Calcutta High Court (Appellete Side)
341/326/307/379/34 Of The Indian Penal ... vs In Re on 4 October, 2018
1 04.10.2018
Item no. 29 Ct. No.34 CHC Allowed C.R.M. No.7946 of 2018 In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 14.09.2018 in connection with Sankrail Police Station Case No. 552 of 2018 dated 03.08.2018 for alleged offence punishable under Sections 341/326/307/379/34 of the Indian Penal Code.
And In Re:-
Sourav Mondal & ors.
... Petitioners Mr. Soumya Basu Roy Chowdhuri, Advocate .. for the petitioners Mr. Tapodip Gupta, Advocate Ms. Shrestha Ganguly, Advocate ...for the de facto complainant Mr. N. P. Agarwal, Advocate Ms. Subhashree Patel, Advocate ..for the State The petitioners seek anticipatory bail in connection with Sankrail Police Station Case No. 552 of 2018 dated 03.08.2018 for alleged offence punishable under Sections 341/326/307/379/34 of the Indian Penal Code.
The petitioners claim that the petitioners clashed with the de facto complainant and his associates and there were injuries suffered on both sides but it is the other side's complaint which has received more attention.
The de facto complainant and the State are represented. According to the State at least two persons received grievous injuries.
The petitioners claim that several of the petitioners and their associates were injured, particularly at the hands of the son of the de facto complainant.2
Considering the nature of the incident and the present status of the injured persons, there does not appear to be any need to take the petitioners into custody.
Accordingly, in the event of arrest, the petitioners will be granted bail upon furnishing a security of Rs.10,000/- (Rupees ten thousand only) each, 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 report to the Investigating Officer at such time and place as may be specified by the concerned police officer.
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.)