Calcutta High Court (Appellete Side)
Of The Indian Penal Code vs In Re : Tapas Layek on 20 September, 2022
20.09.2022 27 sdas rejected C.R.M.(DB) No. 3175 of 2022 In Re:- An application for bail under Section 439 of the Code of Criminal Procedure in connection with Taldangra Police Station Case No. 20 of 2022 dated 08.04.2022 under Sections 376/456 of the Indian Penal Code.
And In Re : Tapas Layek ..... petitioner Mr. Samiran Mandal Mr. Abhinaba Dan Mr. Nitish Samanta ... for the petitioner Mr. Atif Ahmed Siddiqui ... for the State Learned Counsel appearing for the petitioner submits he is in custody for 165 days. It is also submitted that he has been falsely implicated in the instant case. He prays for bail.
Learned Counsel appearing for the State opposes prayer for bail.
We have considered materials on record. Statement of the victim discloses the circumstances which gave access to the petitioner in the house. She was sexually violated against her will. F.I.R. was registered within two days. Explanation for delay has also been given. In view of the aforesaid incriminating materials and gravity of the offence, we are not inclined to grant bail to the petitioner.
The application for bail is, thus, rejected. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) 2