Calcutta High Court (Appellete Side)
Offences Act vs In Re : Amit Medda on 29 September, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
29.09.2021 101 Ct. No. 29 KAUSHIK Interim Bail C.R.M. 5120 of 2021 (Via Video Conference) In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Arambagh Police Station Case No. 141 of 2021 dated 19.04.2021 under Sections 376(2)(n)/504/506/34 of the Indian Penal Code read with Section 4 of the Protection of Children from Sexual Offences Act, 2012.
And In Re : Amit Medda ...... petitioner Mr. Niladri Sekhar Ghosh Ms. Sreemoyee Mukherjee .....for the petitioner Md. Anwar Hossain Ms. Sreyashee Biswas ....for the State Petitioner seeks bail.
Learned advocate appearing for the petitioner submits that, there is a longstanding relationship between the petitioner and the victim girl. He submits that, out of such relationship, a girl child was born to the victim girl. The petitioner now seeks to marry the victim girl since the victim girl is an adult presently. He relies upon the certified copy of the affidavit of the father of the victim girl filed before the Jurisdictional Court to the effect that the father of the victim girl is agreeable to allow the victim girl to marry the petitioner.
Learned advocate appearing for the State draws the attention of the Court to the statement recorded under Section 164 of the Code of Criminal Procedure. 2 Considering the peculiar facts and circumstances of the case and the facts that the police completed investigation and submitted charge-sheet, we grant interim bail to the petitioner. The petitioner shall be released on interim bail on furnishing bail bong of Rs. 10,000/- with two sureties of like amount to the satisfaction of Ld. Judge Special Court, Arambag District Hooghly Valid upto November 11, 2021. If on bail the petitioner shall report to the investigating officer once in a fortnight.
List the application on November 11, 2021.
(Debangsu Basak, J.) (Ananda Kumar Mukherjee, J.)