Calcutta High Court (Appellete Side)
An Application For Bail Under Section vs In Re : Fr. Benedict Antony @ Fr. Benedict on 4 December, 2014
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1 04.12.2014(77)
DC.
C. R. M. 16349 of 2014 In the matter of : An Application for bail under Section 439 of the Code of Criminal Procedure filed on 20.11.2014 in connection with Chopra Police Station Case No. 1137 of 2014 dated 25.10.2014 under Sections 377/511/342/506 of the Indian Penal Code and Section 12 of the Protection of Children from Sexual Offences Act, 2012.
And In re : Fr. Benedict Antony @ Fr. Benedict.
....................Petitioner Mr. Arnab Mukherjee ..............for petitioner Ms. Pusmita Saha .................for the State The petitioner herein is seeking bail in connection with Chopra Police Station Case No. 1137 of 2014 dated 25.10.2014 under Sections 377/511/342/506 of the Indian Penal Code and Section 12 of the Protection of Children from Sexual Offences Act, 2012.
The learned Advocate of the petitioner submits that the petitioner herein is in custody for last 40 days. The learned Advocate of the petitioner further submits that charge-sheet has already been submitted.
Heard the learned Advocate representing the State.
Having Considered the materials in the case diary and also considering the fact that 2 the petitioner herein is in custody for last 40 days and further considering the fact that charge-sheet has already been submitted, we are of the opinion that further detention of the accused/petitioner is not necessary.
Therefore, the accused/petitioner, namely, Fr. Benedict Antony @ Fr. Benedict be released on bail upon furnishing a bond of Rs. 3,000/- (Rupees Three Thousand) only with one local surety of like amount to the satisfaction of the learned Chief Judicial Magistrate, Uttar Dinajpur at Raiganj.
The application for bail, thus, stands allowed.
(Pranab Kumar Chattopadhyay-J.) ( Sudip Ahluwalia-J.)