Calcutta High Court (Appellete Side)
Sections 343/363/366/372/376D Of The ... vs In Re : Jinnatan Bibi on 26 June, 2019
1 26.06.2019170
sdas rejected C.R.M. 5336 of 2019 In Re.: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 21.06.2019 in connection with Dholahat Police Station Case No. 51 of 2017 dated 16.02.2017 under Sections 343/363/366/372/376D of the Indian Penal Code.
And In Re : Jinnatan Bibi ..... petitioner Mr. Hironmoy Paul, Mrs. Sreyashi Bhowkick ..... for the petitioner Mr. Sudip Ghosh, Mr. Bitasok Banerjee .... for the State Having considered the materials on record disclosing prima facie involvement of the petitioner in trafficking victim girls for sexual exploitation, we are of the opinion that this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly application for anticipatory bail of the petitioner is rejected.
(Manojit Mandal, J.) (Joymalya Bagchi, J.) 2