Calcutta High Court (Appellete Side)
Saugata Paul & Ors vs Unknown on 20 February, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
3 20.02.2023 C.R.M. (A) 5951 of 2022 (AD) Court No.29 In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Debra P.S. Case No.439 of 2022 dated 06/09/2022 under Sections 498A/323/325/354/307/313/315/379/506/509/34 of the Indian Penal Code.
And In the matter of: Saugata Paul & Ors.
....petitioners.
Mr. Shekhar Kumar Basu, Ld. Sr. Advocate Mr. Bhaskar Hutait ...for the petitioners.
Mr. Binay Panda Mr. Subham Bhakat ...for the State.
Mr. Malay Bhattacharyya Mr. Pradip Paul ... for the de facto complainant.
The private parties were referred to mediation. There is a report of the mediators stating that the mediation was successful.
Learned Advocates appearing for both the private parties submits that, the disputes and differences between the private parties stand resolved.
In such circumstances, considering the materials in the case diary and the conduct of the private parties subsequent to the lodgment of the police case, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only) each, with two sureties of like amount each to the satisfaction of the Arresting Officer 2 and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner nos.1,2 and 5 will report before the Investigating Officer as and when called for till the conclusion of the investigation and petitioner nos.3 and 4 will cooperate with the investigation till the conclusion of the investigation and on condition that the petitioners shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default, the jurisdictional Court will pass appropriate order to secure the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court.
The prayer for anticipatory bail of the petitioners is allowed.
C.R.M. (A) 5951 of 2022 is disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)