Calcutta High Court (Appellete Side)
498A/307/406/325/504/34 Of The Indian ... vs In Re: Purnima Dolui on 2 December, 2019
1 02.12.2019
Sl No.143 A.M. CRM 11264 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 25.11.2019 in connection with Arambag Police Station Case No.98/2019 dated 28.09.2019 under Sections 498A/307/406/325/504/34 of the Indian Penal Code.
And In Re: Purnima Dolui ... ... Petitioner.
Mr. Siddhartha Sarkar ... for the petitioner.
Ms. Sonali Bhar ... ... for the State.
It is submitted on behalf of the petitioner that she has been falsely implicated in the instant case.
Learned lawyer for the State opposes the prayer for anticipatory bail. Having considered the materials on record and keeping in mind the nature of allegations and in view of the extent of complicity of the petitioner in the alleged crime and as the medical prescription does not disclose any external injury, we are inclined to grant anticipatory bail to the petitioner.
Accordingly, we direct that in the event of arrest, the petitioner 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 also be 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 2 appear before the court below and pray for regular bail within a period of four weeks from date.
The application for anticipatory bail is, thus, disposed of. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)