Calcutta High Court (Appellete Side)
Sandip Dey @ Suman vs Unknown on 1 October, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
01.10.2021 Serial no.26 Aloke Ct. No.29 (Through Video Conference) CRM 6551 of 2021 In re : An Application for Bail under Section 439 of the Code of Criminal Procedure filed on 22.09.2021 in connection with Dum Dum Police Station FIR Case No. 1124 dated 29.12.2018 under Sections 376/354D/506 of the Indian Penal Code with POCSO Case No. 13/19 under Sections 4/6/8 of the POCSO Act.
And In the matter of : Sandip Dey @ Suman ... ...Petitioner Mr. Ashis Kr. Chowdhury, Advocate Ms. Debarupa Mukherjee, Advocate Ms. Sanjukta Das, Advocate ... ...For the State Mr. Saibal Bapuli, ld. APP Mr. Bibaswan Bhattacharya, Advocate ... ... For the State Petitioner seeks bail.
Learned Advocate appearing for the petitioner submits that the petitioner is in custody for 958 days. The police submitted charge-sheet and, therefore, continued detention of the petitioner is not required. The complaint is due to a love relationship going sour.
Learned Advocate appearing for the State draws the attention of the Court to the statement recorded under Section 164 of the Code of Criminal Procedure and the medical report.
Considering the statement recorded under Section 164 of the Code of Criminal Procedure of the victim lady and considering the medical report, we are not inclined to grant bail to the petitioner.
CRM 6551 of 2021is dismissed.
(Debangsu Basak, J.) (Ananda Kumar Mukherjee, J.)