Calcutta High Court (Appellete Side)
Sections 341/354/506 Of The Indian ... vs In Re : Sanjit Mahanta @ Sanjit Chandra ... on 28 June, 2024
Author: Suvra Ghosh
Bench: Suvra Ghosh
28.06.2024 Item No.4 Ct.No.34 rc.
Allowed C.R.M. (SB) 85 of 2024 In Re : An Application for bail under Section 439 of the Code of Criminal Procedure filed in connection with Santipur Police Station Case No. 168 of 2024 dated 07.02.2024 under Sections 341/354/506 of the Indian Penal Code.
And In Re : Sanjit Mahanta @ Sanjit Chandra Mahanta ... Petitioner.
Ms. Minoti Gomes ... for the Petitioner.
Mr. Debasish Roy Mr. Arijit Ganguly Ms. Sreemoyi Roy ... For the State.
It is submitted on behalf of the petitioner that the petitioner is in custody for 142 days. Charge sheet has been submitted in this case. Further detention of the petitioner is not required.
Learned counsel for the prosecution produces the Case Diary and opposes the prayer for bail.
It appears that the petitioner is in custody for about 142 days. Charge sheet has been submitted. The allegation against the petitioner is under Sections 341/354/506 of the Indian Penal Code along with Section 8 of the Protection of Children from Sexual Offences Act, 2012. Investigation has culminated in submission of charge sheet. Further detention of the petitioner is not required for the purpose of custodial interrogation.
Signed By :
RAJIB CHAKRABORTY High Court of Calcutta 28 th of June 2024 03:16:17 AM 2 Considering the period of detention the prayer for bail is allowed.
Accordingly, the petitioner shall be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Ranaghat, Nadia subject to condition that the petitioner shall remain outside the jurisdiction of Santipur Police Station and shall inform the address where he shall be residing upon being released on bail to the Investigating Officer and the learned Trial Court. The petitioner shall appear before the trial court on every date of hearing until further orders and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioner fails to appear before the trial court without any justifiable cause, the trial court shall be at liberty to cancel his bail in accordance with law without further reference to this Court.
The application for bail, being CRM (SB) 85 of 2024, is, thus, disposed of.
Case Diary be returned.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
Signed By :
RAJIB CHAKRABORTY High Court of Calcutta 28 th of June 2024 03:16:17 AM 3 (Suvra Ghosh, J.) Signed By :
RAJIB CHAKRABORTY High Court of Calcutta 28 th of June 2024 03:16:17 AM