting the petitioner with an order under Section 438 of the Code of Criminal Procedure.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a Bond of Rs. 5,000/- (Rupees Five Thousand) with one surety of equivalent amount to the satisfaction of the arresting officer on the conditions that :
(i) the petitioner shall make himself available for interrogation by the Investigating Officer, as and when required ;
(ii) no direct or indirect threat or any inducement would be made to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer ;2
(iii) the petitioner shall not leave India without the previous permission of the Court.
This application is, thus, disposed of.
(K.J. SENGUPTA,J.) (JOYMALYA BAGCHI,J.)