Ramesh Kumar Das vs Unknown on 20 February, 2026

[Cites 6, Cited by 0]

Calcutta High Court (Appellete Side)

Ramesh Kumar Das vs Unknown on 20 February, 2026

Bench: Tirthankar Ghosh

20.02.2026
Court No.35.
 M/L.691.
  Rakib

                                       CRM (DB) 882 of 2025

               In Re: An Application for Cancellation of Bail under Section 439(2) of
               the Code of Criminal Procedure, 1973/Under Section 483(3) of the
               Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with
               Uluberia Police Station case no. 51 of 2025 dated 29.01.2025 under
               Sections 315(2)/126(2)/351(2)/3(5) of the Bharatiya Nyaya Sanhita,
               2023.

                                        And

               In the matter of : Ramesh Kumar Das.
                                                             ......Petitioner.
                  Mr. Anirban Dutta
                  Mrs. Sharmishtha Ghosh
                  Mr. R. Ray
                                               ......for the Petitioner.
                  Mr. Suman De
                  Ms. Suchismita Dutta
                                                ......for the State.

                 Ms. Aiswarja Gupta
                 Mr. Kuntal Ray
                                                .....for the private respondents.

Affidavit-of-service filed by the petitioner be kept with the record.

Learned advocate appearing for the petitioner is aggrieved by the order dated 13.02.2025 passed by the learned Additional Sessions Judge, 1st Court, Uluberia, Howrah. It has been contended that the private opposite parties abducted the guards of Indian Oil Corporation. There is dispute in relation to the underground pipeline for which compensation has been paid to the private opposite parties. It has also been contended that the learned Sessions Judge while considering the application for bail ignored all the issues and was only satisfied that 14 days custody has been suffered by the accused persons.

Learned advocate for the State has submitted a report/status report which reflects that charge-sheet has already been submitted before the jurisdictional Court.

Learned advocate for the private opposite parties submits that there are no accusations to the effect that the private opposite parties have been evading the process of law.

Having considered the present stage of the case and the fact that bail was granted on 13.02.2025, I am of the view that in case there are repeat offences, petitioner would bring the same to the notice of the learned Judicial Magistrate, 1st Court, Uluberia in seisin of Uluberia Police Station case no. 51 of 2025 dated 29.01.2025.

Learned Court under those circumstances would ensure that the persons who are disrupting the work and activity of the public sector undertaking be imposed conditions for not entering into the jurisdiction wherein operations were/are carried out by the concerned public sector undertaking.

At this stage with passage of time, I am of the opinion no interference is called for.

With the aforesaid observations, as such CRM (DB) 882 of 2025 is disposed of.

Report submitted by the State be kept with the record. All parties shall act in terms of server copy of the order downloaded from the official website of this Court. 3

Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.

(Tirthankar Ghosh, J.)

Unlock Advanced Research with PRISMAI

Calcutta High Court (Appellete Side)