Calcutta High Court (Appellete Side)
Sk. Khasier @ Khasiyar Sekh & Anr vs Unknown on 16 March, 2017
Author: Patherya
Bench: Patherya
1 35. 16.03.2017
allowed debajyoti CRM No.1685 of 2017 Re : An application under Section 438 of the Code of Criminal Procedure filed on 01-03-2017 in connection with Nandigram Police Station Case No.450 of 2016 dated 17-11-2016 under Sections 447/323/324/325/326/ 307/506/34 of the Indian Penal Code.
And In the matter of : Sk. Khasier @ Khasiyar Sekh & Anr.
..... Petitioners.
Mr. Gautam Guria ..... For the Petitioners.
Mr. Prasun Dutta, Mr. Subrata Roy ..... For the State.
On scrutiny of the Case Diary produced by State counsel and the statement under Section 161 of the Code of Criminal Procedure so also the medical papers warrants grant of anticipatory bail to the petitioners herein.
Accordingly, in the event of arrest, the petitioners, namely, Sk. Khasier @ Khasiyar Sekh and Sk. Sahen Shah, be released on bail upon furnishing bond of Rs.10,000/- each with two sureties of Rs.5,000/- each to the satisfaction of the arresting authority subject to the conditions stipulated under Section 438(2) of the Code of Criminal Procedure and on further condition that the petitioners shall not enter the jurisdiction of the local police station, except to meet the I.O., for the next six months or till report in final form is filed. The petitioners shall inform the I.O. the address of their alternate place of residence 2 and will meet the O.C. of the concerned police station of their alternate place of residence once a fortnight during the period mentioned above.
In view of the aforesaid, the application for anticipatory bail is allowed and disposed of.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J. ) ( Debi Prosad Dey, J. )