MUKESH TANTI @ PRASAD Vs. STATE
LAWS(CAL)-2012-1-148
HIGH COURT OF CALCUTTA
Decided on January 17,2012

MUKESH TANTI @ PRASAD Appellant
VERSUS
Respondents

JUDGEMENT

- (1.) This application under Section 439 of the Cr. P. C. has been filed by the accused Mukesh Tanti @ Prasad, praying for bail in connection with Bhadreswar Police Station Case No.238 dated 12.12.2011 under Sections 498A/406 of the I.P.C.
(2.) Heard Mrs. Banerjee, learned Counsel appearing on behalf of the State. Heard Mr. Bera, learned Counsel appearing on behalf of the petitioner. Perused the C.D.
(3.) The petitioner may find bail of Rs.5,000/- with one surety of like amount to the satisfaction of the learned Additional Chief judicial Magistrate, Chandernagore on condition that he should report before the I.O. of the case on every Friday until further order.;


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