Calcutta High Court (Appellete Side)
Rezaul Karim @ Razaul vs Unknown on 10 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
10.11.2025 Court No.35.
D/L. 39.
Kausik (Rejected) CRM (M) 1753 of 2025 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 Kotwali Police Station Case No. 63 of 2023 dated 17.01.2023 under Section 363/365/34 of Indian Penal Code and Section 14(c) of Foreigner's Act.
And In the matter of : Rezaul Karim @ Razaul ......Petitioner.
Ms. Sonali Bhar ......for the Petitioner.
Mr. Arijit Ganguly Ms. Snigdha Saha ......for the State.
Report submitted by the State be kept with the record. Learned advocate for the petitioner submits that the petitioner is in custody for 2 years and 10 months and till date the trial has not been completed and the petitioner is languishing in jail for a considerable period of time.
Learned advocate for the State has submitted a report. Report reflects that out of 10 witnesses proposed to be examined by the prosecution already 7 witnesses have been examined and the next date is fixed on 18.11.2025 for examination of CSW 10.
I have considered the advanced stage of the trial and I am not inclined to grant bail to the petitioner at this stage. However, the learned Special Court in the circumstances of the 2 present case which is at the stage of completion of prosecution witnesses, would put in efforts so that the trial is not further delayed and the examination of the prosecution witness should be over, the examination of the accused under section 313 of the Code of Criminal Procedure and the examination of defense witness, if any, be concluded by 15.01.2026.
Learned Trial Court would thereafter within the first week of February, 2026 pronounce the verdict of the present case.
It is stated that the accused person will co-operate with the trial of the case. No unnecessary adjournment be granted to any of the parties and the trial of the case be continued irrespective of any resolution taken by the local bar.
However, CRM (M) 1753 of 2025 is dismissed. All parties shall act in terms of server copy of the order downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)