Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal Code vs In Re : Basir Miya & Anr on 22 September, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
25 22.09.2025
Ct.No.34 b.das Rejected C.R.M. (M) 1537 of 2025 In Re : An application for bail under Section 483 of BNSS, 2023 filed in connection with English Bazar Police Station Case No.1161 of 2023 dated 22.07.2023 under Sections 489B/489C/120B of the Indian Penal Code.
And In Re : Basir Miya & Anr. ... Petitioners. Mr. Mazhar Hossain Chowdhury Ms. Chandrima Debnath Ms. S. Sultana ... for the petitioners. Mr. Saryati Datta Ms. Afrin Begum ... for the State.
Heard learned counsels for the parties. The petitioners are in custody for more than 2 years and renew their prayer for bail.
Learned counsel for the petitioners submits that despite a direction of this Court, trial is yet to be concluded.
Learned counsel for the State opposes the prayer and submits that prosecution proposes to examine 11 witnesses out of whom 8 witnesses have been examined. The remaining witnesses shall be examined within two months from the next date of evidence fixed before the learned trial Court.
On merits, the petitioners do not deserve a favourable order at this stage.
Prayer for bail is rejected at this stage. Learned trial Court is directed to expedite the trial without granting any unnecessary adjournment to either of 2 the parties, in the light of the submission made on behalf of the State.
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.)