Calcutta High Court (Appellete Side)
Kanchan Sharma @ Kanchan Shah vs Unknown on 23 November, 2021
Author: Debangsu Basak
Bench: Debangsu Basak
23.11.2021 Serial no.11 Aloke (Through Video Conference) Ct. No. 29 CRM 6825 of 2021 In re : An Application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 08.10.2021 in connection with Tangra Police Station Case No. 242 of 2019 dated 04.12.2019 under Sections 120B/376/370/328/354C of the Indian Penal Code and under Sections 3/4/5 of the Immoral Trafficking (Prevention) Act and Section 67 of the Information Technology Act.
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In the matter of : Kanchan Sharma @ Kanchan Shah ... ...Petitioner Mr. Sekhar Kumar Basu, ld. Sr. Advocate Mr. Anand Keshari, Advocate Mr. Prajnadeepata Roy, Advocate ... ... For the Petitioner Mr. Madhusudan Sur, ld. APP Mr. Dipankar Paramanick, Advocate ... ...For the State Petitioner seeks anticipatory bail. Learned Senior Advocate appearing for the petitioner submits that the complaint was lodged in 2019 of an incident alleged to have occurred in 2015. He submits that the de facto complainant made various allegations against her family members also. Some of the accused are on bail.
Learned Advocate appearing for the State opposes the prayer for anticipatory bail. He draws the attention of the Court to the contents in the case diary.
Considering the gravity of the offence and considering the complicity of the petitioner therein and the fact that the petitioner is deemed to be absconding along with some of other co-accused, we are not inclined to grant anticipatory bail to the petitioner.
The prayer for anticipatory bail is, thus, rejected. CRM 6825 of 2021 is, accordingly, dismissed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)