Calcutta High Court (Appellete Side)
Subhankar Santra vs Unknown on 1 October, 2018
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 90 01.10.2018
C.R.M.7790 of 2018 In Re: - An application for anticipatory bail under Section 438 of gd the Code of Criminal Procedure filed on 12/09/2018 in connection with Singur P.S. Case No.321 of 2018 dated 04/09/2018 under Sections 376/511 of the Indian Penal Code and Section 8/12/18 of Protection of Children from Sexual Offences Act.
And In the matter of: Subhankar Santra.
....petitioner.
Mr. Tanmoy Khan ...for the petitioner.
Ms. Faria Hossain Ms. Baisali Basu ...for the State.
The petitioner seeks anticipatory bail in connection with Singur P.S. Case No.321 of 2018 dated 04/09/2018 under Sections 376/511 of the Indian Penal Code and Section 8/12/18 of Protection of Children from Sexual Offences Act.
The State refers to the case diary and the statement of the victim. Considering such statement and the material against the petitioner, there does not appear to be any need to take the petitioner into custody.
Accordingly, in the event of arrest, the petitioner is directed to be released on bail upon furnishing a bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of Rs.5,000/- (Rupees Five Thousand Only) each, one of whom must be local, to the satisfaction of the Arresting Officer, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure, 1973. In addition, the petitioner will also report to the Investigating Officer at such time and place as may be specified by the concerned police officer.
The petitioner will, however, not contact the victim or the victim's family in any manner or form till the investigation is completed.
The petition for anticipatory bail is allowed on the conditions 2 indicated above.
A certified copy of this order be immediately made available to the petitioner, subject to compliance with all requisite formalities.
(Sanjib Banerjee, J.) (Abhijit Gangopadhyay, J.)