Calcutta High Court (Appellete Side)
Arijit Mondal vs The State Of West Bengal on 25 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L162 C.R.M. (M) 2021 of 2025 25.11.2025
Bpg.
In Re: A petition under Section 439 of the Code of Criminal Procedure, 1973; read with Section 483 of BNSS, 2023;
Arijit Mondal Versus The State of West Bengal Mr. S. Ganguly.
...for the petitioner.
Mr. Arijit Ganguly Mr. Manoranjan Mahata.
...for the State.
Learned advocate for the petitioner prays for an accommodation.
Learned advocate for the State is present. List the bail application in the monthly list of December, 2025 under the same heading.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)