Calcutta High Court (Appellete Side)
Devendra Mishra vs Unknown on 22 December, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
22.12.2025
Serial no. 6
[G.S.D]
CRM (R) 162 of 2025
In re : An Application for Bail under Section 439 of the Code of
Criminal Procedure, 1973/under Section 483 of the BNSS, 2023.
-And-
In the matter of : Devendra Mishra
... Petitioner(s)
Mr. S. B. R. Chowdhuri
... for the Petitioner(s)
Mr. Partha Pratim Das
Ms. Srilekha Chattopadhyay
... for the State-respondent(s)
Mr. Sabyasachi Banerjee, Sr Adv. Mr. Kollol Mondal, Sr Adv.
Ms. Nahid Ahmed ... for the Defacto-complainant(s) State is directed to submit a report as to whether the petitioner has been transferred from the Howrah Correctional Home to Central Correctional Home, Kolkata.
The concerned Investigating Officer will submit the report, on the next date fixed, on the basis of verbal communication of Mr. Das, learned advocate appearing on behalf of the State.
List the matter on 23rd December, 2025 under the heading 'To Be Mentioned'.
Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.
(Tirthankar Ghosh, J.) 2