Anjali Ray And Ors. vs State Of West Bengal

The petitioners undertake to affirm and stamp the petition/application as per the Rules within a month of resumption of normal functioning of the court.

Subject to such undertaking, the application is taken up through video conference.

The petitioners are the mother-in-law, father-in-law, grandmother-in-law and wife of the brother-in-law of the victim in a case under Sections

498A/304B/406 of the Indian Penal Code.

It is submitted on behalf of the petitioners that the principal accused, being the husband of the victim was released on regular bail.

In view of such circumstances, we are of the view that custodial interrogation of the present petitioners is not necessary. Accordingly, the petitioners

are entitled to be released on anticipatory bail.

Accordingly, in the event of arrest, the petitioners will be enlarged on bail on furnishing security bond of Rs.10,000/- (Rupees Ten Thousand) each

with one local surety of the like amount to the satisfaction of the arresting officer subject to the condition laid down under Section 438(2) of the Code

of Criminal Procedure with a further condition that the petitioners will meet the Investigating Officer once in a fortnight until further order.

In the event the petitioners fails to comply with the condition as enshrined hereinabove, it is open to the trail court to cancel the bail without any further

reference to this Court. This order shall remain valid for a period of four months.

CRM 5365 of 2020 and CRAN 3685 of 2020 are, accordingly, allowed.