Calcutta High Court (Appellete Side)
Papai Santra vs Unknown on 10 August, 2023
10.08.2023 C.R.M. (A) 2957 of 2023
ML. 174
Court No. 29
Sourav
In Re: - An application for anticipatory bail under Section 438 of
the Code of Criminal Procedure in connection with Kotwali
Police Station Case No. 553 of 2023 dated 12.06.2023 under
Sections 363/365 IPC added Section 376AB IPC read with
Section 6(1) of POCSO Act.
And
In the matter of: Papai Santra
....petitioner.
Mr. Arnab Chatterjee
Mr. Amanul Islam
Mr. Sourav Mukherjee
Ms. Poulami Bose
...for the petitioner.
Mr. Arijit Ganguly
Mr. Avik Ghatak
...for the State.
Mr. Sumanta Das
... for the defacto complainant.
1.Heard learned Counsel for the parties.
2. From the statement of the victim recorded under Section 164 Cr.P.C., the offence under Section 376AB IPC is made out.
3. This petition for anticipatory bail is not maintainable in view of Section 438(4) Cr.P.C.
4. Accordingly, the application being CRM (A) 2957 of 2023 is dismissed.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 2