Calcutta High Court (Appellete Side)
Haydar Ali ... vs Unknown on 12 September, 2014
Author: Pranab Kumar Chattopadhyay
Bench: Pranab Kumar Chattopadhyay
1 12.09.2014. C.R.M. 10657 of 2014
68. mb.
(granted) In Re:‐ An application for bail under Section 439 of the Code of Criminal Procedure filed on 21.08.2014 in connection with Bhaktinagar Police Station Case No. 1021 of 2014 dated 14.07.2014 under Sections 363/365/366A of the Indian Penal Code with subsequently added Section 376 of the Indian Penal Code read with Section 6 of the Protection of Children from Sexual Offences Act.
And
In the matter of : Haydar Ali ... petitioner
Mr. Sekhar Basu,
Mr. Ranadeb Sengupta ...For the petitioner
Mr. Pradipto Ganguly ..For the State
The petitioner is seeking bail in connection with a case relating to offences punishable under Sections 363/365/366A of the Indian Penal Code with subsequently added Section 376 of the Indian Penal Code read with Section 6 of the Protection of Children from Sexual Offences Act.
The learned advocate for the petitioner submits that the petitioner is in custody for the last 60 days and charge sheet has already been submitted.
Heard the learned advocate for the State.
Considering the materials available in the case diary and also considering the fact that the petitioner is in custody for the last 60 days and charge sheet has already been submitted, we are of the opinion that further detention of the accused/petitioner is not necessary.
2Therefore, the accused/petitioner, be released on bail upon furnishing a bond of Rs. 3,000/‐ (Rupees Three Thousand) with one surety of like amount, to the satisfaction of the learned Chief Judicial Magistrate, Jalpaiguri.
The application for bail is, thus, allowed.
(Pranab Kumar Chattopadhyay, J) (Sudip Ahluwalia, J.)