SANJOY GHOSH ALIAS BABUSONA Vs. IN RE

JUDGEMENT

(1.) In Re: An application for bail under Section 439 of the Code of Criminal Procedure, 1973 in connection with Spl ST 16(2)18 arising out of Bansdroni P.S. Case No. 100/17 dated 01.10.2017 under Section 376(D)/376(1)(F)(i)(n) of the Indian Penal Code and Section 6/10 of the Protection of Children from Sexual Offence Act, 2012.

(2.) And In the matter of : Sanjoy Ghosh alias Babusona .. Petitioner Mr. Angshuman Chakraborty .. for the petitioner Mr. Negi Ahmed .. for the State The petitioner undertakes to affirm and stamp the petition as per the Rules within 48 hours of resumption of normal functioning of the Court. The petition is taken up through video conference on the basis of such undertaking.

(3.) The principal ground urged on behalf of the petitioner is that following the defacto complainant's fall- out with the petitioner and, subsequently, with a friend of the petitioner, a concocted complaint has been lodged. The petitioner says that on four separate dates, the trial could not proceed because the defacto complainant chose not to attend the Court, including last on February 13, 2020.