Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs In Re : Sudip Hira on 31 August, 2015
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
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29 31.8.2015 C.R.M. No.7986 of 2015
p.d.
In the matter of an application for anticipatory bail under Section
438 of the Code of Criminal Procedure affirmed on 26.8.2015 in
connection with Bagdah P.S. Case No.584 dated 19.6.2015 under
Sections 341/323/363/366A/511/354B IPC and 12 of the
Protection of Children from Sexual Offences Act, 2012.
And
In Re : Sudip Hira ...... Petitioner.
Mr. Satadru Lahiri ....For the petitioner.
Mr. Subrata Roy .... For the State.
The petitioner, apprehending arrest in connection with
Bagdah P.S. Case No.584 dated 19.6.2015 under Sections
341/323/363/366A/511/354B IPC and 12 of the Protection of
Children from Sexual Offences Act, 2012, has approached this
court for pre-arrest bail.
This is a case, where the victim is a minor girl aged about
16 years.
Heard the learned Counsel appearing on behalf of the
parties. Perused the case diary.
Opposing the prayer for anticipatory bail, the learned
Counsel for the State draws our attention to the statement of the
victim recorded under Section 161 Cr.P.C., which is at page-17
of the case diary and then to the statement of the two witnesses,
who rescued the victim girl from the clutches of the petitioner,
which are at pages 19 and 20 thereof.
Now, having regard to what transpires from the aforesaid
statements, in our opinion, this is not a fit case for anticipatory
bail.
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Accordingly, the application for
anticipatory bail stands rejected.
( Ashim Kumar Roy, J. )
( Malay Marut Banerjee, J. )
.
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