Calcutta High Court (Appellete Side)
354D Of The Indian Penal Code And Section ... vs In Re: Tapan Karmakar on 24 July, 2024
Author: Soumen Sen
Bench: Soumen Sen
24.07.2024
Court No.29
Item No. 5
sg
CRM (A) 2298 of 2024
In Re:- An application for anticipatory bail under Section 438 of the Code of
Criminal Procedure read with Section 482 of the BNSS, in connection with
Kotshila Police Station Case No. 47 of 2024 dated 19.04.2024 under Section
354D of the Indian Penal Code and Section 12 of the POCSO Act.
And
In Re: Tapan Karmakar
Petitioner
Mr. Sourav Chatterjee
Mr. Pawan Kumar Gupta
Mr. Sougata Mitra
Ms. Sofia Nesar
Mr. Santanu Sett
Ms. Soma Chakraborty
Mr. Nikhil Kumar Gupta
For the Petitioner
Mr. Madhusudan Sur
Ms. Poulami Bose
For the State
1.The petitioner is absconding. An allegation of sexual harassment leveled against the petitioner from the statement of the victim recorded under Section 164 of the Code of Criminal Procedure directly implicating the petitioner. Surprisingly, the offence under the Information and Technology Act has not been added by the I.O.
2. On such consideration, we are not inclined to grant anticipatory bail to the present petitioner.
3. The I.O. is directed to file a supplementary charge-sheet.
(Soumen Sen, J.) 2 (Uday Kumar, J.)