Calcutta High Court (Appellete Side)
Prasanta Kumar Das & Ors vs Unknown on 16 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1265 of 2022 16.03.2022
Sl. 26 Court No.29 In Re: - An application for anticipatory bail under Section 438 of sourav the Code of Criminal Procedure filed on 10.03.2022 in (Allowed) connection with Tamluk P. S. Case No. 133 of 2022 dated 26.02.2022 under Sections 323/341/506/34 of the Indian Penal Code.
And In the matter of: Prasanta Kumar Das & Ors.
....petitioners.
Mr. Rajdeep Mazumder Mr. Pritam Roy ...for the petitioners.
Mr. Swapan Banerjee Mr. Suman De ...for the State.
Petitioners seek anticipatory bail. Learned advocate appearing for the petitioners submits that the petitioners were engaged in slogan shouting when the incident occurred. The petitioners were falsely implicated due to their affiliation to a particular political ideology.
Learned advocate appearing for the State draws the attention of the Court to the materials in the case diary.
Considering the gravity of the offence and the involvement of the petitioners therein and considering the injury report of the victim, 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 and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioners will report before the Investigating Officer once in a month till the conclusion of the investigation and on condition that the petitioners shall appear every day before the 2 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.
Accordingly, the prayer for anticipatory bail of the petitioners is allowed.
C.R.M. (A) 1265 of 2022 is, thus, disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.) 3