Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re:- Shyam Sundar Mondal on 17 November, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 113 17.11.2016
sm Rejected CRM No.9121 of 2016 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 18.10.2016 in connection with Mahishadal Police Station Case No.283 of 2015 dated 24.08.2015 under sections 363/366A/368/370/370A/372/373/120B of the Indian Penal Code and sections 3/4/5/6/7/9 of the Immoral Traffic Act And In Re:- Shyam Sundar Mondal..... Petitioner. Mr.Mazhar Hossain Chowdhury ... for the petitioner Mr.Manjit Singh, ld.PP... for the State.
Heard the learned advocates appearing on behalf of the parties. Perused the case diary.
Admittedly, this the 4th application for bail. The petitioner happens to be the manager of a hotel, from where, he was running a brothel. The girls recovered from the said hotel were minors.
We have gone through their statements recorded under section 164 CrPC.
Now, considering what transpires therefrom and the nature and seriousness of the allegation and the materials collected in support of the same and the gravity of the offence, in our opinion, this is not at a fit case for bail.
Accordingly, this application for bail is rejected.
(Ashim Kumar Roy, J.) 2 (Malay Marut Banerjee, J.)