Calcutta High Court (Appellete Side)
Sattar Sk. & Anr vs Unknown on 17 July, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRA 291 of 2013 17.07.2013
Court No.29 In re CRAN 1752 of 2013: An application for bail under Section 389 of Item No. 81 the Code of Criminal Procedure.
(granted) And In the matter of: Sattar Sk. & Anr.
.....Petitioners Mr. Kallol Mondal, Advocate Mr. Musharraf Alam Sk., Advocate .... For the Petitioners Mr. Anand Keshri, Advocate .... For the State This is a case where the present petitioners have been convicted for commission of offence punishable under Section 489C of the Indian Penal Code and sentenced to suffer rigorous imprisonment for five years with further direction to pay fine with default clause.
Having heard the learned lawyers of both sides and considering the scope of Section 389(3)(ii) of the Code of Criminal Procedure, I release the present petitioners on bail by keeping the execution of their sentence suspended, to the extent of Rs.20,000/- each, with two sureties of Rs.10,000/- each, one of whom must be local, to the satisfaction of learned Chief Judicial Magistrate, Malda, on condition that the petitioners shall not commit any other offence while on bail and shall not leave the jurisdiction of the district Malda.
The application being CRAN 1752 of 2013 accordingly stands disposed of.
(Toufique Uddin, J) sn