Calcutta High Court (Appellete Side)
Monirul Sardar @ Bapi vs Unknown on 1 April, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 01.04.201658
pk CRM No. 1718 of 2016 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure filed on 24.02.2016 in connection with Mahishadal P.S. Case No. 283 of 2015 dated 24.08.15 under Sections 363/366A/368/370/370A/372/373/376/120B of the Indian Penal Code and under Sections 3/ 4/6/7/9 of Immoral Traffic Prevention Act, 1956.
And In the matter of:- Monirul Sardar @ Bapi Petitioner Mr. Sabir Ahmed, Mr. Bhaskar Hutait For the petitioner Mr. Neguive Ahmed for the State Heard the Learned Counsel appearing on behalf of the parties. Perused the case diary.
The petitioner is in custody for about 107 days. It is claimed that petitioner is standing on the same footing with one of the co-accused, Khokon Sana, who has been granted bail by a co-ordinate Bench of this court in connection with CRM No. 11685 of 2015.
Now going through the statement of the victim recorded under Section 161 of the Code of Criminal Procedure, we are afraid whether the petitioner can be considered to be standing on the same footing with the co-accused, Khokon Sana, who has granted bail by us.
Now going through the statement of the victim, we find the petitioner was the person, who confined the victim in a room of 2 one hotel and compelled her to go for prostitution with several persons.
Having regard to above and considering the nature of the allegation and the gravity of the offence and that this is a case of trafficking and compelling the girl to undergo prostitution, in our opinion, this is not at all a fit case for bail.
Accordingly, the prayer for bail stands rejected.
(Ashim Kumar Roy, J.) (C. S. Karnan, J.)