Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail vs Unknown on 24 October, 2019
424.10.2019 sk C.R.M. 9972 of 2019 In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 1.10.2019 in connection with Haldia Women Police Station Case No. 36 dated 05.08.2019 under Sections 376(2)/506/120B of the Indian Penal Code read with Sections 3/4/5/6/7/9 of the Immoral Traffic(Prevention) Act along with Section 4 of the Protection of Children from Sexual Offences Act.
In Re: Manas Khatua....... -Petitioners.
Mr. Navanil De Mrs. Ayanika Roy ...for the petitioner .
Md. Anwar Hossain Mr. Benajir Hasna ....for the State.
This is an application under Section 438 of the Code of Criminal Procedure filed by the petitioner who apprehends to be arrested in connection with Haldia Women Police Station Case No. 36 dated 05.08.2019 under Sections 376(2)/506/120B of the Indian Penal Code read with Sections 3/4/5/6/7/9 of the Immoral Traffic(Prevention) Act along with Section 4 of the Protection of Children from Sexual Offences Act.
Having regard to the materials in the case diary and considering the nature of the alleged offence, the prayer for anticipatory bail of the petitioner is rejected.
(Madhumati Mitra,J) (Ashis Kumar Chakraborty,J.)