Calcutta High Court (Appellete Side)
Of The Indian Penal Code And Sections ... vs In Re : Bhuban Neogi @ Bhuban Niyogi @ ... on 15 September, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
15.09.2025 50 jb.
jdt.
Allowed C.R.M. (M) 1400 of 2025 In Re : An Application under Section 439 of the Code of Criminal Procedure/under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with Andal Police Station Case No. 233 of 2021 dated September 2, 2021 under Sections 395/397 of the Indian Penal Code and Sections 25/27 of the Arms Act.
And In Re : Bhuban Neogi @ Bhuban Niyogi @ Sudip Mr. Uday Snakar Chattopadhyay Mr. Rajashree Tah Ms. Trisha Rakshit Ms. Bidisha Chakraborty ... For the Petitioner.
Mr. Ranabir Roychowdhury Ms. Puspita Saha ... For the State The petitioner seeks parity with the co-accused Arshad Ali @ Sonu who was granted bail by this Court on 19th February, 2025.
Learned counsel for the State does not oppose the said fact.
This Court is informed that there has been no progress in trial of the case after 19th February, 2025.
In view of the fact that the petitioner is similarly circumstanced with the co-accused who has been granted bail earlier by this Court, he deserves the same benefit.
Accordingly, the prayer for bail is allowed. The petitioner namely Bhuban Neogi @ Bhuban Niyogi @ Sudip shall be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of like amount each, one of whom must be local, to the 2 satisfaction of the learned Additional Chief Judicial Magistrate, Durgapur subject to condition that he shall not leave the jurisdiction of Andal Police Station and shall furnish the address where he shall presently reside before the learned trial Court, the investigating officer and the concerned officer in charge of the police station under whose jurisdiction he shall presently reside. He shall appear before the learned trial Court on every date of hearing fixed by the learned trial Court. He shall not tamper with evidence or intimidate witnesses in any manner whatsoever.
In the event the petitioner fails to adhere to any of the conditions stated hereinabove, the learned 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 disposed of. 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.)