Calcutta High Court (Appellete Side)
In Re:- Anirban Dey @ Anirban De vs Re: An Application For Bail Under ... on 28 March, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 23 28.3.2017
C.R.M. No.2435 of 2017 p.d.
In re:- Anirban Dey @ Anirban De .... Petitioner.
-And-
Re: An application for bail under Section 439 Cr.P.C. affirmed on 21.3.2017 in connection with Jadavpore Police Station Case No.565 dated 7.10.2016 under Sections 341/323/507/509/354C/307/379/34 of the Indian Penal Code and Sections 4/6/8 of the Protection of Children From Sexual Offences Act, 2012.
Mr. Abhra Mukherjee ... For the petitioner. Mr. Prasun Dutta, Ms. Zareen N. Khan ... For the State.
Heard the learned Advocates appearing on behalf of the parties. The petitioner is in custody for 171 days and while he is adult, the victim is aged about 17 ½ years.
We have gone through the case diary, more particularly through the statement of the victim girl recorded under Section 164 Cr.P.C.
Now, going through the same and considering the nature of the allegations and petitioner's period of detention in custody and when no case is made out from the side of the State showing that further custodial detention of the petitioner is necessary, we allow his prayer for bail.
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 being the learned Additional Sessions Judge, 2nd Court, Alipore. 2 The application for bail is, thus, disposed of.
(Ashim Kumar Roy, J.) (Shivakant Prasad, J. )