Calcutta High Court (Appellete Side)
Barasat vs In Re : Mani Sankar Ghosh on 17 July, 2025
17.07.2025 Item no.12 Court No.42 ss HIGH COURT AT CALCUTTA CRIMINAL MISCELLANEOUS JURISDICTION C.R.M.(M) 897 of 2025 In Re:- An application for bail under Section439 of the Code of Criminal Procedure, 1973 corresponding to Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Ashokenagar Police Station Case No.709 of 2022 dated 02.08.2022 under Sections 376AB of the Indian Penal, 1860 subsequently charge sheet submitted under Section 376AB of the Indian Penal Code, 1860 read with Section 6 of the Protection of Children from Sexual Offences Act, 2012 presently pending before the learned Judge, Special Court (POCSO Act), at Barasat.
And In Re : Mani Sankar Ghosh .... Petitioner Mr. Susnigdho Bhattacharyya ..... for the petitioner Mr. Anmtarikhya Basu Ms. Mamata Jana ... for the State Learned Advocate for the petitioner submits that service could not be effected upon the de facto complainant/victim.
State is directed to serve a notice upon the de facto complainant/victim and file a service report on the next date. In the notice to be served by the State, it should be mentioned that the de facto complainant/victim has a right to be represented through a lawyer to be engaged by the Calcutta High Court Legal Services Committee for which no cost need be borne by the de facto complainant/victim. The notice should be in a language which the de facto complainant/victim can comprehend.
List this matter on 24th July, 2025.
(Bivas Pattanayak, J.)