Calcutta High Court (Appellete Side)
Of Child Marriage Act (G.R. Case No. 951 ... vs In Re : Aloka Mondal Patra Barman on 24 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
24.11.2025 IN THE HIGH COURT AT CALCUTTA
Item No.78 CRIMINAL MISCELLANEOUS JURISDICTION
Ct.No.35
dc.
Allowed
C.R.M. (M) 2350 of 2025
In Re : An Application for bail under Section 439 of the Code
of Criminal Procedure, 1973 corresponding to Section 483 of
the Bharatiya Nagarik Suraksha Sanhita, 2023 filed in
connection with Nandakumar Police Station Case No. 195 of
2024 dated 22.03.2024 under Sections 363/366/34 of the
Indian Penal Code read with Sections 9/10 of the Prohibition
of Child Marriage Act (G.R. Case No. 951 of 2024).
And
In Re : Aloka Mondal Patra Barman
... Petitioner.
Mr. Navanil De,
Mr. Subhrajit Dey
... For the Petitioner.
Ms. Faria Hossain, APP,
Mr. Subham Bhakat
... For the State.
Learned advocate appearing for the petitioner submits
that the petitioner is in custody for 83 days and investigation
of the case has already been concluded; charge-sheet have
been submitted before the jurisdictional court. It has also
been contended that one Surjakanta Mal @ Surja Kanta Mal
who was the principal accused, has already been released on
bail by a coordinate Bench of this Hon'ble Court on
29.10.2025 in CRM(M) 1739 of 2025.
Learned advocate appearing for the State has
produced the case diary and opposed the prayer for bail.
I have considered the statement of the victim recorded
under Section 164 of the Code of Criminal Procedure and I
am of the opinion that the locus of the present petitioner is
2
better placed than the person who has been granted bail on
29.10.2025. Having regard to the same, I am inclined to release the petitioner on bail. As such, the prayer for bail of the petitioner is allowed.
Accordingly, the petitioner viz., Aloka Mondal Patra Barman shall be released on bail upon furnishing bond of Rs.20,000/-, with two sureties of Rs.10,000/- each, one of whom must be local, to the satisfaction of the learned Chief Judicial Magistrate, Tamluk, Purba Medinipur.
If on bail, the petitioner shall be physically present on each and every date so fixed by the learned Trial Court and shall not leave the jurisdiction of the district of Purba Medinipur without the leave of the learned Trial Court in seisin of the present case.
Case diary be returned to learned advocate appearing for the State.
The application for bail, being CRM (M) 2350 of 2025, is, thus, disposed of.
All concerned parties shall act on the server copy of this order duly downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)