Bisakha Majumdar vs State Of West Bengal
2022 Latest Caselaw 7622 Cal

 D/L4                                  C.R.A. (SB) 69 of 2022
17.11.2022

With Bpg.

CRAN 1 of 2022

In Re: An application under Section 389(2) of the Code of Criminal Procedure for bail;

Bisakha Majumdar Versus State of West Bengal

Mr. Swapan Kumar Mallick, Mr. Kazi M. Rahman, Ms. Sudeshna Das.

...for the appellant.

Mr. Saswata Gopal Mukherjee, Ld.P.P., Mr. Sandip Chakraborty.

...for the State.

In Re: CRAN 1 of 2022

The appellant has been sentenced for a term

imprisonment in respect of an offence being committed under

Section 307 of the Indian Penal Code, 326 of the Indian Penal Code

and other allied offences.

Mr. Mallick, learned advocate appearing for the appellant

submits that the appellant was throughout on bail during the trial

and presently she is in custody since the judgment was delivered on

28th April, 2022.

Mr. Sandip Chakraborty, learned advocate appearing for

the State opposes the prayer for bail and draws the attention of the

Court to the nature of the injuries.

Having regard to the fact that the imprisonment is for a

fixed period of time and the appellant being a lady is in custody for

more than six months, I am of the opinion that she may be released

on bail. Accordingly, the appellant, namely, Bisakha Majumdar,

shall be released on bail upon furnishing bond of Rs.10,000/-

(Rupees Ten Thousand) only with two sureties of like amount each,

one of whom must be local, to the satisfaction of the learned Chief

Judicial Magistrate, North Dinajpur.

If on bail, the appellant would once in a month obtain an

acknowledgement from the office of the learned Chief Judicial

Magistrate, Uttar Dinajpur till further orders of this Court. In case

of any change of residence, the appellant would inform the same to

the learned Chief Judicial Magistrate, Uttar Dinajpur as also to the

Officer-in-Charge/Inspector-in-Charge, Hemtabad Police Station.

With the aforesaid observations, CRAN 1 of 2022 is

disposed of.

Records reflect that the appeal was admitted on 6th July,

2022. The lower court records are already available. Yet the paper

books have not been made ready.

Learned Registrar (Administration), High Court, Calcutta

is hereby directed to monitor the preparation of the paper books by

9th December, 2022.

List the criminal appeal under the heading "To Be

Mentioned" on 13th December, 2022.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)