Calcutta High Court (Appellete Side)
Under Sections 363/365 Ipc And Section 6 ... vs Allowed on 11 November, 2024
11.11.2024
tkm/ct 28 C.R.M. (A) 3862 of 2023
sl no. 41
In Re : An application for anticipatory bail under section 482 of BNSS in
connection with Kaliachak P.S case no. 1048 of 2024 dated 12.7.2024
under sections 363/365 IPC and section 6 of the POCSO Act
and
Allowed
In Re : Karim Sk & Ors. ...... petitioners
Mr. Tapan Datta Gupta
Mr. Parvej Anam
...... for the petitioners
Mr. Joydeep Roy
Mr. Subhajit Chowdhury
...... for the State
1.Liberty is given to correct the cause title.
2. Petitioners submit they are not the principal accused. They have been falsely implicated. They pray for bail.
3. Learned lawyer for the State opposes the prayer.
4. We have considered the materials on record. Son of petitioner nos. 1 and 2 had a relation with the minor. Allegation of sexual assault is not levelled against the petitioners. Keeping in mind the extent of their complicity in the crime we are inclined to grant anticipatory bail to the petitioners.
5. Accordingly, we direct that in the event of arrest, petitioners shall be released on bail upon furnishing a bond of Rs. 10,000/- each with two sureties of like amount each, to the satisfaction of the Arresting Officer and also subject to the conditions as laid down under section 482(2) of BNSS 2023 and that petitioners shall appear before the jurisdictional court and pray for regular bail within four weeks from date. Signed By :
TAMAL KRISHNA MANDAL High Court of Calcutta 13 th of November 2024 04:04:31 PM 2
6. The application being CRM (A) 3862 of 2024 is disposed of. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.) Signed By :
TAMAL KRISHNA MANDAL High Court of Calcutta 13 th of November 2024 04:04:31 PM