Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Julius Ceaser @ Roki on 19 July, 2017
1 Sl No. 954. 19.07.2017
Allowed.
AJ.
C.R.M. 5430 of 2017 In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure presented on 13.06.2017.
And In the matter of: Julius Ceaser @ Roki. ... petitioner.
Mr. Sabir Ahamed, Mr. Abdur Rakib. ... for the petitioner. Mr. Sujoy Sarkar. ... for the State.
Apprehending arrest in course of investigation of Bhagwangola Police Station F.I.R. No. 217 of 2017 dated 06.06.2017 under Sections 448/376 of the Indian Penal, the petitioner has applied for anticipatory bail.
Having heard learned advocates for the parties and on perusal of the materials in the case diary, more particularly the statement of the victim recorded under Section 164 of the Code of Criminal Procedure at page '14' as well as the medical report at page '17' thereof, we are of the considered view that no useful purpose would be served in curtailing the personal liberty of the petitioner at this stage and that he is entitled to direction, as prayed for in this application.
C.R.M. 5430 of 2017 stands allowed with the direction that in the event of the petitioner's arrest, he shall be released on bail upon furnishing bond of Rs.5,000/-, with two sureties of like amount, one of whom must be local, to the satisfaction of the arresting officer and also subject to the conditions as laid down in sub-section (2) of Section 438 of the Code of Criminal Procedure.
( Debi Prosad Dey, J. ) ( Dipankar Datta, J.)