SUNANDA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The genesis of the case began with First Information Report (for short 'FIR ') which was lodged by one Sunanda Das (Petitioner of CRM 7296 of 2021) with Mongalkote Police Station on 12/7/2021 alleging murder of his father (Asim Das) leading to Registration of the case as Mongalkote Police Station Case no. 143 of 2021 dtd. 12/7/2021 under Ss. 302 of the Indian Penal Code, (for short I.P.C) 1860 read with Sec. 25/27 of the Arms Act 1959 corresponding to G.R case no. 618/2021.

(2.) It is alleged that C.I.D West Bengal, took up investigation of the case and during investigation prima facie it has been revealed that opposite parties, four (4) accused, cooked up a conspiracy to kill the deceased father of the complainant and got it done by one Obaidur Rahaman @ Suraj, hired killer, who fired the fatal gun-shot at Asim Das on 12/7/2021. Accordingly, C.I.D West Bengal arrested said opposite parties and submitted charge sheet being no. 190 of 2021 dated 07.10.2021under Sec. 302/120B/473/34 of the IPC against nine (9) accused persons including four opposite parties, after completion of investigation.

(3.) Ld. Vacation Judge, Purba Bardhaman, granted bail to all four opposite parties on 26/10/2021 vide three criminal Misc. case nos. 2182/2021, 2185/2021 and 2193/2021 after perusal of case diary and after hearing both sides holding inter alia that investigation was completed by submitting charge sheet and accused were in custody for considerable period. Ld. Judge granted bail to all four opposite parties on executing bail bond of Rs.10,000.00 with two sureties of Rs.5000.00 each and also on condition to report to the C.I.D once in a week keeping an eye to the apprehension of any threat to the witness.