SABHAS CHANDRA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) HEARD Mr. Partha Pratim Das, the learned Counsel appearing on behalf of the petitioners as well as Mr. Swapan Kumar Mallick, the learned Counsel appearing on behalf of the State. Perused the Case Diary.

(2.) THE present petitioners, who happened to be the father-in-law and the sister-in-law of the defacto-complainant, being implicated in a case relates to offence punishable under Sections 498a/406/34 of the Indian Penal Code, and apprehending arrest in connection with the said case, moved an application for anticipatory bail before the learned Chief Judge, City Sessions Court, calcutta, when the learned Judge, after perusal of the Case Diary and considering the materials appearing therefrom allowed the petitioners' prayer for anticipatory bail and directed the same shall remain valid till 10th of november, 2008.

(3.) DURING the subsistence of the order of anticipatory bail, both the petitioners surrendered in the Court below and was released on interim bail by the learned Chief Metropolitan Magistrate, Calcutta on condition that they shall produce in Court the principal accused i. e. husband by November 10, 2008. On the next day, i. e. , on 10th of November, 2008, since the petitioners could not produce the principal accused, the learned Court below refused to confirm the ad interim bail or to extend the same and issued Warrant of Arrest against the present petitioners.