Calcutta High Court (Appellete Side)
Lal Mohan Ghosh Chowdhury vs Unknown on 24 December, 2014
Author: Tapan Kumar Dutt
Bench: Tapan Kumar Dutt
C.R.M. 11671 of 2014 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 1.9.2014 in connection with Tehatta P.S. Case No. 111 of 2014 dated 07.02.2014 under Sections 147/149/447/427/435/379/506 of the Indian Penal Code. In the matter of : Lal Mohan Ghosh Chowdhury & Ors.
... Petitioners Mr. Angshuman Chakraborty, Mr. Amanul Islam ... for the Petitioners Mr. Suman Saha ... for the State It is submitted on behalf of the petitioners that the petitioners are not involved in the offence.
We have heard the learned Counsel for the State and perused the materials available in the case diary.
On consideration of the statement of the witnesses recorded under Section 161 of the Code of Criminal Procedure and other materials available in the case diary, we are of the view that there is no need for custodial interrogation of the petitioners.
Accordingly, we direct that in the event of arrest the petitioners ( 1. Lal Mohan Ghosh Chowdhury, 2. Sahajahan Sk, 3. Pintu Sk, 4. Bakul Sk, 5. Sadek Ali Sk, 6. Bappa Sk, 7. Abdul Alim Sk, 8. Saiful Sk and 9. Kalimuddin Sk ) shall be released on bail upon furnishing a bond of Rs. 5,000/- each with one surety of like amount each to the satisfaction of the learned Additional Chief Judicial Magistrate, Tehatta, subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.
The application for anticipatory bail is disposed of.
( Tapan Kumar Dutt, J. ) 2 ( R. K. Bag, J. )