Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Khinwa Ram Sharma & Ors on 14 August, 2014
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1 14.08.2014(594)
DC.
C. R. M. 4294 of 2014 In the matter of: An Application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 14.03.2014 in connection with Bally Police Station Case No. 464 of 2013 dated 20.09.2013 under Sections 498A/307/406/34 of the Indian Penal Code and under Section 3 and 4 of Dowry Prohibition Act.
And In re : Khinwa Ram Sharma & Ors. . . .
....................petitioners vs. State of West Bengal..................for Opposite Party Mr. Biplob Das..........for petitioner Mr. Tapandeb Nandi Ms. Manasi Roy.........for the State Mr. Abhijit Kr. Adhya... for de facto complainant The learned Advocate of the petitioners submits that the principal accused namely the husband of the complainant has already been granted anticipatory bail by this Court.
Heard the learned Advocate of both the parties.
Having considered the materials in the case diary produced before us and also considering the fact that the husband of the complainant has been already granted anticipatory bail by this court, we are of the opinion that custodial interrogation of the petitioners is not necessary. There is no chance of abscondence of the petitioners.
We, are, therefore, inclined to allow the prayer of the petitioners for granting anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973.
2Accordingly we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a bond of Rs. 3000/- (Three Thousands Only) each, with one surety 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.
The application for anticipatory bail is, thus disposed of.
(Pranab Kumar Chattopadhyay-J.) ( Sudip Ahluwalia-J.)