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Allowed In Re : Sanjit Murmu @ ... vs State Represented By The
2021 Latest Caselaw 4858 Cal

Citation : 2021 Latest Caselaw 4858 Cal
Judgement Date : 15 September, 2021

Calcutta High Court (Appellete Side)
Allowed In Re : Sanjit Murmu @ ... vs State Represented By The on 15 September, 2021

15.09.2021 tkm/ct 29 C.R.M. 5774 of 2021 sl no. 45 In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure in connection with Gazole P.S Case no. 245 of 2020 dated 12.6.2021 under sections 306/34 of the IPc And Allowed In Re : Sanjit Murmu @ Sanjib Murmu ...... petitioner

Ms. A Banerjee Ms. Pooja Shukla Mr. Dr. J Adhikary ...... for the petitioner Ms. Faria Hossain Ms. Sonali Das ...... for the State

Petitioner seeks anticipatory bail.

It is submitted on behalf of the petitioner that he has been

falsely implicated in the instant case by the victim girl. According to

the learned advocate for the petitioner, the petitioner cannot have

any relationship with the minor. She relies upon a judgment of the

Supreme Court dated September 14, 2021 passed in Criminal

Appeal no. 953 of 2021(Velladurai vs. State represented by the

Inspector of Police)

Learned advocate for the State opposes the prayer for

anticipatory bail and draws attention of this Court to the statement

recorded under section 161 Cr.P.C.

Considering the facts and circumstances of the case as well

as the materials in the case diary and statement recorded under

section 161 Cr.P.C by the mother of the victim, we are inclined to

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 subject to the conditions as laid

down under section 438(2) of the Code of Criminal Procedure, 1973

and on further condition that the petitioner while on bail, shall

meet the investigating officer once in a week until further orders.

Petitioner shall appear before the jurisdictional court and pray for

regular bail within four weeks from date.

The application being CRM 5774 of 2021 is disposed of.

(Ananda Kumar Mukherjee, J.) (Debangsu Basak, J.)

 
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