Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re:- Nirmal Sarkar @ Parimal on 14 June, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 12 14.06.2017
sm Allowed CRM No.5205 of 2017 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 12.06.2017 in connection with Banarhat Police Station Case No.68 of 2017 dated 10.03.2017 under section 4 of the Protection of Children from Sexual Offences Act, 2012.
And In Re:- Nirmal Sarkar @ Parimal .. Petitioner. Mr.Rabi Sankar Chattopadhyay Mr.Subhadip Banerjee Ms.Snigdha Saha Ms.Priyanka Tiwari .... for the petitioner Mr.Saswata Gopal Mukherjee, ld.PP Ms.Amita Gaur ... for the State.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
It is true that the petitioner's prayer for bail was rejected about a month back, while the investigation was going on.
Now, the investigation is over and the charge-sheet has been submitted.
Considering the nature of the allegation and the materials collected in support of the same and when no case is made out from the side of the State that if the petitioner is released on bail, he is likely to abscond, the prayer for bail of the petitioner stands allowed. 2 Let 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), Jalpaiguri.
Accordingly, this application for bail is disposed of.
(Ashim Kumar Roy, J.) (Ashis Kumar Chakraborty, J.)