Calcutta High Court (Appellete Side)
376D/354C Ipc vs In Re : Anowar Sk on 10 April, 2024
10.04.2024
as/tkm/ct 28 C.R.M. (DB) 917 of 2024
sl no. 17
In Re : An application for bail under section 439 Cr.P.C in connection
with Ranitala PS case no. 393 of 2023 dated 4.11.2023 under section
376D/354C IPC
And
In Re : Anowar Sk ........ petitioner
Mr. S Das Mahapatra
Ms. Riya Das
...... for the petitioner
Ms. Shreyashi Biswas
Ms. Puspita Saha
...... for the State
1.Petitioner submits he had a romantic relationship with the victim. FIR was registered after seven months alleging forcible rape and circulation of obscene video. Allegations are patently false. He prays for bail.
2. Learned lawyer for the State opposes the bail prayer.
3. We have considered the materials on record including the statement of the victim who stated that the petitioner and one Rakibul Sk raped her. Obscene video was circulated in the locality. Other witnesses stated they had seen the obscene video uploaded on social networking site.
4. In view of the incriminating materials on record and gravity of offence, we are not inclined to grant bail to the petitioner at this stage.
5. Accordingly, prayer for bail is rejected.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.)