Calcutta High Court (Appellete Side)
363/366A/120B/506/34 Of The Indian ... vs In Re: Gofur Sk on 7 July, 2022
07.07.2022 Sl. No.21 akd [Rejected] C. R. M. (DB) 2142 of 2022 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 29.06.2022 in connection with Kaliganj Police Station Case No. 07 of 2015 dated 03.01.2015 under Sections 363/366A/120B/506/34 of the Indian Penal Code.
And In Re: Gofur Sk.
... ... Petitioner Mr. Amanul Islam Mr. Sourav Mukherjee ... ... for the petitioner Ms. Amita Gaur Mr. Atulya Sinha Ms. Sreeparna Das ... ... for the State Petitioner renews his prayer for bail. It is submitted on behalf of the petitioner that he is not the principal accused.
Learned advocate appearing for the State opposes the prayer for bail.
We have considered the materials on record including the statement of the victim girl recorded under Section 164 of the Code of Criminal Procedure. From the statement it appears petitioner along with other accused persons had abducted the victim girl who was subsequently drugged and raped. Trial is in progress and examination of prosecution witnesses is continuing. In view of the aforesaid facts, we are not inclined in granting bail to the petitioner at this stage.
The application for bail is thus rejected. (Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.) 2