Calcutta High Court (Appellete Side)
Sections 457/323/376/511/379/427 Of ... vs In Re : Utpal Barman on 20 January, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
20.01.2023 19 Ct. No. 29 KAUSHIK Allowed C.R.M.(A) 294 of 2023 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Hili Police Station Case No. 284 of 2022 dated 27.12.2022 under Sections 457/323/376/511/379/427 of the Indian Penal Code.
And In Re : Utpal Barman ...... petitioners Mr. Amanul Islam Mr. Sourav Mukherjee ....for the petitioners Mr. Abhra Mukherjee Mr. Dipankar Mahata ....for the State The victim did not record her statement under Section 164 of the Code of Criminal Procedure.
The injury report do not show that the injuries are grievous in nature.
In such circumstances, we grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/-, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further condition that the petitioner shall meet the Investigating Officer once a month till 2 the conclusion of the investigation and on condition that the petitioner shall appear on every date before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the jurisdictional Court will pass appropriate order to secure the presence of the petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)