Supreme Court - Daily Orders
Khatib Molla vs The State Of West Bengal on 10 March, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.61 COURT NO.3 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)
No. 18949/2025
[Arising out of impugned final judgment and order
dated 09-09-2025 in CRM(M) No. 1225/2025 passed
by the High Court at Calcutta]
KHATIB MOLLA Petitioner(s)
VERSUS
THE STATE OF
WEST BENGAL & ANR. Respondent(s)
Date : 10-03-2026
This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :
Mr. Akshay Sahay, AOR
Mr. Fazlur Rahman, Adv.
Ms. Dona Sanyal, Adv.
Mr. Rahil Rahman, Adv.
For Respondent(s) :
Mr. Kunal Mimani, AOR
Mr. Ali Asghar Rahim, Adv.
Mr. Mohsin Rahim, Adv.
Mr. Shekhar Kumar, AOR
Signature Not Verified UPON hearing the counsel
Digitally signed by
NIDHI AHUJA
Date: 2026.03.10
18:00:12 IST
Reason: SLP (Crl.) No. 18949/2025 1
the Court made the following
O R D E R
1) Against the order of rejection of regular bail by the High Court and to seek bail, the present special leave petition has been filed. The petitioner is in custody w.e.f. 06.10.2020 in connection with FIR No.500/2019 dated 22.11.2019 for the offences punishable under Sections 341/325/308/506/34 of the Indian Penal Code, 1860, registered with Police Station Haroa, Basirhat Police District.
2) After hearing learned counsel for the parties at length and considering the fact that the charges were framed on 09.03.2023 and by this time, only 6 out of 24 witnesses have been examine; however, considering the period of custody already SLP (Crl.) No. 18949/2025 2 undergone which is about 5 years, without expressing any opinion on the merits of the case, we deem it appropriate to release the petitioner on bail.
3) Accordingly, we direct to release the petitioner on bail on furnishing the suitable bail bonds and sureties and on such other terms and conditions as may be deemed fit by the trial Court.
4) Petitioner to abide all the conditions as imposed and shall regularly attend the trial until exempted by the Court. Violation, if any, may give a cause to take recourse as permissible and the trial Court is at liberty to do the needful.
5) Accordingly, and in view of the foregoing, the special leave petition stands allowed. Pending application(s), SLP (Crl.) No. 18949/2025 3 if any, shall stand disposed of.
(NIDHI AHUJA) (NAND KISHOR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR
SLP (Crl.) No. 18949/2025 4