Calcutta High Court (Appellete Side)
Prabhat Ranjan Rai @ Prabhat Ranjan vs Unknown on 28 September, 2022
28.09.2022.
75. SL Ct.No.28 as (Rejected) C.R.M. (DB) 3343 of 2022 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Bhadreswar P.S. Case No.188 of 2021 dated 03.06.2021 under Sections 363/376/328/417/419/292/506/509 of the Indian Penal Code and Section 4 of the POCSO Act and charge sheet submitted under Sections 363/376/417/419/292(2)(a)/506/509 of the Indian Penal Code and Section 4 of the POCSO Act and Sections 66E/67/67A/67B of Information Technology Act.
In the matter of : Prabhat Ranjan Rai @ Prabhat Ranjan @ Munna.
... Petitioner.
Mr. Bitasok Banerjee.
...for the Petitioner.
Mr. Neguive Ahamed, ld. A.P.P., Ms. Trina Mitra.
...for the State.
Petitioner is in custody for 54 days. It is submitted that there was a love affair between the parties. He has been falsely implicated in the instant case.
Learned Additional Public Prosecutor opposes the prayer for bail.
We have considered the materials on record including the statement of the victim girl. Her statement shows she was lured by the petitioner who surreptitiously took objectionable pictures. Subsequently, he blackmailed her. When she resisted, he uploaded the pictures on a social media site.
Statement of the victim is corroborated by the investigation with regard to uploading of the pictures on social media.
2In view of the aforesaid materials on record and gravity of the offence, we are not inclined to grant bail to the petitioner at this stage.
Accordingly, the prayer for bail of the petitioner is rejected at this stage.
(Ajay Kumar Gupta,J.) (Joymalya Bagchi, J.)