Calcutta High Court (Appellete Side)
Ayes Mondal @ Ayesh Mondal vs Unknown on 24 April, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
24.04.2023 Serial no.05 Dd CRM (A) 1656 of 2023 In re : An Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure in connection with Domkal Police Station Case No. 216 of 2023 dated 05.04.2023 under Sections 376(2)(f)/506 of the IPC.
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In the matter of : Ayes Mondal @ Ayesh Mondal ... ...Petitioner Mr. Nilardi Sekhar Ghosh, Mr. Tapadip Gupta, Ms. Sompurna Chatterjee, Mr. Sourav Mondal, Advocates ... ... For the Petitioner Mr. Avishek Sinha, Advocate ... ...For the State Report as called for by the order dated April 19, 2023 is perused.
Learned District Judge, Murshidabad will submit a fresh report as to the number of cases, in which dates for recording statements under Section 164 of the Criminal Procedure Code were given by the concerned Magistrates commencing from January 1, 2023 till date.
There is an allegation of rape. There are statements recorded under Section 161 of the Criminal Procedure Code of the neighbours which suggest that there was a illicit affair between the de facto complainant and the petitioner.
Considering such materials in the case diary, we grant interim protection to the petitioner.
2Police will not arrest the petitioner in the meantime. However, this order will not prevent the police from continuing with the investigations.
List the application on May 2, 2023 when the report as called for be submitted.
(Debangsu Basak, J.) (Rai Chattopadhyay, J.)