Calcutta High Court (Appellete Side)
Bikash Roy & Ors vs Unknown on 14 June, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
CRM 2243 of 2011 14.06.2011
snandy In Re:- An application anticipatory bail under section 438 of the Code of Criminal Procedure filed on 10.03.2011 in connection with Labpur P.S. Case No. 8 of 2011 dated 21.01.2011 under Sections 341/325/308/34 of the Indian Penal Code and Sections 25/27 of the Arms Act.
And In the matter of : Bikash Roy & Ors Petitioners Mr. Partha Sarathi Ghosh For the petitioners.
Mr. Achyut Basu For the State.
Heard the learned Counsel appearing on behalf of the parties. Perused case papers.
The petitioners apprehend their arrest in connection with a case relating to the offence punishable under Sections 341/325/308/34 of the Indian Penal Code and Sections 25/27 of the Arms Act, registered vide, Labpur P.S. Case No. 8 of 2011 dated 21.01.2011.
We have gone through the case diary. Considering the materials available from the case diary and also considering the nature of offence, we are of the opinion; in this case, petitioners' custody is not required for the purpose of investigation. Therefore, we allow the petitioners' prayer for anticipatory bail.
Accordingly, it is directed, in the event, the petitioners are arrested by the police in connection with Labpur P.S. Case No. 8 of 2011, they shall be released on bail upon furnishing P.R. Bond of Rs.5,000/-, each, with one surety of like amount each, on further condition as stipulated in Sub-section 2 of Section 438 of the Code of Criminal Procedure.
Thus, the application for pre-arrest bail stands disposed of.
(J.N. Patel, Chief Justice) (Ashim Kumar Roy, J)