Calcutta High Court (Appellete Side)
Under Sections 302/201/379/411Of The ... vs In Re : Tapas Saha on 24 February, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
24.02.2026
Ct. 35/sl 145 CRM (M) 372 of 2026
tkm
In Re : An application for bail under Section 483 of the BNSS 2023 in
connection with Goghat PS case no. 452 of 2017 dated 20.11.2017
under sections 302/201/379/411of the IPC
And
In Re : Tapas Saha ........ petitioner
Allowed
Mr. Ranadeb Sengupta
Mr. S Maity
Mr. Sourav Bishnu
..... for the petitioner
Mr. Z N Khan
Mr. Atif Ahmed Siddiqui
..... for the State
1.Learned advocate for the petitioner submits that the petitioner was arrested on 6.1.2018 and since then he is in custody. Prosecution in the meantime has been able to examine 10 witnesses out of cited 20 witnesses in the charge sheet. It is contended that the case is based on circumstantial evidence.
2. Learned advocate for the State opposes the prayer for bail but is unable to refute the contention advanced.
3. So far as the time period of detention of the petitioner is concerned as well as the fact that only 10 witnesses till date has been examined. Having regard to the period of detention of the present petitioner and the case is based on circumstantial evidence, I am inclined to release the petitioner on bail.
4. Accordingly, the petitioner be released on bail upon furnishing a bond of Rs.20,000/- with two sureties of like amount each, one of whom must be local to the satisfaction of 2 the learned ACJM Arambag on condition that the petitioner shall appear before the trial court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever and on further condition that the petitioner while on bail shall not leave the district of Hooghly without prior permission of the trial court. Further, if the learned trial court is of the opinion that any additional condition is to be imposed, it would be discretion of the trial court for imposing such condition for ensuring the appearance of the petitioner on regular basis.
5. In the event he fails to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel his bail automatically without reference to this court.
6. With the aforesaid observation, CRM(M) 372 of 2026 is allowed.
(Tirthankar Ghosh, J.)