Calcutta High Court (Appellete Side)
498A/302/304B/120B/34 Of The Indian ... vs In Re : Sanjay @ Sanjaoy Chowdhury on 14 May, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
43 14.05.2025
Ct.No.34 b.das Rejected C.R.M. (M) 290 of 2025 In Re : An application for bail under Section 483 of BNSS, 2023 filed in connection with Itahar Police Station Case No.740 of 2021 dated 26.11.2021 under Sections 498A/302/304B/120B/34 of the Indian Penal Code.
And In Re : Sanjay @ Sanjaoy Chowdhury ... Petitioner. Mr. Nirupam Dhali ... for the petitioner. Mr. Bitasok Banerjee Mr. S. Chowdhury ... for the State.
Heard learned counsels for the parties. The petitioner is in custody for more than 3 years and prays for bail primarily on the ground of his detention.
Learned counsel for the State opposes the prayer. The petitioner is the husband of the victim who expired within six months of her marriage. The victim was in the room with the petitioner at the time of her death and the petitioner owes an explanation with regard to the circumstances leading to her death.
The fact of the detention of the petitioner cannot be taken consideration at this stage since in the event of conviction the offence shall attract sentence of life imprisonment.
Considering the material on record connecting the petitioner in the alleged crime, prayer for bail is rejected at this stage.
2However, the learned trial Court is directed to expedite the trial without granting any unnecessary adjournment to either of the parties, in accordance with law.
The application for bail is thus disposed of. Case diary be returned.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)