Calcutta High Court (Appellete Side)
66E/67/67A/67B Of The Information ... vs In Re: Prabhat Ranjan Rai @ Prabhat ... on 7 July, 2023
07.07.2023 Sl. No.40 akd [Adjourned] C. R. M. (DB) 2703 of 2023 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 04.07.2023 in connection with Bhadreswar Police Station Case No.188 of 2021 dated 03.06.2021 under Sections 363/376/328/417/419/292/506/509 of the Indian Penal Code read with Section 4 of the POCSO Act and subsequently charge sheet submitted under Sections 363/376/417/419/292(2)(a)/506/509 of the Indian Penal Code read with Section 4 of the POCSO Act and Sections 66E/67/67A/67B of the Information Technology Act.
And In Re: Prabhat Ranjan Rai @ Prabhat Ranjan @ Munna ... ... Petitioner Mr. Bitasok Banerjee ... ... for the petitioner Mr. Madhusudan Sur .. ld. Addl. Public Prosecutor Mr. Dipankar Paramanick ... ... for the State Petitioner renews his prayer for bail. Learned Additional Public Prosecutor submits that date has been fixed for consideration of charge on 19.07.2023.
Let the matter appear under the same heading on 02.08.2023. Report with regard to progress in the matter be filed on the adjourned day.
Trial court is directed to consider the issue of framing of charge in the meantime.
Parties shall communicate a copy of this order to the trial court for due compliance.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2