PRADIP CHANDA Vs. STATE

JUDGEMENT

(1.) THIS application for bail under Section 439 of the Cr. P. C. has been taken out by Pradip Chanda, an accused arrested in connection with Bidhannagar (South) Police Station Case No.44 of 2012 dated 24.2.2012 under Sections 365/384/34 of the I.P.C. Heard Mr. Mukherjee, learned Complainant. Counsel appearing on behalf of the petitioner. Heard Mr. Ghosh, learned Counsel appearing on behalf of the State of West Bengal/opposite party and Mr. Rana Mukherjee for the defacto complainant. Perused the C.D. and the materials therein.

(2.) THIS petitioner made attempts earlier in this Court for bail unsuccessfully. He was arrested on 24.2.2012 in connection with this case. It can be gathered from the C.D. and the materials therein that this man along with others compelled the defacto complainant to put signatures on an agreement and other papers. Ultimately, it was revealed that a deed of agreement between Pradip Chanda and the defacto complainant allegedly had executed in respect of her properties. The deed has been seized. The stamped paper without containing anything excepting the signature of the defacto complainant has also been seized. There are, no doubt, materials in abundance against this petitioner. But there is no necessity to keep this accused behind the bars for the purpose of investigation. He is in custody for a considerable period of time and the investigations so far as seizure of questioned documents are concerned, the I.O. has already taken care of. Accordingly, I allow the prayer for bail.