Swarup Sha @ Saruk Sha @ Sk. Saruk vs Unknown on 12 February, 2026

[Cites 7, Cited by 0]

Calcutta High Court (Appellete Side)

Swarup Sha @ Saruk Sha @ Sk. Saruk vs Unknown on 12 February, 2026

Rakib (Allowed) CRM (M) 208 of 2026 In Re: An Application for Bail under Section 439 of the Code of Criminal Procedure, 1973/Under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Mahishadal Police Station case no. 290 of 2025 dated 11.07.2025 under Sections 103(1)/80/85/61(2) of the Bharatiya Nyaya Sanhita, 2023 and read with Section 4 of the Dowry Prohibition Act.

And In the matter of : Swarup Sha @ Saruk Sha @ Sk. Saruk.

......Petitioner.

Mr. Navanil De Mr. Subhrajit Dey ......for the Petitioner.

Ms. Zareen N. Khan Mr. Atif Ahmed Siddiqui ......for the State.

Learned advocate appearing for the petitioner submits that the petitioner is in custody for 144 days, charge-sheet has already been submitted and on trivial matrimonial disputes the wife committed suicide and petitioner on the basis of exaggerated allegations have been taken into custody and is suffering since his arrest.

Learned advocate for the State opposes the prayer for bail. I have taken into account the period of detention of the present petitioner and that the prosecution intends to examine 30 witnesses in support of its case. Considering that there is no scope of the trial concluding in near future, I am inclined to release the petitioner on bail. Accordingly, the prayer for bail of the petitioner is allowed.

As such, petitioner namely, Swarup Sha @ Saruk Sha @ Sk. Saruk 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 Additional Chief Judicial Magistrate, Haldia, Purba Midnapore.

If on bail, the petitioner shall be physically present on each and every date before the learned Trial Court and shall not leave the jurisdiction of district of Purba Midnapore without the prior permission of the learned Trial Court.

Thus, the application for bail being CRM (M) No. 208 of 2026 is allowed.

All parties shall act in terms of server copy of the order downloaded from the official website of this Court.

Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.

(Tirthankar Ghosh, J.)

Unlock Advanced Research with PRISMAI

Calcutta High Court (Appellete Side)