Calcutta High Court (Appellete Side)
Rajkumar Mete & Ors. ... vs Unknown on 20 November, 2014
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 20.11.2014.
18. Aj.
C.R.M. 12813 of 2014 In Re:‐ An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 9th September, 2014 in connection with Arambag P.S. Case No. 768 of 2014 dated 08.08.2014 under Sections 406/380/384/323/504/506(2) of the Indian Penal Code. And In the matter of : Rajkumar Mete & Ors. ... Petitioners.
Mr. Niladri Sekhar Ghosh. ...For the Petitioners
Mr. Suman Saha. . ..For the State
Heard the learned Counsel appearing on behalf of the parties. Perused the Case papers.
It is submitted on behalf of the petitioners that the instant case arose out of a family dispute.
Having considered the materials in the case diary and bearing in mind the nature of injuries as appearing in the medical papers and in the light of the aforesaid submission, we are of the view that this is a fit case for granting anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest the petitioners shall be released on bail upon furnishing a bond of Rs.5,000/‐ each with one surety of like amount to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
This application for anticipatory bail is, thus, disposed of. (Joymalya Bagchi, J.) 2 (Indrajit Chatterjee, J.)