Calcutta High Court (Appellete Side)
4740/2012 on 21 March, 2012
Author: Kalyan Jyoti Sengupta
Bench: Kalyan Jyoti Sengupta
1 21.3.12
43 rp C.R.M. 4740 of 2012
In re: Om Prakash Pal and another ... Petitioners
Re: An application under Section 438, Cr.P.C., filed on 19.3.2012 in connection with Uttarpara Police Station Case no.73 of 2012 dated 13.3.2012 under Sections 498A/406 of the Indian Penal Code.
Mr. Sandip Kundu ... for the Petitioners
Ms. Sutapa Banerjee ...for the State
Having heard the submission of the learned advocate for the petitioners and the learned advocate for the State, and having perused the materials, produced before us in the case diary, we are of the considered view that it is a fit case for admitting the petitioners with an order under Section 438 of the Code of Criminal Procedure.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing Bond of Rs.4,000/- [Rupees Four Thousand] each with one surety of equivalent amount respectively to the satisfaction of the arresting officer on the conditions that:
(i) the petitioners shall make themselves available for interrogation by the Investigating Officer, as and when required;
(ii) no direct or indirect threat or any inducement would be made to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any Police Officer;
(iii) the petitioners shall not leave India without the previous permission of this Court.
This application is, thus, disposed of.
(Kalyan Jyoti Sengupta, J.) (Joymalya Bagchi, J.)