Calcutta High Court (Appellete Side)
Tapan Ghosh vs The State Of West Bengal on 6 December, 2013
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1 In The High Court At Calcutta Criminal Miscellaneous Jurisdiction Appellate Side Present:-
The Hon'ble Mr. Justice Jayanta Kumar Biswas.
and The Hon'ble Mr. Justice Dr. Mrinal Kanti Chaudhuri.
CRM No.15333 of 2013 Tapan Ghosh v.
The State of West Bengal Mr. Bikash Ranjan Bhattacharyya Mr. R.S.Chatterjee Mr. A.S.Das ... for the petitioner.
Mr. Manjit Singh,PP Mr. A.A.Siddiqui ... for the State.
Heard on:- December 6,2013.
Order on:- December 6,2013.
Jayanta Kumar Biswas, J:-The petitioner accused of offences under ss.147/148/149/364/326/307/367/368/302/201/120B IPC, ss.25/27 Arms Act and s.9B Explosives Act and in custody from September 23,2013 is seeking bail under s.439 CrPC.
Mr. Bhattacharyya appearing for the petitioner has submitted that in the CRM the petitioner has named the other accused who, though have been facing similar allegations, have been granted bail by this court and the apex court. Mr. Public Prosecutor strongly opposing bail has, however, not disputed the correctness of this submission.
In view of the fact that the accused whose names have been mentioned in the CRM have been granted bail, and that the petitioner has 2 been facing similar allegations, we are of the opinion that he should be given the equality benefit. We think he should be granted bail.
For these reasons, we allow the CRM and direct that the petitioner shall be released on bail on a Rs.20,000 bond with two sureties ( one local) of Rs.10,000 each - all to the satisfaction of CJM, Purba Medinipur. Certified xerox.
(Jayanta Kumar Biswas, J) sh ( Dr. Mrinal Kanti Chaudhuri,J)