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Calcutta High Court (Appellete Side)

Amit Singh @ Gujja vs Unknown on 4 December, 2019

Author: Tirthankar Ghosh

Bench: Tirthankar Ghosh

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04.12.2019
64

Ct-34 ar C.R.R 3411 of 2019 In the matter of : Amit Singh @ Gujja Mr. S.G Chowdhury ... For the Petitioner Mr. S.G. Mukherjee,Ld. P.P Mr. Arijit Ganguly ... For the State A supplementary affidavit has been preferred at the instance of the petitioner which reflects that the petitioner is on bail in respect of the cases instituted by the police authorities being 1) Chanditala P.S Case No. 14 dtd. 30.01.2008 u/s 395/412 I.P.C & 25/27 Arms Act., 2) Serampore P.S Case No. 324 dtd. 04.11.2010 u/s 395/397/412 I.P.C & on the strength of W/A in c/w Serampore P.S Case No. 326 dated 04.11.2010 u/s 307/353/186/34/412 I.P.C GR-1179/10, 3) Serampore P.S Case No. 173/17 dtd. 08.4.2017 u/s 399/402 I.P.C. 3/4 E.S Act and 4) Case no. 402/19 dated 12.9.2019 u/s 399/402 I.P.C & 25/27 Arms Act.

The petitioner by an order dated 22.10.2019 was directed by the learned Special Executive Magistrate, Serampore, in NGR(S) Case No. 739 of 2019 under Section 110 of the Cr.P.C, wherein the petitioner was asked to furnish a bond which is as follows:-

"After going through the records as a whole, O.P is directed to submit good behaviour Bond with two GR-'A' Gazetted Officers as a surety holder of Rs. One lakh(01) each for a period of three(3) years with a view to prevent crime in future."
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In view of the fact that the petitioner has been unable to comply with the conditions so imposed I modify the terms of the bond so imposed by the learned Special Executive Magistrate, Serampore, to the extent that the petitioner shall furnish bond amounting to Rs.1,00,000/- with two local sureties before the learned A.C.J.M, Serampore and on condition that he shall meet with the Officer-in-Charge of Serampore Police Station twice a week until further orders.

With the aforesaid observation, CRR 3411 of 2019 is disposed of.

Urgent photostat copy of this order, if applied for, be given to the parties upon compliance of all formalities.

(Tirthankar Ghosh,J.)