- (1.) THIS is an application for bail under Section 439 of the Cr. P. C. has been taken out by Lahor Sk. @ Lohar Sk. who was arrested on 10.6.2012 in connection with Tehatta P.S. case No.282 of 2012 dated 3.5.2012 for committing offence under Sections 498A/406/325/506/34 of the I.P.C.
(2.) HEARD Mr. Mandal, learned Counsel appearing on behalf of the petitioner. Heard Ms. Hasna, learned Counsel appearing on behalf of the opposite party/State of West Bengal. Perused the C.D. and the materials therein. Considering the nature of allegations and aspersions in the F.I.R. and the period of detention of the petitioner, I allow the prayer for bail. The petitioner may find bail of Rs.5,000/- with one surety of like amount to the satisfaction of the learned A.C.J.M. Tehatta, 24- Paraganas, South on condition that the petitioner should report the I.O. on every Friday till the report under Section 173 of the Cr. P. C. is filed.
(3.) THE application for bail being C.R.M.11286 of 2012 is disposed of. C.D. be returned. Urgent photostat certified copy of this order, if applied for, be given to the learned Advocates of the parties upon compliance of necessary formalities.;