Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Raju @ Chattu @ Badsa Sk on 13 June, 2014
Author: Shib Sadhan Sadhu
Bench: Shib Sadhan Sadhu
1 Sl. June 13, C.R.M. 6826 of 2014
62. 2014 In the matter of: An application for bail under Section 439 of the Code of Criminal Procedure Code filed on June 4, 2014 in connection with Khanakul Police Station Case No. 369 of 2013 dated September 10, 2013 under Sections 363/365/368/376 of the Indian Penal Code read with Section 4 of the Protection of Children from Sexual Offences Act, 2012;
And In the matter of: Raju @ Chattu @ Badsa Sk. ...petitioner.
versus State of West Bengal ...opposite party.
Mr. Prabir Kumar Mitra, ...for the petitioner.
Ms. Suman Sehanabish, ...for the State.
This is an application under Section 439 of the Code of Criminal Procedure praying for release on bail in connection with Khanakul Police Station Case No. 369 of 2013 dated September 10, 2013 in relation to an offence punishable under Sections 363/365/368/376 of the Indian Penal Code read with Section 4 of the Protection of Children from Sexual Offences Act, 2012.
We have heard the learned advocates appearing for the parties and perused the case diary.
It is submitted on behalf of the petitioner that the petitioner is in custody for about two hundred (200) days and that investigation in the instant case is complete. As such, further detention of the petitioner is not necessary in the facts of the instant case.
Having considered the materials in the case diary and bearing in mind the grievous nature of alleged offence, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, the application for bail is rejected.
( Subhro Kamal Mukherjee, J. ) dns ( Shib Sadhan Sadhu, J. ) 2