Calcutta High Court (Appellete Side)
Koushik Samanta @ Koushik Samonta vs Unknown on 23 August, 2023
23.08.2023 C.R.M. (A) 3156 of 2023 ML. 351 Court No. 29 In Re: - An application for anticipatory bail under Section 438 of Suvayan the Code of Criminal Procedure filed in connection with Belur (Allowed) P.S. Case No. 78 of 2023 dated 07.04.2023 under Sections 341/354/354B/506/34 of the IPC and Section 8 POCSO Act pending before the learned CJM, Howrah. And In the matter of: Koushik Samanta @ Koushik Samonta ....petitioner. Mr. Milon Mukherjee, Sr. Adv. Mr. Soumya Basu Roy Choudhuri ...for the petitioner. Mr. Saibal Bapuli, APP Mr. Soumik Ganguli ...for the State. 1.
Heard learned Counsel for both the parties.
2. It is fairly submitted at the Bar that the present petitioner is on similar footing with co-accused, Ruby Samanta and others admitted to anticipatory bail vide order dated 17.07.2023 passed in CRM (A) 2394 of 2023.
3. Regard being had to facts and submissions, factum of permanent residence of the petitioner, nature of allegation and completion of investigation, it is directed that the petitioner shall surrender before the learned Chief Judicial Magistrate, Howrah within 15 days from today in the G.R. case arising out of aforesaid P.S. case. On his appearance and application for bail the petitioner shall be released on bail on such terms and conditions as deemed just and proper in the facts and circumstances of the case.
4. The learned CJM is directed to act upon the server copy of this order, if required.
5. Accordingly, the prayer for the anticipatory bail is allowed.
6. The application being CRM (A) 3156 of 2023 is disposed of.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 2