Calcutta High Court (Appellete Side)
Lorraine Kumar vs Unknown on 8 April, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
08.04.2026
Serial no. 22
[G.S.D]
CRM (M) 403 of 2026
In re : An Application for Bail under Section 439 of the Code of
Criminal Procedure, 1973/under Section 483 of the BNSS, 2023 in
connection with Special Case No. 264 of 2025 arising out of Kasba PS
Case No. 211 of 2025 dated 17.05.2025 u/s 61(2)/99/98/143/144/64 of the
BNS read with Section 4/17 of the POCSO Act and Sections 3/4/5/6/7
of the IT (P) Act.
-And-
In the matter of : Lorraine Kumar
... Petitioner(s)
Mr. Diptangshu Basu
... for the Petitioner(s)
Ms. Shaila Afreen
Mr. Bikram Mitra
... for the State-respondent(s)
Ms. Jhuma Sen Ms. Soma Mukherjee ... for the Victim(s) Learned advocate for the petitioner submits that the petitioner is in custody since 16th May, 2025 and is innocent of the charges, as such, she may be released on bail.
Learned advocate for the victim(s) is present. Learned advocate for the State produces the case diary.
I have considered the statement of the minor victim girls u/s 183 of the BNSS.
Having considered the complicity of the present petitioner as is reflected from the statement of the victim(s), I am not inclined to enlarge the petitioner on bail. 2 Hence, the prayer for bail of the petitioner is Rejected.
Accordingly, CRM(M) 403 of 2026 is dismissed. Pending application(s), if any, is also disposed of. Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.
Urgent Photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Tirthankar Ghosh, J.)