Dipak Manda vs State Of West Bengal

The petitioner undertakes 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.

Accordingly, the application being CRAN No.2174 of 2020 is disposed of.

Having considered the materials on record and bearing in mind the nature of allegations and in view of the submission that the investigation is complete and the period of detention suffered by the petitioner since March 12, 2020, we are inclined to grant bail to the petitioner.

Accordingly, we direct that the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/- 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 petitioner 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 petitioner fails to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel his 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.