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Calcutta High Court (Appellete Side)

Tajamul Hoque @ Tajamul Mohammad & Anr vs The State Of West Bengal on 22 August, 2023

  22-08-2023                  IN THE HIGH COURT AT CALCUTTA
  Item no.328A                      Criminal Miscellaneous Jurisdiction
  Subrata
Bhattacharyya
                                       CRM(A) No.3133 of 2023
                              Tajamul Hoque @ Tajamul Mohammad & Anr.
                                                  -vs-
                                       The State of West Bengal


                 In Re: An application for anticipatory bail under Section 438 CrPC in
                 connection with Harishchandrapur P.S. Case No.600 of 2023
                 (corresponding to GR Case No.1836 of 2023) dated June 26, 2023 under
                 sections 109/305 IPC

                       Mr. Soupal Chatterjee
                       Mr. Abhijit Mondal
                       Ms. Sucheta Banerjee                         ...for the petitioners

                       Mr. Prasun Kumar Datta
                       Mr. Nirupam Dhali                              ... for the State

                       Mr. Ashok Das
                       Mr. Rahul Chachan               ...for the de facto complainant


                       1.

Heard learned counsel for the parties.

2. The present petitioners are stated to be parents of the boy who is alleged to have married the deceased after love affair. After the marriage, there was some tension between them and it is alleged by some of the witnesses that the present petitioners were also not accepting the deceased.

3. Regard being had to the facts and submission, nature of allegation, nature of offence and substantial progress in investigation, it is directed that each of the petitioners shall be released on bail by the arresting officer in the event of their arrest in the aforesaid P.S. Case on such terms and conditions as deemed just and proper in the facts and circumstances of the case including the condition that:

(i) the petitioners are directed to appear before the IO once in a fortnight on the day and time fixed by the IO 2 for the purpose of investigation till submission of Final Form.

4. Accordingly, the prayer for the anticipatory bail is allowed.

5. Within 21 days from today petitioners are directed to appear before the IO along with a server copy or certified copy of this order.

6. The application being CRM(A) No.3133 of 2023 is disposed of.

7. The arresting officer is hereby directed to act upon the server copy or certified copy of this order.

[Chitta Ranjan Dash, J] [Partha Sarathi Sen, J]