Calcutta High Court (Appellete Side)
4/20/25 Of The Indian Telegraph Act vs In Re : Md. Nafees Iqbal @ Nafiz Iqbal on 11 September, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
September 11, 2025 33 ARDR (Allowed) CRM (M) 1278 of 2025 In Re : An Application for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with Baduria Police Station Case No. 188 of 2023 dated 10/4/2023 under Sections 120B/419/420/467/468/471/474 of the Indian Penal Code and Sections 14A(b) of the Foreigners Act and read with Sections 3/6 of the Indian Wireless Telegraphy Act and Sections 4/20/25 of the Indian Telegraph Act.
And
In Re : Md. Nafees Iqbal @ Nafiz Iqbal
... Petitioner.
Adv. Navanil De,
Adv. Srinjan Ghosh,
... for the petitioner.
Adv. Joydeep Roy,
Adv. Snigdha Saha,
... for the State.
The petitioner seeks parity with the co-accused who was granted bail by this Court earlier.
Learned counsel for the State does not oppose the said fact. The petitioner appears to be similarly circumstanced with the co-accused who has been granted bail by this Court earlier. Only, the petitioner is a foreign national holding a valid passport. His visa has expired during the period of his custody. He undertakes to revive the same in the event he is released on bail.
In view of the above, prayer for bail is allowed. The petitioner namely Md. Nafees Iqbal @ Nafiz Iqbal be released on bail upon furnishing bond of Rs.10,000/- (Rupees Ten Thousand only), with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned Additional Chief Judicial Magistrate, Basirhat, North 24 Parganas subject to the condition that he shall appear before the learned trial Court on 2 every date of hearing and shall not intimidate witnesses or tamper with evidence in any manner whatsoever.
In the event the petitioner fails to appear before the learned trial Court on any date without justifiable cause, the learned trial Court shall be at liberty to cancel his bail in accordance with law without further reference to this Court.
The application for bail is disposed of.
Case Diary be returned.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)