Calcutta High Court (Appellete Side)
Saiful Ali Mallik @ Saiful Mallick vs Unknown on 14 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
14.11.2025
Serial no. 38
[G.S.D]
CRM (M) 1967 of 2025
In re : An Application for Bail under Section 439 of the Code of
Criminal Procedure, 1973/under Section 483 of the BNSS, 2023 in
connection with G.R. No. 1144 of 2020 arising out of Bagnan
Police Station Case No. 206 of 2020 dated 10.07.2020 under
Sections 363/365 of the IPC, 1860.
-And-
In the matter of : Saiful Ali Mallik @ Saiful Mallick
... ... Petitioner(s)
Mr. Pawan Kr. Gupta
Mr. Anindya Ghosh
Mr. Pronojit Ray
Ms. Sofia Nasir
Mr. Shantanu Sett
... for the Petitioner(s)
Mr. Bitasok Banerjee
Md. E. Akhter
... for the State-respondent(s)
Mr. Surojit Basu Ms. Jasika Alam ... For the Defacto-complainant(s) Learned advocate for the petitioner submits that there has been change of circumstances pursuant to the petitioner having surrendered before the learned Magistrate.
Learned advocate for the defacto-complainant is present and submits that they have already produced the victim before the learned ACJM, Uluberia and the victim has expressed her mind before the learned court.
Learned advocate for the State, on the other hand, submits that the petitioner has been absconding for a period of five years.
It has been brought to the notice of this court that the petitioner is in custody for 69 days. 2 Having regard to the period of detention of the petitioner and the victim girl having raised no objection before the ACJM, Uluberia so far as the issue relating to bail is concerned, I am inclined to enlarge the petitioner on bail.
Hence, the prayer for bail of the petitioner is Allowed.
Accordingly, the petitioner viz, Saiful Ali Mallik @ Saiful Mallick shall be released on bail upon furnishing bond of Rs.20,000/-(Rupees Twenty Thousand only), with two sureties of Rs.10,000/- (Rupees Ten Thousand only) each, one of whom must be local, to the satisfaction of the learned ACJM, Uluberia.
Accordingly, CRM(M) 1967 of 2025 is allowed. Pending application(s), if any, is also disposed of. Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.
Urgent Photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Tirthankar Ghosh, J.) 3