Supreme Court - Daily Orders
Aritro Ghosh vs The State Of West Bengal on 28 November, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.4 COURT NO.14 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.62514/2025
[Arising out of impugned final judgment and order dated 09-10-2025
in CRM(M) No. 1923/2025 passed by the High Court at Calcutta]
ARITRO GHOSH Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
IA No. 285624/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 285621/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 28-11-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE MANMOHAN For Petitioner(s) : Mr. Mukul Rohatgi, Sr. Adv.
Mr. Avik Ghatok, Adv.
Ms. Misha Rohatgi, Adv.
Mr. Shambo Nandy, AOR Mr. Sohan De Dhara, Adv.
Mr. Akash Ghosh, Adv.
For Respondent No.1: Mr. Kunal Mimani, AOR Mr. Prashant Alai, Adv.
Mr. Abhinav Rana, Adv.
For Respondent No.2: Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Sabhyasachi Banerjee, Sr. Adv. Ms. Anusuya Sadhu Sinha, Adv. Mr. Pratim Banerjee, Adv.
Mr. Siddharth Naidu, Adv.
Ms. Kinjal Aggarwal, Adv.
M/s KSN & Co., Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified Digitally signed by NISHA KHULBEY Date: 2025.12.04 The present petition has been filed against 17:00:45 IST Reason: the order dated 09-10-2025 passed by High Court at 1 Calcutta in CRM(M) No. 1923/2025 whereby the respondent no.2 has been granted bail, despite addition of offence under Section 111 of Bharatiya Nyay Sanhita, 2023 (For short ‘BNS’). It is a case wherein multiple cases are pending against the respondent no.2. The details as furnished in the petition are extracted below:
Sl. FIR Charge Sheet
NO
.
1. Belghoria PS Case No. Belghoria PS CS No.
500/16 473/16 Dt.
Dt. 26.06.2016 u/s 27.07.2016 u/s
341/326/307/504/34 IPC 341/323/324/506/34 IPC
2. Belghoria PS Case No. Belghoria PS CS No.
502/16 205/17 Dt.
Dt. 26.06.2016 u/s 25(i)(a) 30.03.2017 u/s 25(i)(a)
Arms Act. Arms
Act.
3. Belghoria PS case no. Belghoria PS CS no. 258/17
156/17 Dt.
Dt. 14.02.2017 u/s 31.03.2017 u/s
341/323/325/307/504/506/3 341/323/506/34
4 of IPC.
of IPC.
4. Belghoria PS Case No Belghoria PS CS No.
265/20 268/20
Dt. 29.05.20 u/s dated 30.06.20 u/s
448/427/506/34 IPC 448/341/506/34 IPC.
5. Belghoria PS Case No Belghoria PS CS No. 24/21
278/20 dated 31.01.21
Dt. 08.06.2020 u/s 341/323/506/34
341/323/307/506/34 IPC IPC
6. Belghoria PS Case No. Belghoria PS CS No.
499/20 415/20
Dt. 07.10.20 u/s dated 30.10.20 u/s
341/323/325/307/379/506/3 341/323/325/506/34 IPC.
4
IPC and 25/27 Arms Act.
2
7. Belghoria PS Case No Belghoria PS CS No. 42/21
707/20 Dt.
Dt. 15.12.20 u/s 31.01.21 u/s
143/323/325/307/427/34 143/323/427/34 IPC
IPC
8. Belghoria PS Case No Belghoria PS CS no. 138/21
713/20 Dt.
Dt. 15.12.20 u/s 12.03.21 U/S
341/323/325/307/34 IPC 341/323/325/307/34 IPC.
and
25/27 Arms Act.
9. Belghoria PS Case No Belghoria PS CS No 815/21
787/21 Dt.
Dt. 11.11.21 u/s 30.11.21 u/s
341/325/427/506/34 IPC. 341/325/427/508/34
IPC.
10. Belghoria Case No 87/22 Belghoria PS CS No.
Dt. 117/22 Dt.
13.2.22 U/S 28.02.22 u/s
341/323/427/506/34 IPC. 341/323/427/506
/34 IPC.
11. Belghoria PS Case No. Belghoria PS CS No.
142/22 161/22
Dt. 06.03.22 u/s dated 31.03.22 u/s
341/323/325/506/34 IPC 341/323/506/34 IPC.
12. Dakshineswar PS Case No. Dakshineswar PS CS No.
120/23 Dt. 05.06.23 U/S 219/23
341/323/325/506/34 IPC Dt. 20.10.2023 u/s
and 341/323/506/34 of lPC.
25/27 Arms Act.
13. Dakshineswar PS Case No. Dakshineswar PS CS No.
121/23 Dt. 05.06.23 u/s 62/23
448/427/506/34 IPC and Dt. 27.07.2023 u/s
25/27 447/448/427/506/34 IPC.
Arms Act.
14 Dakshineswar PS Case No. Dakshineswar PS CS No. 138/23 Dt. 29.06.23 u/s 222/23 341/342/325/326/307/120B/ Dt. 27.10.2023 u/s 34 326/307/120B/ 34 IPC and IPC and 25/27 Arms Act. 25/27 Arms Act.
15. Dakshineswar PS Case No. Dakshineswar PS CS No. 91/24 Dt. 03.07.24 u/s 111 128/2024 Dt. 23.09.2024 u/s of 111 BNS. of BNS.
16. Belghoria PS Case No. Belghoria P.S. C.S. No. 267/2024, Dated: 289/24 3 01.07.2024, dt. 11.08.2024 u/s-
u/s- 126(2)/117(2)/118(2)/ 126(2)/117(2)/118(2)/ 109/3(5) 109/3(5) of BNS and addition of of BNS. Section 111 of BNS
17. Belghoria PS Case No. Not filed yet 277/24 Dt. 09.07.24 u/s 341/354/326/308/506/34 IPC r/w 126(2)/74/118(2)/ 110/351(2) (3)/3(5) of BNS.
The challenge to the order has been made by the petitioner who though is not a complainant in the case in question but otherwise is a victim in one of the cases against the respondent no.2.
On 18.11.2025, learned senior advocate who appeared for the State sought time to have instructions as to whether the State is contemplating to challenge the order impugned in the present petition.
Today, learned counsel for the State submitted that instructions have been received by him that the State is not contemplating to challenge the order impugned.
Let formal notice be issued in the present petition to the respondents. 4 Mr. Kunal Mimani, Adv. accepted notice on behalf of Respondent-State.
Mr. Siddharth Naidu, Adv. present in Court accepts notice on behalf of respondent no.2.
The Director General of Police is directed to appear before the Court on the next date of hearing through video conference.
It is further directed that in case, the respondent no.2 has not been released from custody in view of the order impugned, he shall not be released until further order by this Court.
List on 30.01.2026.
(KRITIKA TIWARI) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 5