Calcutta High Court (Appellete Side)
5(N)/6/7/8 Of The Posco Act vs In Re: Indrajit Singh on 15 May, 2020
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1 15.05.2020 Item No. 01 Krishnendu (Rejected) C. R. M. No. 3345 of 2020 (Via Video Conference) In re: An application for bail under Section 439 of the Code of Criminal Procedure, 1973 in connection with Karaya P.S. Case No. 294 of 2019 dated 12.07.2019 under Sections 5(n)/6/7/8 of the POSCO Act.
And In re: Indrajit Singh Petitioner Mr. Jayanta Samanta Mrs. Karunamoyee Samanta (Saha) For the Petitioner Mr. Pratick Bose For the State This is an application for bail filed by the petitioner, who has been arrested in connection with Karaya P.S. Case No. 294 of 2019 dated 12.07.2019 under Sections 5(n)/6/7/8 of the POSCO Act.
Mr. Samanta, learned advocate appearing for the petitioner submits that the petitioner was arrested on 12th July, 2019 and is in custody till date. The investigation has already been concluded and charge sheet has been filed on 5th September, 2019 and as such there is no requirement for any further custodial interrogation.
Mr. Bose, learned advocate appears on behalf of the State and submits that the petitioner is the father of the victim , who is only 13 years of age.
Upon hearing the submissions made by the learned advocates appearing for the respective parties and upon considering the materials on record, the gravity of the offence and the extent of complicity of the petitioner in the alleged offence, this Court is not inclined to grant bail.
Accordingly, the application for bail, being CRM No. 3345 of 2020, is rejected. The parties shall act on a server copy of the order passed by this Court today.
(Tapabrata Chakraborty, J.) 2