BISHWAYJET TEWARI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This application for bails u/s. 439 of the Code of Criminal Procedure on behalf of the petitioner Bishwayjet Tewari @ Biswajit Tewari is directed for his release on bail in connection with section (Beniapukur) P.S. case No. 196 dated 14.6.98 u/ss. 420/406/120B of the I.P.C.

(2.) The aforesaid case was registered by order dated 8.6.98 of the Ld. A.C.J.M. Sealdah in a petition of complaint registered as C-297/98 by one Zafar Ali before the Ld. A.C.J.M. praying for sending the petition of complaint alleging the commission of offences u/ss. 420/406/120B, I.P.C. by the accused persons (1) Zanita Zafar @ Tapashi (2) Smt. Sandhya Das (3) Smt. Tararani Das (4) Premchand Chowdhury and Bishajit Tewari (petitioner herein) named therein for investigation u/s. 156(3) of the Cr. P.C. and the Ld. A.C.J.M. by the said order directed of O/C. Beniapukur P.S. for investigation u/s. 156(3) Cr. P.C. after treating the complaint as F.I.R.

(3.) By order dated 5.8.98 in Cr. Misc. Case No. 2406 of 1998, of the Ld. Sessions Judge, Alipore, South 24 Paraganas on an application for anticipatory bail filed by the petitioner along with two other accused persons Sandhya Das and Tararani Das in connection with the said case disposed of the said application by directing the petitioners to take steps by 20.8.98 and further directing that in the event of arrest the petitioners may find bail of Rs. 1000/- with two sureties of Rs. 500/- each subject to the conditions enumerated in clauses (i), (ii), (iii) of section 438 (2) Cr. P.C. It was recorded in that order that C.D. was not produced.