Calcutta High Court (Appellete Side)
Asgar Dalal vs Unknown on 28 March, 2019
1 65 28.03.2019 C.R.M. 3482 of 2019 Aloke Court 28 In Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 25.03.2019 in connection with Garhbeta P.S. Case No. 411 of 2015 dated 26.10.2015 under Sections 147/148/149/326/302/379/120B of the Indian Penal Code and Sections 25/27 of the Arms Act and Section 9B of the Explosives Act.
And In the matter of: Asgar Dalal ...Petitioner Mr. Souma Subhra Ray ... for the petitioner Mr. Madhusudan Sur, ld. A.P.P. Mr. Manoranjan Mahata ... for the State It is submitted on behalf of the petitioner that co-accused persons Allowed have been granted anticipatory bail.
Learned counsel for the State opposes the prayer for anticipatory bail.
Having considered the materials on record and bearing in mind the extent of complicity of the petitioner in the alleged crime and as co-accused persons similarly circumstanced with the petitioner have been granted anticipatory bail, we are inclined to grant anticipatory bail to the petitioner also.
Accordingly, we direct that in the event of arrest, the petitioner shall be released on bail upon furnishing 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 he shall appear before the court below and pray for regular bail within a fortnight from date.
The application for anticipatory bail is, accordingly, allowed. Urgent Photostat Certified copy of this order, if applied for, be supplied expeditiously after complying with all necessary legal formalities. (Manojit Mandal, J.) (Joymalya Bagchi, J.) 2