Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Sambhunath Ray @ Sambhu Nath Roy @ Sambhu ... on 11 September, 2019
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62 11.09.2019
ss Allowed
C.R.M. 7947 of 2019
In the matter of : An application for anticipatory bail under section 438 of
the Code of Criminal Procedure filed on 27.08.2019 in connection with
Khardah P.S. Case No. 192 of 2019 dated 27.02.2019 under sections
448/325/307/506/34 of the Indian Penal Code.
And In the matter of : Sambhunath Ray @ Sambhu Nath Roy @ Sambhu Roy Mr. Shankar Singh ... ... for the petitioner Ms. Faria Hossain, Mr. Sk. Saimul Haque ... ... for the State Death certificate is placed on record. Cause of death has been recorded as "COPD with IHD", that is, "chronic obstructive pulmonary disease with ischemic heart disease".
In view of the aforesaid fact and bearing in mind the nature of allegations, we are inclined to grant anticipatory bail to the petitioner.
Accordingly, we direct in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs. 10,000/- (Rupees ten thousand only), with two sureties of like amount each, to the satisfaction of the arresting officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further 2 condition that the petitioner shall appear before the Court below and pray for regular bail within four weeks from date.
This application for anticipatory bail is, thus, allowed. (Jay Sengupta, J.) (Joymalya Bagchi, J.)