Calcutta High Court (Appellete Side)
Under Sections 498A/304B/302/201/34 ... vs In Re : Bikash Soni @ Biki @ Bikki on 11 April, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
April 11, 2025 12 ARDR (Rejected) CRM(DB) 957 of 2025 In Re : An Application for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 filed in connection with Manikchak Police Station Case No. 253 of 2019 dated 16/7/2019 under Sections 498A/304B/302/201/34 of the Indian Penal Code.
And
In Re : Bikash Soni @ Biki @ Bikki
... Petitioner.
Adv. Amitabha Karmakar,
Adv. Arup Kumar Bhowmick,
... for the petitioner.
Adv. Ranabir Roy Chowdhury,
Adv. Snigdha Saha,
... for the State.
Report submitted by the State is taken on record. It appears from the report submitted by the learned Registrar, Judicial Service, High Court, Calcutta that a Judicial Officer has been posted on promotion in the concerned Court and is expected to join shortly.
Bail prayer of the petitioner was turned down by this Court on earlier occasions. There is no change in circumstance of the case which warrants a favourable order at this stage.
Accordingly, the bail prayer is rejected at this stage. Learned counsel for the State submits that trial is at its fag end and can be concluded within two months.
Considering the period of incarceration of the petitioner, learned trial Court is directed to take the proceeding to its logical conclusion as expeditiously as possible, without granting any unnecessary adjournment to either of the parties, in accordance with law.
The application for bail is disposed of. 2 Urgent certified website copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Suvra Ghosh, J.)