Calcutta High Court (Appellete Side)
Act vs In Re: Dr. Indranil Khan on 1 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
01.02.2024 05 Ct. No. 29 S.D. Allowed C.R.M.(A) 302 of 2024 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure in connection with Dankuni Police Station Case No. 08 of 2024 dated 07.01.2024 under Sections 143/323/325/332/353/417/34/225 of the Indian penal Code read with Section 3 of the Prevention of Damage to Public Property (PDPP) Act 1984 read with Section 32 of Police Act and Section 15 of the National Highways (NH) Act, 1956.
And In Re: Dr. Indranil Khan ...... petitioner Mr. Krishnendu Bhattacharya Mr. Loknath Chatterjee Mr. Priyankar Ganguly Ms. Neelanjana Ghorai Ms. Sarmistha Basak ....for the petitioner Mr. Debasish Roy, Ld.P.P., Mr. Arijit Ganguly Mr. Arif Ekbar Mollah ...for the State Injury report sustained in the incident appears to be a simple hurt.
Complicity of the petitioner in the incident is debatable. In such circumstances, we 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/-, with two sureties of like amount each, to the satisfaction of the arresting officer and also be subject to the conditions as laid down under Section 438(2) of the Code of 2 Criminal Procedure, 1973. The petitioner will report before the Investigating Officer once a month till the conclusion of the investigation. 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 jurisdictional Court will pass appropriate order to secure the presence of the petitioner in Court including cancelling the anticipatory bail granted without further reference to this Court.
This application for anticipatory bail is, thus, allowed.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)