- (1.) THIS is an application for bail under Section 439 of the Cr. P. C. has been taken out by Abani Mahato who was arrested in connection with Joypur P.S. case No.52 of 2012 dated 18.6.2012 for committing offence under Section 420 of the I.P.C.
(2.) HEARD Mr. Mukherjee, learned Counsel appearing on behalf of the petitioner. It is stated that the petitioner has not collected money from any person. It was one Bharat Chandra Pramanik who collected money from different people and cheated them. He submits that the petitioner is in the custody since arrest. There is no improvement in the investigation. Heard Mr. Ghosh, learned Counsel appearing on behalf of the opposite party/State of West Bengal who submits that many persons have been cheated by this petitioner with the help of Bharat Ch. Pramanik and the money they cheated is yet to be recovered. Perused the C.D. and the materials therein. Upon consideration of the facts and circumstances of the case and the period of detention of the petitioner in connection with the case, I allow the prayer for bail.
(3.) THE petitioner may find bail of Rs.10,000/- with two sureties of Rs.5,000/- each out of which one must be local surety of village Kusumtikari under Police Station Joypur, District-Purulia to the satisfaction of the learned A.C.J.M. Purulia on condition that the petitioner should report the I.O. on every Tuesday till the report under Section 173 of the Cr. P. C. is filed. The application for bail being C.R.M.11271 of 2012 is disposed of. C.D. be returned.;