Calcutta High Court (Appellete Side)
Sk. Sahil @ Sk Ayes Karni @ Tutu vs Unknown on 6 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
06.02.2024 Item No.76 Ct. No. 29 CHC Allowed C.R.M.(A) 5513 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Tamluk Police Station Case No. 884/2023 dated 03.08.2023 under Sections 498A/323/325/506/34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act.
And In the matter of : Sk. Sahil @ Sk Ayes Karni @ Tutu ...... petitioner Mr. Arup Kumar Bhowmick ....for the petitioner Mr. Koushik Kundu ....for the State Affidavit-of-service filed in Court be taken on record. None appears for the victim.
Petitioner prays for anticipatory bail. Police filed charge-sheet.
Husband was arrested and granted bail by the jurisdictional Court.
Petitioner before us is the brother-in-law. In such circumstances, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of like amount each, to the satisfaction of the arresting officer and 2 also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioner 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 petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed. CRM(A) 5513 of 2023 is disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)