Calcutta High Court (Appellete Side)
Sk. Munnajul vs Unknown on 26 April, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 26.04.2017
Item No.66 (rejected) SB C.R.M. 3111 of 2017 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 12.04.2017 In the matter of : Sk. Munnajul ................petitioner.
Mr. Sabir Ahmed, Mr. Abdur Rakib, Mr.Basha Mir ...for the petitioner.
Mr. Arup Kr. Mondal ...for the State.
Apprehending arrest in course of investigation of Domjur P.S. F.I.R. No. 135 of 2017 dated 22.02.2017 under Sections 341/354A/354B/509/506 of the Indian Penal Copde and Section 8 of Protection of Children from Sexual Offences Act, the petitioner has applied for anticipatory bail.
Having heard learned advocates for the parties and perusing the materials in the case diary, we are of the view that complicity of the petitioner cannot be ruled out and that his custodial interrogation is necessary for effective and meaningful progress of investigation of the F.I.R.
The application for anticipatory bail is, thus, rejected.
(Dipankar Datta, J.) (Debi Prosad Dey, J.)