ARUP CHAKRABORTY Vs. STATE

JUDGEMENT

(1.) THIS is an application for bail under Section 439 of the Cr. P. C. has been taken out by Haru Chakraborty who was arrested on 27.5.2012 in connection with Laketown P.S. case No.92 of 2012 dated 7.6.2012 for committing offence under Sections 420/120B of the I.P.C. This is the third attempt on the part of this petitioner to get an order of bail from this Court.

(2.) HEARD Mr. Jana, learned Counsel appearing on behalf of the petitioner. There is no further development in the investigation. It is reported that the parties entered into another agreement in respect of the disputed property and that would be expected to be materialised very soon. The petitioner is in custody for about 52 days.

(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 to the satisfaction of the learned C.J.M. at Alipore, 24-Paraganas, South on condition that the petitioner should report the I.O. on every Monday and Friday.