Calcutta High Court (Appellete Side)
Azan Ali Mistry vs Unknown on 27 August, 2014
Author: Sudip Ahluwalia
Bench: Sudip Ahluwalia
1 27/08/2014(541)
(Ct. no. 11) ARDR CRM 10338 of 2014 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 18th August, 2014 in connection with Shasan P.S. Case no. 86 of 2014 dated 22/4/2014 under Sections 498A/406/506/34 of the Indian Penal Code and Sections 3/ 4 of the Dowry Prohibition Act.
And In the matter of: Azan Ali Mistry, ...Petitioner.
Mr. M. H. Chowdhury, ...for the Petitioner.
Mr. Suman Saha, ...for the State.
ALLOWED Heard the learned Advocates of both the parties. Having considered the materials in the case diary produced before us, we are of the opinion that custodial interrogation of the petitioner is not necessary. There is no chance of abscondence of the petitioner.
We are, therefore, inclined to allow the prayer of the petitioner for granting anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing a bond of Rs.3,000/- (Rupees Three Thousand only) with one surety of like amount 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.
The application for anticipatory bail is, thus disposed of.
(Pranab Kumar Chattopadhyay, J.) < (Sudip Ahluwalia, J.)