Calcutta High Court (Appellete Side)
Seema Kalim vs Unknown on 22 January, 2020
1 22.01.2020
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43as (Rejected) C.R.M. 793 of 2020 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 10.01.2020 in connection with Tiljala P.S. Case No.446 of 2018 dated 23.11.2018 under Sections 384/376D/34 of the Indian Penal Code and charge sheet submitted under Sections 384/376/34 of the Indian Penal Code read with Sections 120B/370 of the Indian Penal Code. In the matter of : Seema Kalim.
... Petitioner.
Mr. Nabankur Paul.
...for the Petitioner.
Mr. Saibal Bapuli, ld. A.P.P., Mr. Bibaswan Bhattacharyya.
.....for the State.
Heard the learned Advocates appearing for the parties. Having considered the materials on record disclosing prima facie involvement of the petitioner in subjecting the victim to gang rape and prostitution as appearing from her statement recorded under Section 164 of the Code of Criminal Procedure, we are of the opinion that in view of the gravity of the offence, this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail of the petitioner is rejected.
(Suvra Ghosh.) (Joymalya Bagchi, J.) 2