Calcutta High Court (Appellete Side)
2.8.2013 Under Sections 363/366A Ipc vs In Re : Gokul Sarkar on 20 June, 2022
20.06.2022 tkm/ct 28 C.R.M. (DB) 1900 of 2022 sl no. 50 In Re : An application for bail under section 439 of the Code of Criminal Procedure in connection with Kaliyaganj PS case no. 203/2013 dated 2.8.2013 under sections 363/366A IPC And In Re : Gokul Sarkar ........ petitioner Mr. P Roy ...... for the petitioner Md. Anwar Hossain Ms. Sreyashee Biswas ...... for the State Statements of eye-witnesses prima facie disclose involvement of the petitioner in trafficking women for sexual exploitation.
In view of the aforesaid incriminating materials against the petitioners and gravity of the offence involving organized crime of trafficking and as prayer for bail of the petitioner was rejected in March 2022 and there is no change in circumstance since then, we are not inclined to grant bail to the petitioner.
Accordingly, the prayer for bail is rejected.
(Ananya Bandyopadhyay, J.) (Joymalya Bagchi, J.)