Sk. Safikul Islam vs State

Petitioner undertakes to affirm and stamp the petition/application as per Rules within a month 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 3525 of 2020 is disposed of.

Petitioner is in custody for 40 days. It is further submitted that he is a victim of political machination and he has been falsely implicated in the instant

case and other vexatious criminal cases in order to harass and humiliate him.

Learned counsel appearing on behalf of the State opposes the prayer for bail and submits that the petitioner was instigating people to violate the

lockdown order.

Having considered the materials in the case diary and keeping in mind the nature of allegations in the light of submission that the petitioner has been

subjected to undue harassment by registration of series of criminal cases and in view of the period of detention suffered by him, we are inclined to

grant bail to the petitioner.

Accordingly, the petitioner is directed to 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 Learned Additional Chief Judicial Magistrate, Arambagh, Hooghly subject to the condition that during

bail he shall appear before the learned trial court regularly till disposal of the trial and he shall not intimidate witnesses or tamper with evidence in any

manner whatsoever.

In the event the petitioner fails to comply with the conditions as enshrined hereinbefore, it is open to the trial court to cancel the bail without any

further reference to this Court.

The application for bail is, thus, disposed of.