Calcutta High Court (Appellete Side)
363/366A/376/372/370 Ipc Read With ... vs In Re : Gokul Sarkar on 19 February, 2020
1 19.02.2020
tkm/ct 28 C.R.M. 1847 of 2020 sl no.117
In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 17.2.2020 in connection with Kaliyaganj P.S case no. 203 of 2013 dated 2.8.2013 under sections 363/366A of the IPC subsequently charge sheet submitted under sections 363/366A/376/372/370 IPC read with section 3(a)/4 of the POCSO Act And In Re : Gokul Sarkar ...... petitioner Mr. Somnath Banerjee Mr. P Roy ...... for the petitioner Mr. Anwar Hossain Ms. S Biswas ...... for the State Heard the learned advocates appearing for the respective parties.
Having considered materials in the case diary disclosing prima facie involvement of the petitioner in kidnapping a minor and subjecting her to penetrative sexual assault and as he had absconded for a protracted period of time and had misused his liberty, we are of the opinion that this is not a fit case to grant bail to the petitioner at this stage.
Accordingly, the prayer for anticipatory bail is rejected. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)