Asraf Sk. & Anr vs State Of West Bengal

The petitioners undertake to affirm and stamp the petition/application as per rules within 48 hours of resumption of normal functioning of the court. Subject to such undertaking, the application is taken up for hearing through video-conference.

It is submitted on behalf of the petitioners that police report has been filed under section 306 IPC and investigation is complete.

Learned Public Prosecutor appearing for the State opposes the prayer for bail.

Having considered the materials on record and keeping in mind the nature of allegations and the extent of complicity by the petitioners therein and in view of the period of detention suffered by the petitioners over three months, we are inclined to grant bail to the petitioners.

Accordingly, we direct that the petitioners shall be released on bail upon furnishing a bond of Rs.10,000/- (each) with two sureties of like amount each, one of whom must be local, to the satisfaction of the appropriate trial court, subject to condition that the petitioners shall appear before the trial court on every date of hearing until further orders and shall not intimidate the witnesses and/or tamper with evidence in any manner whatsoever.

In the event the petitioners fail to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel their bail in accordance with law without further reference to this Court.

The application for bail is, accordingly, allowed.

All concerned parties are to act in terms of a copy of the order downloaded from the official website of this court.