Calcutta High Court (Appellete Side)
Durgawati Singh & Ors vs Unknown on 24 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
CRM 2364 of 2021 24.03.2022
Sl. 103 Court No.29 In Re: - An application for anticipatory bail under Section 438 of suvayan the Code of Criminal Procedure in connection with Howrah P.S. (Allowed) case No. 524 of 2018 dated 26/09/2018 under Sections 186/189/283/353/332/506/34 of the Indian Penal Code, 1860 and Sections 9/15A of the West Bengal Maintenance of Public Order Act, 1972.
And In the matter of: Durgawati Singh & Ors.
....petitioners.
Mr. Ajit Kumar Mishra Mr. Abhishek Acharya ...for the petitioners.
Mr. Rudradipta Nandy ...for the State.
Petitioner seeks anticipatory bail. Considering the fact that the police filed charge-sheet and considering the fact that the petitioners are ladies, we grant anticipatory bail to the petitioners.
Accordingly, we direct that in the event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs.10,000/- (Rupees Ten Thousand Only) each 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 petitioners shall appear every day before the jurisdictional Court on and from the date fixed for appearance of the accused and in default the 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 petitioners is allowed.
2CRM 2364 of 2021 is, thus disposed of.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)