Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re:- Tahir Sk on 4 January, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 18 04.01.2017
sm Rejected CRM No.10742 of 2016 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 21.12.2016 in connection with Ratua Police Station Case No.112 of 2008 dated 26.05.2008 under sections 376/376(G)/34 of the Indian Penal Code.
And In Re:- Tahir Sk. .. Petitioner.
Ms.Sreyashee Biswas Mr.Mounick Ghosh ... for the petitioner Mr.Manjit Singh, Ld.PP Mr.Ranadeb Sengupta ... for the State.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
The learned advocate for the petitioner submits that his client is in custody for about 344 days.
Opposing the prayer for bail, the learned Public Prosecutor, High Court, Calcutta submits that this is a case, where the petitioner absconded for long eight (8) years and after his arrest since the record was not traceable, it took some time to reconstruct the same and now the case has been committed to the court of Sessions.
He then draws our attention to the statement of the victim-girl, which is at page 8 of the case diary. 2
Now, going through the same, we find that this is a case of trafficking and the victim-girl was taken to Bombay and was sexually abused on the pretext of arranging a job.
Considering the nature and seriousness of the allegation and the materials collected in support of the same and the gravity of the offence, in our opinion, this is not at all a fit case for bail.
Accordingly, this application for bail is rejected.
(Ashim Kumar Roy, J.) (Debi Prosad Dey, J.) 04.01.2017 sm CRM No.10715 of 2016 In the matter of;- Om Prakash Singh. .. Petitioner. Mr.Debasish Roy, Ms.Sreyashee Biswas. .. for the petitioner. Mr.Binay Panda. .. for the State. 3 Mr.Firoj Edulze Mr.Arnab Saha. .. for the de facto complainant.
Heard-in-part.
(Ashim Kumar Roy, J.) (Debi Prosad Dey, J.)