Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Sabkat Mondal And Others on 25 April, 2016
Author: Patherya
Bench: Patherya
1
Sl No. 48
25.04.2016 C.R.M. 1949 of 2016
Allowed
pk
In the matter of an application for anticipatory bail under Section 438 of the
Code of Criminal Procedure filed on 09.03.2016 in connection with Domkal Police
Station Case No. 1046 of 2015 dated 06.10.2015 under Sections
448/325/326/307/34 of the Indian Penal Code and Section 9B of Explosives Act.
And In the matter of: Sabkat Mondal and others ... Petitioners Ms. Shabana Hasin ... For the Petitioners Mr. S. A. Ahmed ... For the State Apprehending arrest in connection with Domkal Police Station Case No. 1046 of 2015 dated 06.10.2015 under Sections 448/325/326/307/34 of the Indian Penal Code and Section 9B of Explosives Act, this application for anticipatory bail has been filed under Section 438 of the Code of Criminal Procedure.
Defence counsel submits that the petitioners have been falsely implicated in the instant case only for the purpose of being harassed. In no way they are involved in the alleged offence. Counsel for the State produces the case diary and takes us to the injury report at pages 35 and 39 and the statement of the injured recorded under Section 161 Cr. P. C. at page 14.
Having considered the submissions of the parties and on scrutiny of the case diary, it appears that the materials therein are sufficient to warrant grant of anticipatory bail to the petitioners. Accordingly, let the petitioners be released on anticipatory bail, in the event of arrest upon furnishing bond of Rs. 5,000/- each with two sureties of Rs. 2,500/- each to the satisfaction of the court below. Another reason for passing this order is that charge sheet has already been submitted.
2In view of the aforesaid, the application is disposed of and the same is allowed.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Debi Prosad Dey, J. )