Nurul Haque Sekh Alias Mintu Sekh vs State

Petitioner undertakes to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court. Subject to such undertaking, the application is taken up for hearing through video conference.

Accordingly, the application being CRAN 2194 of 2020 is disposed of.

It is submitted on behalf of the petitioner that he is not the principal accused. He is in custody for 800 days and trial has not commenced.

Learned lawyer for the State opposes the prayer for bail and submits that the petitioner and others had abducted a minor girl for sexual exploitation.

Having considered the materials on record and keeping in mind the complicity of the petitioner in the alleged crime and in view of the protracted detention suffered by the petitioner and as there is no possibility of trial commencing in the near future, we are inclined to grant bail to the petitioner.

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 appropriate learned Trial Court subject to condition that he shall appear before the learned Trial Court on every date of hearing until further orders and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.

In the event the petitioner fails to appear before the Trial Court without any justifiable cause, the Trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this Court.

The application for bail is, thus, disposed of.

All concerned parties shall act in terms of the copy of the order downloaded from the official website of this Court.