Calcutta High Court (Appellete Side)
Dripto Bakshi vs Unknown on 23 February, 2026
Author: Jay Sengupta
Bench: Jay Sengupta
February 23, 2026 Ct. No.28 AD 253 SG CRM (A) 4662 of 2024 CRAN 1 of 2025 In Re: - An application for relaxation on condition of anticipatory bail.
And In the matter of: Dripto Bakshi ....petitioner Mr. Debasis Kar Mr. Arka Tilak Bhadra ... for the petitioner Mr. Kaustav Banerjee ... for the State Report filed by the State is taken on record. Learned counsel appearing on behalf of the petitioner submits that the petitioner was granted anticipatory bail by a Division Bench of this Court on 13.01.2025 in CRM(A) 4662 of 2024, inter alia, on the condition to meet the investigating officer once a week until further orders. The petitioner has complied with the same. Now, charge-sheet has been submitted. Heard learned counsel for the State. In view of the above and the interest of justice, I am inclined to allow the relaxation of condition of anticipatory bail by waiving the condition to meet the investigating officer once a week until further orders. The rest of the order shall remain same.
The petitioner shall attend the jurisdictional court regularly. Accordingly, the application being CRAN 1 of 2025 is disposed of. Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance of requisite formalities.
(Jay Sengupta, J.)