Calcutta High Court (Appellete Side)
Rabi Maity vs Unknown on 3 May, 2024
03.5.2024
Ct. No. 28
SL No. 26
SB
C.R.M. (DB) 1393 of 2024
In Re: - An application for bail under Section 439 of the Code of
Criminal Procedure in connection with Khanakul P.S. Case No. 709 of
2023 dated 21.11.2023 under Sections 363/365 of the Indian Penal
Code adding Sections 366/376(2)(n) /376(3) of the Indian Penal Code
& Section 6(1) of POCSO Act and Section 9 of Prohibition of Child
Marriage Act, 2006.
And
In the matter of: Rabi Maity
Mr. Niladri Sekhar Ghosh ...for the Petitioner
Mr. Joydeep Biswas
Mr. Dattatreya Dutta ....for the State
1.Petitioner is in custody for 136 days. Petitioner contends there was a romantic relationship between parties. They had married each other.
2. Inspite of notice nobody appears for the victim.
3. Statement of the victim is exonerative.
4. In view of the aforesaid fact, we are inclined to grant bail to the petitioner.
5. Accordingly, the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/- with two sureties of like amount each, one of whom must be local, to the satisfaction of the Learned Special Judge, POCSO Court, Arambag, subject to the condition that the petitioner shall appear before the trial court on every date of hearing until further orders and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
6. In the event petitioner fails to appear before the Trial Court without any justifiable cause, the Trial Court shall be at liberty to cancel his bail automatically without any further reference to this Court.
7. The application for bail is, thus, allowed.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.) Signed By :
SAURABH BANDYOPADHYAY High Court of Calcutta 6 th of May 2024 05:19:29 PM