Calcutta High Court (Appellete Side)
Laltu Mondal @ Maiuddin Mondal & Ors vs Unknown on 27 January, 2026
Author: Jay Sengupta
Bench: Jay Sengupta
27.01.2026 Sl. No.39 NB CRM (A) 4401 of 2025 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 corresponding to Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Basirhat PS Case No.833/2025 dated 02.09.2025 under Sections 126(2)/117(2)/118(2)/110/3(5) of the Bharatiya Nyaya Sanhita, 2023.
And In the matter of: Laltu Mondal @ Maiuddin Mondal & Ors.
... petitioners Mr. Mazhar Hossain Chowdhury.
...for the petitioners.
Mr. Bidyut Kumar Roy, Mr. Parvej Anam.
..for the State.
Mr. Jannat ul Firdous ...for the de facto complainant.
Memo of Evidence filed on behalf of the State is taken on record.
Learned counsel appearing on behalf of the petitioners submits that the petitioners had been falsely implicated in this case. The injury suffered, if any, is not grievous.
Learned counsel appearing on behalf of the de facto complainant strongly opposes the prayer for anticipatory bail. He submits that all the accused had forcibly taken the petitioner to a place and assaulted him with knife. Somehow, the victim could save himself. However, he suffered a serious knife injury on the scalp.
Learned counsel appearing on behalf of the State opposes the prayer for anticipatory bail. He refers to the statements of the victim , the injury report and the statements and eye-witnesses.
Considering the above, the other incriminating materials available in the case diary and the fact that the injury was inflicted on 2 a vital part of the body like scalp with a sharp object like knife, I do not consider this to be a fit case for granting anticipatory bail.
The application for anticipatory bail is, thus, rejected. Urgent photostat certified copies of this order may be delivered to the learned Advocates for the parties, if applied for, upon compliance of all formalities.
(Jay Sengupta, J.)