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26.07.2012.

mb C.R.M 11976 of 2012 In Re.: An Application under Section 439 of the Code of Criminal Procedure, 1973 filed on 20th July, 2012. And

In the matter of : Sk. Ismail

......Petitioner

Mr. Debasis Sur......... ..........for the petitioner. Mrs. Kalyani Bhattacharyya...for the State of W.B. This application for bail under Section 439 of the Code of Criminal Procedure has been taken out by Sk. Ismail, who was arrested in connection with Sutahata Police Station Case No. 152 of 2012 dated 24.06.2012 for committing offence under Sections 323/380 of the Indian Penal Code.

Heard Mr. Sur, learned advocate for the petitioner and Mrs. Bhattacharyya, learned advocate for the State of West Bengal. Perused the Case Dairy and materials therein. Considering the nature of offence and background of the case, I allow the prayer for bail.

Let the petitioner be enlarged on bail to the satisfaction of the learned Additional Chief Judicial Magistrate, Haldia, Purba Medinipur upon furnishing a bond of Rs.5,000/- with one surety of like amount and on condition that after being released on bail, the petitioner should report the Investigating Officer of the case on every Friday until further order.

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This application stands disposed of. C.D. be returned to the learned advocate for the State of W.B. immediately.

( Kanchan Chakraborty, J. )