Calcutta High Court (Appellete Side)
The Indian Panel Code And Section 6 Of ... vs In Re : Imran Khan on 30 August, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 18 30.8.2017
srm CRM No. 8167 of 2017 Re : An application for bail under Section 439 of the Code of Criminal Procedure affirmed on 08.08.2017 in connection with Shyampore P.S. Case No.238 of 2017 dated 04.06.2017 under Sections 376(2)(1) and 342 of the Indian Panel Code and Section 6 of POCSO Act.
And
In Re : Imran Khan ...Petitioner.
Mr. Sukdeb Chatterjee ..for the Petitioner
Mr. Prasun Kumar Dutta, ld. APP
Mr. Suman Saha ..for the State
Heard the learned Counsel appearing for the respective parties and perused the case diary.
The petitioner is in custody for 42 days. Charge sheet is yet to be submitted.
After considering the aforesaid materials on record including the statements made by the victim girl under Section 164 of the Cr.P.C. which is at page 43 of the case diary, we are of the opinion that further custodial detention of the petitioner is not required at this stage.
Accordingly, we allow the petitioner's prayer for bail. 2 The petitioner be released on bail upon furnishing a bond of Rs.10,000/‐ with two sureties of Rs.5,000/‐ each, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Uluberia, Howrah on condition that after release, the petitioner shall give his attendance before the Investigating Officer of this case once in a week until further orders..
The application for bail accordingly stands disposed of.
(Debasish Kar Gupta, J.) (Amitabha Chatterjee, J.)