Dipak Das vs The State Of West Bengal
2021 Latest Caselaw 6650 Cal

24.12.2021 Item No.03.

suman Ct.42 (Via Video Conference)

CRA 281 of 2021 With CRAN 2 of 2021

In Re: An application for modification of condition of bail in connection with judgment and order dated 03.08.2021 and 05.08.2021.

                                  And

                  In the matter of:          Dipak Das
                                                  Vs.
                                      The State of West Bengal

                    Mr. Debasis Kar
                    Mr. Husen Mustafi
                               ...for the appellant

                    Ms. Anushua Sinha
                    Mr. Pinak Kumar Mitra
                               ...for the State

This is an application for modification of the order of

bail granted on 25th November, 2021 in connection with

the instant appeal.

It is submitted by Mr. Kar, learned advocate for the

appellant that the appellant was enlarged on bail of

Rs.20,000/- (Rupees Twenty Thousand) with two sureties

of Rs.10,000/- (Rupees Ten Thousand) each, one of whom

must be a local surety to the satisfaction of the learned

Chief Judical Magistrate, Howrah. The appellant tried his

best to arrange for local surety but such local surety

having landed property to cover a sum of Rs.10,000/-

(Rupees Ten Thousand) could not be found by the family

members of the appellant. Therefore, he is in custody and

he is not in a position to enjoy the fruits of the order dated

25th November, 2021.

Considering the submission made by the learned

advocate for the appellant /petitioner and the learned

advocate for the State, the condition for bail is modified in

the manner that the appellant is permitted to present one

person having requisite financial capacity to stand as

surety of Rs.10,000/- (Rupees Ten Thousand). In other

words, instead of local surety, the appellant is permitted

to submit cash surety. All other conditions mentioned in

the order dated 25th November, 2021 shall remain in

force.

The application is, thus, disposed of.

(Bibek Chaudhuri, J.)