Calcutta High Court (Appellete Side)
Of The Indian Penal Code And Sections ... vs In Re : Jalal Uddin Mollick on 18 February, 2020
1 18.02.2020
as/ tkm/ct 28 C.R.M. 1696 of 2020 sl no. 29
In Re : An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed on 12.2.2020 in connection with Khanakul P.S case no. 224 of 2019 dated 21.8.2019 under sections 354C/376/506 of the Indian Penal Code and sections 66E/67A of the IT Act, And In Re : Jalal Uddin Mollick ...... petitioner Mr. A Bhattacharya ...... for the petitioner Mr. Iqbal Kabir ...... for the State Heard the learned advocates appearing for the respective parties.
Having considered the materials in the case diary and bearing in mind the prima facie involvement of the petitioner as a conspirator in uploading obscene pictures of the victim on the internet, we are of the opinion that in view of the nature of allegation this is not a fit case to grant anticipatory bail to the petitioner.
Accordingly, the prayer for anticipatory bail is rejected. (Suvra Ghosh, J.) (Joymalya Bagchi, J.)