Calcutta High Court (Appellete Side)
CRM-4152-2016 on 2 June, 2016
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 CRM 4152 of 2016 n Re : Saddam Hossain. ...Petitioner.
Re : An application under Section 439 of the Code of Criminal Procedure filed on 19/05/2016, in connection with Harishchandrapur Police Station Case no. 292 of 2015 dated 23/5/2015 under Sections 363/366A/376 of the Indian Penal Code read with Sections 4/8 of the Protection of Children from Sexual Offences Act.
Ms. Sujata Das, ...for the Petitioner. Mr. Naguive Ahmed, ... for the State.
We have heard the submission of the learned Counsel appearing for the parties and perused the Case Diary.
On the overall consideration of the material on record and the extent of involvement of he petitioner in this case, we are not inclined to allow the prayer of the petitioner for bail.
CRM 4152 of 2016 is rejected.
The Criminal Section is directed to supply an urgent website copy of this order to the petitioners, if applied for, upon compliance of all necessary formalities.
(Sanjib Banerjee, J. ) (Mir Dara Sheko, J.)