Calcutta High Court (Appellete Side)
Land Act) And 3/4 Of Pdpp Act And 3/4 Of The ... vs Allowed on 29 September, 2022
29.09.2022 tkm/ct 28 C.R.M. (DB) 3393 of 2022 sl no. 78 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Bagnan P.S case no. 295 of 2021 dated 15.6.2021 under sections 379/427 of the IPC read with sections 15/16 of the Petroleum and Mineral Pipe Line (Acquisition of Right of user in Land Act) and 3/4 of PDPP act and 3/4 of the Explosive Substances Act and Allowed In Re : Abdul Ramji @ Gullu ...... petitioner Mr. Soumik Ganguly Mr. J Singh Dhatt ...... for the petitioner Mr. N Ahmed Ms. Trina Mitra ...... for the State Mr. A Dutta Mrs. S Ghosh Mr. A Ghosh Mr. S Bhattacharya Mr. V Chatterjee ...... for the de facto complainant Petitioner renews his prayer for bail. He is in custody for 400 days. It is submitted co-accused Ranjan Kr. Bapuli @ Vola has been enlarged on bail by this court.
Learned lawyer for the State opposes the prayer for bail. Learned lawyer for the de facto complainant also opposes the prayer for bail.
We have considered materials on record. Petitioner is in detention for more than a year. He stands on the same footing with co-accused Ranjan Kr. Bapuli who has been granted bail.
Under such circumstances, we are inclined to extend the same privilege to the petitioner also.
Accordingly, the petitioner be released on bail upon furnishing a bond of Rs. 10,000/- with two sureties of like amount each, one of whom must be local to the satisfaction of the learned 2 ACJM, Howrah on condition that the petitioner shall appear before the trial court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event he fails to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel his bail automatically without reference to this court.
The application being CRM (DB) 3393 of 2022 is disposed of.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)