Calcutta High Court (Appellete Side)
Sections 498A/306/34 Of The Indian ... vs In Re:- Rabindranath Garai & Anr on 16 August, 2018
1 8.2018 owed .
CRM No. 6043 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 9th August, 2018 in connection with Bhimpur Police Station Case No. 96/2018 dated 26.5.2018 for alleged offence punishable under Sections 498A/306/34 of the Indian Penal Code.
And In Re:- Rabindranath Garai & Anr.
... Petitioners Mr. Prabir Majumder .. for the petitioners Mr. Ayan Basu Mr. Gautam Banerjee ..for the State The petitioners seek anticipatory bail in connection with Bhimpur Police Station Case No. 96/2018 dated 26.5.2018 for alleged offence punishable under Sections 498A/306/34 of the Indian Penal Code. The petitioners are the father-in-law and brother-in- law of the victim. The petitioners say that the husband and the mother-in-law remain arrested.
The State produces the case diary and says that the charge-sheet has been submitted.
Considering the extent of the petitioners' involvement, it may not be necessary to detain them in custody.
Accordingly, in the event of arrest, the petitioners will be granted bail upon furnishing security of Rs.10,000/- (Rupees ten thousand only) each, 1 2 with two sureties of Rs.5,000/- (Rupees five thousand only) each, one of whom must be local, to the satisfaction of the Arresting Officer, subject to the conditions as laid down in Section 438 (2) of the Code of Criminal Procedure, 1973. In addition, the petitioners will also attend the trial on a regular basis on the dates fixed. In default of either of the petitioners attending the trial, the trial court will be at liberty to cancel the defaulting petitioner's bail without reference to this Court. The petition for anticipatory bail is allowed subject to the conditions as indicated above.
A certified copy of this order be immediately made available to the petitioners subject to compliance with all requisite formalities.
(Abhijit Gangopadhyay, J.) (Sanjib Banerjee, J. ) 2