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Calcutta High Court (Appellete Side)

Prohibition Of Child Marriage Act vs In Re : Monimohan Manna @ Mani Mohan Manna on 4 September, 2017

Author: Debasish Kar Gupta

Bench: Debasish Kar Gupta

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04.09.2017

    srm CRM No. 8291 of 2017 Re  :    An  application  for  bail  under  Section  439  of  the  Code  of  Criminal Procedure  affirmed  on  21.08.2017  in  connection  with  Bagnan  P.S.  Case No.240  of  2017  dated  29.04.2017  under  Sections  376/511/354/323/506/120B of  the  Indian  Penal  Code  read  with  Section  8  of  the  Protection  of Children  from  Sexual  Offences  Act,  2012  and  Sections  10/11  of Prohibition of Child Marriage Act.

And In Re  : Monimohan Manna @ Mani Mohan Manna     ...Petitioner.


                         Mr. Navanil De,
                         Mr. Debarshi Brahma,
                         Ms. Ayantika Roy                          ..for the Petitioner

                    Mr. Binay Kumar Panda
                    Mrs. Puspita Saha,                                    ..for the State


                    Mr. Samrat Choudhury                   ...for the de facto complainant




Heard the learned Counsel appearing for the respective parties and perused the case diary.

The  petitioner  is  in  custody  for  129  days.  Charge  sheet  has  already been submitted.

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It is submitted on behalf of the petitioner that after submission of the charge  sheet  further  custodial  detention  of  the  petitioner  is  no  longer required.

It  appears  from  the  case  diary  as  perused  by  the  learned  State Advocate  that  the  petitioner  refused  to  undergo  any  medical  examination which is at page 49 of the case diary.

It is submitted on behalf of the de facto complainant that the dispute in  between  the  parties  was  an  outcome  of  misunderstanding  which  has already been settled.

On perusal of the materials in the case diary or that our attention has not  been  drawn  towards  any  material  showing  necessity  of  further custodial  detention  of  the  petitioner  even  after  submission  of  the  charge sheet  or  that  in  the  event  the  petitioner  is  enlarged  on  bail  he  is  likely  to abscond, we are inclined to allow his prayer for granting bail.

Accordingly, we allow the petitioner's prayer for bail. The  petitioner  be  released  on  bail  upon  furnishing  a  bond  of Rs.10,000/‐ with two sureties of Rs.5,000/‐ each, one of whom must be local, to  the  satisfaction  of  the  learned  Judge,  Special  Court  under  POCSO  Act, Uluberia,  Howrah,  on  condition  that  after  release,  the  petitioner  shall attend the trial on each and every day and in the event of any single default 3 on the  part of the petitioner,  the  bail  granted  to  him  shall  stand  cancelled automatically without any further reference to this Court.

The application for bail accordingly stands disposed of.

(Debasish Kar Gupta, J.) (Ashis Kumar Chakraborty, J.)