Calcutta High Court (Appellete Side)
Tapas Mandal vs Unknown on 29 April, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
78 29.04.2022 AD Ct. No.29 C.R.M. (DB) 1150 of 2022 (Allowed) In Re: - An application for bail under Section 439 of the Code of Criminal Procedure in connection with Khatra Women P.S. Case No.11 of 2021 dated 01/10/2021 under Sections 448/376/511/506/34 of the Indian Penal Code corresponding to GR Case No.470 of 2021 giving rise to Charge Sheet No.03/2022 dated 29.03.2022 under Sections 448/376/511/306/34 of the Indian Penal Code.
And In the matter of: Tapas Mandal ....petitioner.
Mr. Angsuman Bera Mr. Narayan Debnath Ms. Bishalaxmi Ghosh ...for the petitioner.
Mr. P.K. Dutta, Ld. APP Mr. Md. Kutub Uddin Mr. Santanu Deb Roy ...for the State.
Petitioner seeks bail.
Considering the period of detention of the petitioner, that is, 110 days and considering the fact that the police submitted charge sheet and considering the post-mortem report of the victim, we grant bail to the petitioner.
Accordingly, the petitioner be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only) with two sureties of like amount each, one of whom must be local, to the satisfaction of the Learned Additional Chief Judicial Magistrate, Khatra, Bankura, subject to the condition that during bail the petitioner shall appear before the learned trial court on every date of hearing and that the petitioner shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioner fails to comply with the conditions 2 as enshrined hereinbefore, it is open to the trial court to cancel the bail without any further reference to this Court.
The prayer for bail of the petitioner is allowed. The application for bail being C.R.M. (DB) 1150 of 2022 is, thus, disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)