Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Bikash Chhetri on 12 November, 2018
1 161 12.11.2018 ss Rejected C.R.M. 8465 of 2018 In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 26.09.2018 in connection with Bhaktinagar P.S. Case No. 608 of 2018 dated 20.08.2018 under Sections 354C/506/384/376/323 of the Indian Penal Code.
And In the matter of : Bikash Chhetri ... ... petitioner Mr. Jeenia Rudra ... ... for the petitioner Mr. S.S. Imam, Mr. S. Kundu ... ... for the State The petitioner seeks anticipatory bail in connection with Bhaktinagar P.S. Case No. 608 of 2018 dated 20.08.2018 under Sections 354C/506/384/376/323 of the Indian Penal Code.
The State produces the case diary and says that this is a case of the victim being blackmailed upon the petitioner secretly filming the victim having a bath. The victim is a tenant under the petitioner.
Considering the nature of the charges and the statement of the victim, this is not a fit case for excusing the petitioner from custodial interrogation.
C.R.M. 8465 of 2018 is rejected.
A certified copy of this order be immediately made available to the petitioner, subject to compliance with all requisite formalities. 2 (Abhijit Gangopadhyay, J) (Sanjib Banerjee, J.)