Calcutta High Court (Appellete Side)
Sandip Dutta vs Unknown on 5 December, 2014
Author: Sudip Ahluwalia
Bench: Sudip Ahluwalia
1 05.12.2014
Sl. No.47 ad C.R.M 16373 of 2014 In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 20.11.2014 in connection with Naihati Police Station Case No.464 of 2014 dated 22.08.2014 under Sections 376(2)(i)/506/201 of the Indian Penal Code and Section 8 of the Protection of Children from Sexual Offences Act.
AND
In the matter of : Sandip Dutta
......... Petitioner
Mr. Pritam Mukherjee ......... For the petitioner
Mr. Manjit Singh, ld.P.P,
Mr. Pawan Gupta ......... For the State
The petitioner is seeking bail in connection with a case relating to offence punishable under Sections 376(2)(i)/506/201 of the Indian Penal Code and Section 8 of the Protection of Children from Sexual Offences Act.
The learned Advocate representing the petitioner submits that the petitioner is in custody for last 104 days and charge sheet has already been submitted.
Heard the learned Public Prosecutor.
Having considered the materials in the case diary in relation to the petitioner and specially considering the fact that the petitioner is in custody for last 104 days and charge sheet has already been submitted, 1 2 we are of the opinion that further detention of the accused/petitioner is not necessary.
Therefore, the accused/petitioner, namely, Sandip Dutta be released on bail upon furnishing bond of Rs.5,000/- (Rupees Five Thousand) only with one local surety of like amount, to the satisfaction of learned Additional Chief Judicial Magistrate, Barrackpore.
The application for bail, thus, stands disposed of.
(Pranab Kumar Chattopadhyay, J.) (Sudip Ahluwalia, J.) 2