Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 12, Cited by 0]

Calcutta High Court (Appellete Side)

Animesh Baxi @ Ani Baxi vs Unknown on 17 October, 2017

Author: Sahidullah Munshi

Bench: Sahidullah Munshi

                                                 1

Vacation                                 CRM 10325 of 2017
Bench

(SB-I)      In re: An application for bail under Section 439 of the Code of
                   Criminal Procedure filed on 03.10.2017 in connection with
Court No. 5        Panskura Police Station Case No. 381 of 2017 dated
                   21.07.2017 under Sections 354A/354C/354D/509 of the
17.10.2017

Indian Penal Code and Section 66E/66C/67/67A of the (Sl. No. 1) Information Technology Act. (S. Banerjee) And In the matter of: Animesh Baxi @ Ani Baxi. Allowed ...petitioner Mr. Sourav Chatterjee, Ld. Advocate Mr. Avik Ghatak, Ld. Advocate Mr. Indrajeet Dey, Ld. Advocate Mr. Ritam Chowdhury, Ld. Advocate ... for the petitioner In spite of service no one appeared on behalf of the State on October 12, 2017. Even today when the matter had been called on, for two occasions it was passed over on expectation that somebody will represent the State. But even at the third call no one appears to represent the State and I am inclined to take up the matter ex parte.

This is an application for bail under Section 439 of the Cr.P.C. in connection with Panskua Police Station Case No. 381 of 2017 dated 21.07.2017 under Sections 354A/354C/354D/509 of the Indian Penal Code and Section 66E/66C/67/67A of the Information Technology Act.

It is submitted by the learned advocate for the petitioner that charge-sheet has already been filed on September 1, 2017 and the petitioner is in custody over 89 days. He has further submitted that after submission of the charge-sheet evidence of the victim girl has also been recorded.

From the charge-sheet it appears that the victim is major.

Considering the materials on record and that the charge-sheet has already been filed, I do not find any reason to refuse the prayer for bail of the petitioner.

2

Accordingly it is ordered that the petitioner be released on bail subject to furnishing a bond of Rs. 10,000/- (rupees ten thousand only) to the satisfaction of the learned Chief Judicial Magistrate Purba Medinipur.

(Sahidullah Munshi, J.)