ABHIJIT GANGOPADHYAY,J. - (1.) The petitioner seeks anticipatory bail in connection with POCSO Case No.7/2018, arising out of Ghoksadanga Police Station Case no. 67/2018 dated 01.06.2018 (G.R. 221/2018) alleging commission of offence under section 363/34 of the Indian Penal Code added section 8 of the Protection of Child from Sexual Offences Act, 2012. The petitioner refers to the complaint lodged by the alleged victim to the effect that the petitioner was one of several who had abducted the de facto complainant's daughter. The petitioner says that the complaint makes no reference to any sexual act committed on the alleged victim by any of the persons named in the complaint.
(2.) The petitioner refers, in particular, to the sentence in the complaint where the mother recorded that she had discussed the entire matter with her daughter after the daughter returned home before making the complaint.
(3.) The petitioner claims that in the light of the complaint that was lodged, the subsequent plea of the investigating officer to include a charge under the Protection of Child from Sexual Offences Act, 2012 was unwarranted and only an afterthought.;