Calcutta High Court (Appellete Side)
Sections 498(A)/304(B)/34 Of The ... vs In Re: Ananda Saha on 29 May, 2012
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 72. 29.05.2012
d.d./ b.g. CRM No.8617 of 2012 In Re: Application under Section 438 of the Code of Criminal Procedure filed on 16.05.2012 in connection with Sankrail Police Station Case No.744 of 2011 dated 02.12.2011 under Sections 498(a)/304(b)/34 of the Indian Penal Code.
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In re: Ananda Saha ...Petitioner.
Mr. Ashish Dey .... For the Petitioner. Mr. Pradipta Ganguly ... For the State.
The petitioner, apprehending arrest in connection with a case relating to the offence punishable under Sections 498(a)/304(b)/34 of the Indian Penal Code, has approached this Court for pre-arrest bail.
We have gone through the Case Diary and having regard to the nature of allegations and considering the materials collected during investigation against the present petitioner, the petitioner's prayer for anticipatory bail is allowed. 2 In the event, the petitioner is arrested in connection with this case, he shall be released on bail on execution of a P. R. Bond of Rs. 5000/- (Rupees Five Thousand) to the satisfaction of the arresting officer and on further condition as stipulated in Section 438(2) of the Code of Criminal Procedure.
The criminal section is directed to supply a photostat certified copy of this order to the petitioner, if applied for, upon compliance of all requisites formalities.
( Sanjib Banerjee, J. ) ( Asim Kumar Mondal, J. )