- (1.) Leave granted.
(2.) Challenge in this appeal by special leave is to the order dated 29.10.2007 passed by the High Court of Calcutta in C.R.M. Petition No.11072/2007. By the impugned order, the High Court has rejected the application of the appellant for the grant of pre-arrest bail filed under Section 438 of the Code of Criminal Procedure.
(3.) Briefly stated, the facts of the case are that the appellant works as a Radio Jockey at New Delhi with the Radio Channel 'Red FM 93.5', a channel owned by Digital Radio (Delhi) Broadcasting Limited. During the course of regular morning show called "Morning No.1" [hereinafter referred to as 'the Show'], that was broadcasted only in New Delhi from 7-11 a.m., on 24.09.2007, the appellant discussed one Mr. Prashant Tamang's victory in the Tele- Series called "Indian Idol" telecasted on Sony Entertainment Television channel.;