Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re : Bapi Biswas @ Bipi Biswas on 6 April, 2010
Author: Mohit S. Shah
Bench: Mohit S. Shah
1
10 06.04.2010 C.R.M. 4748 of 2010
In the matter of: An application for bail under section 439 of
the Code of Criminal Procedure, 1973 filed on 31.03.10 in
connection with Khanakul P.S. Case No. 14 dated 22.02.07
under Sections 147/448/341/325/304/506(2) of I.P.C.
And
In re : Bapi Biswas @ Bipi Biswas.
.... Petitioners (In jail)
Mr. Gautam Banerjee.
...For the Petitioners.
Mr. Pinaki Bhattacharjee.
...For the State.
Heard learned counsel for the petitioner who submits
that the alleged incident took place long time back and to the
reasons best known to the prosecution, suddenly charge
sheet has been submitted implicating the present petitioner
with the alleged crime. The petitioner is reportedly in
detention for a considerable period of time.
Learned counsel for the State-respondents does not
really stand in the way of the prayer for bail.
After due consideration of all relevant facts and materials the petitioner/accused be out on bail of Rs.
210,000/- with two sureties of Rs. 5000/- each, of whom one must be local. Such bail bonds are to be furnished to the satisfaction to the Additional Chief Judicial Magistrate, Arambag, Hooghly, to whom a copy of this order be sent at once.
The case diary be returned.
This disposes of C.R.M. 4748 of 2010.
(MOHIT S. SHAH, CHIEF JUSTICE) (S. P. TALUKDAR, J.)