PAYEL PANJA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS revision being C. R. R. 3061 of 2007 is directed against the order dated 18. 8. 2007 passed by learned Additional Chief Judicial Magistrate, arambagh rejecting the petitioner's prayer for release on personal bond in connection with G. R. Case No. 303 of 2007 arising out of Arambagh P. S. Case No. 133 dated 7. 8. 2007 under Section 363/365/120b of the Indian Penal code.

(2.) ON the complaint of the father of the petitioner Sri Debasish Panja alleging that one Rajib Singha Roy enticed away the petitioner, a minor and confined her with some ulterior motive a case being Arambagh P. S. Case. 133 dated 7. 8. 2007 under Section 363/365/120b, I. P. C. was started against the said Rajib Singha Roy and others and subsequently, the petitioner was recovered and produced before the learned Additional chief Judicial Magistrate, arambagh. The petitioner alleging that she was aged more than 18 years and she was never enticed away by the accused and she wanted to be released on her own bond filed an application before the learned Magistrate. But learned magistrate did not release her on personal bond and detained her and passed order for detention in the safe custody at Arambagh Correctional Home and the petitioner is still being detained.

(3.) BEING aggrieved by the said order of the learned Magistrate the present criminal revision has been filed.