Calcutta High Court (Appellete Side)
2023 vs In Re : Abhijit Malik on 24 February, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
24.02.2026
Ct. 35/sl 148 CRM (M) 375 of 2026
tkm
In Re : An application for bail under Section 483 of the BNSS 2023 in
connection with Arambagh Women PS case no. 100 of 2025 dated
3.11.2025 under sections 85/201/316(2)/109/76 of BNS 2023 read
with section 4 of the DP Act adding section 64(2)(m)/61(2) of the BNS
2023
And
In Re : Abhijit Malik ........ petitioner
Allowed
Mr. N S Ghosh
Ms. Labani Sikder
Mr. Souvik Dey
..... for the petitioner
Mr. Bidyut Kr. Roy
Mr. Manoranjan Mahata
..... for the State
1.Learned advocate for the petitioner submits that the petitioner is in custody for 62 days and charge-sheet has already been submitted before the jurisdictional court. He submits that there was matrimonial dispute wherein unnecessarily the petitioner has been implicated as an accused.
2. Learned advocate for the State opposes the prayer for bail and draws attention of this court to the statement of the complainant/victim.
3. I have taken into account the accusations as well as the complicity of the petitioner. I am of the view that the complainant at the relevant point of time was able to understand the consequences, even if the entirety of the facts are accepted. The genesis of the case is of matrimonial dispute and the petitioner is an acquaintance of the husband and the particular accusations for which the petitioner has been taken 2 into custody requires better particulars as such I am of the view that further detention of the petitioner is unwarranted and he may be granted bail.
4. Accordingly, the petitioner be released on bail upon furnishing a bond of Rs.20,000/- with two sureties of like amount each, one of whom must be local to the satisfaction of the learned ACJM Arambag on condition that the petitioner shall appear before the trial court on every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever and on further condition that the petitioner while on bail shall not leave the district of Hooghly without prior permission of the trial court.
5. In the event he fails to appear before the trial court without justifiable cause, the trial court shall be at liberty to cancel his bail automatically without reference to this court.
6. With the aforesaid observation, CRM(M) 375 of 2026 is allowed.
(Tirthankar Ghosh, J.)