Calcutta High Court (Appellete Side)
Safikul Molla vs The State Of West Bengal & Ors on 20 January, 2026
Author: Debangsu Basak
Bench: Debangsu Basak
20.01.2026
Item No.9
In The High Court at Calcutta
Court No.37 Constitutional Writ Jurisdiction
CHC Appellate Side
WPA (H) 91 of 2025
Safikul Molla
Vs.
The State of West Bengal & Ors.
Mr. Imtiaz Ahmed, Advocate
Mr. Ghazala Firdaus, Advocate
Mr. Mofakkerul Islam, Advocate
Sk. Saidullah, Advocate
Mr. Mithun Mondal, Advocate
Md. Arsalan, Advocate
...for the petitioner
Mr. Sudipto Panda, Advocate
Mr. Aritra Ghosh, Advocate
...for the State
1.Report submitted in Court be taken on record.
2. Victim continues to remain untraced.
3. Police complaint is presently being investigated by the jurisdictional Police Station.
4. Despite steps taken as noted in the report, the victim as noted above, is yet to be recovered.
5. Report submitted today, speaks of the victim may be taken out of the State of West Bengal.
6. In such circumstances, it would be appropriate to transfer the investigation to the Criminal Investigation Department.
7. The jurisdictional Superintendent of Police of Criminal Investigation Department will oversee the 2 investigation. He will appoint a suitable Investigating Officer to continue with the investigation.
8. List the Habeas Corpus writ petition in the Combined Monthly List of March, 2026, when a fresh report shall be submitted by the State.
9. Needless to say that, State will continue its effort to recover the victim.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)