Calcutta High Court (Appellete Side)
Dinesh Ram vs Unknown on 7 February, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
07.02.2023 Sl.17 Court No.29 C.R.M. (A) 521 of 2023 (cm) In Re: - An application for anticipatory bail under Section 438 of (Allowed) the Code of Criminal Procedure in connection with Asansol(North) Police Station Case No.525 of 2022 dated 01.12.2022 under Sections 376/377/354C/120B/506 of the Indian Penal Code, 1860.
And In the matter of: Dinesh Ram.
....petitioner.
Mr. Ayan Bhattacharyee Mr. Kunal Ganguly ... for the petitioner.
Mr. Sudip Ghosh Mr. Bitasok Banerjee ...for the State.
Petitioner prays for anticipatory bail. Co-accused who was enlarged on bail by the coordinate Bench on January 13, 2023 passed in C.R.M. (DB) 133 of 2023 noting a possibility of false implication.
Under such circumstances, we are 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/- (Rupees Ten Thousand Only), with two sureties of like amount each, to the satisfaction of the Arresting Officer and subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on condition that the petitioner will report before the Investigating Office once in a week till 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 2 jurisdictional Court will pass appropriate order to secure the presence of the petitioners in Court including cancelling the anticipatory bail granted without further reference to this Court. Accordingly, the prayer for anticipatory bail of the petitioner is allowed.
C.R.M. (A) 521 of 2023 is, thus, disposed of.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)