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In Re Isbail @ Isbai Sk vs State

Calcutta High Court · Decided on 28 April 2020 · Citation: (2020) 04 CAL CK 0050

HON’BLE JUDGES
Sanjib Banerjee, J · Bibek Chaudhuri, J
ACTS & SECTIONS REFERRED
Code Of Criminal Procedure, 1973 — Section 438(2)
RESULT
Disposed Of
CASE NUMBER
Criminal Misc. Case (Bail Application) (CRM) No. 3019 Of 2020
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Judgment

5 paragraphs · 196 words

The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the court. The petition is taken up through video conference on the basis of such undertaking.

The petitioner claims that even though a case of kidnapping has been slapped against the petitioner, the petitioner and the alleged victim had a love affair. The petitioner also alleges that he has married the victim.

Considering the fact that the petitioner does not have any criminal antecedents, there may not be any need to take the petitioner into the custody at this stage as long as the petitioner does not make contact with the alleged victim till the investigation is concluded. The petitioner will also meet the Investigating Officer as and when called.

Subject to the above, in the event of arrest, the petitioner will be released on bail upon furnishing security of Rs. 10,000/- (Rupees Ten Thousand only) and personal release bond of equivalent amount to the satisfaction of the arresting officer. In addition, the petitioner will comply with the directions laid down in Section 438(2) of the Code.

CRM 3019 of 2020 is disposed of.