Humayun Mondal vs Unknown on 31 March, 2026

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Calcutta High Court (Appellete Side)

Humayun Mondal vs Unknown on 31 March, 2026

Bench: Tirthankar Ghosh

31.03.2026
Serial no. 108
  [G.S.D]



                                         CRM (M) 592 of 2026
                  In re : An Application for Bail under Section 439 of the Code of
                  Criminal Procedure, 1973/under Section 483 of the BNSS, 2023 in
                  connection with C/Spl Case No. 160 of 2025 arising out of Berhampore
                  Police Station Case No. 2206 of 2025 dated 15.10.2025 u/s
                  143(4)/144(1)/61(2)/64(1) of the BNS, 2023 and Section 3/4/5/6 of the
                  Immoral Traffic (Prevention) Act, 1956 and Section 6 of the POCSO Act
                  (Amended), 2012, 2019.
                                               -And-

                 In the matter of : Humayun Mondal

                                                                      ... Petitioner(s)
                 Mr. Sayan Mukherjee
                 Mr. Anisur Rahaman
                                                     ... for the Petitioner(s)
                 Mr. Partha Pratim Das
                 Ms. Sima Biswas
                                                     ... for the State-respondent(s)

Mr. M. I. Kayal Mr. Archisman Singh ... for the Victim Girl Learned advocate for the petitioner submits that the petitioner is a tenant of the premises, as such, has been inadvertently arrested by the police authorities. Additionally, it is submitted that the petitioner is in custody for five months seventeen days.

Learned advocate for the State has drawn the attention of the court to the statement of one of the victims

- who is a minor. The minor statement do implicate the present petitioner in the alleged offence. There are other issues which do reveal exploitation of the minors and the other women in flesh trade.

Learned advocate for the defacto-complainant is present and opposes the prayer for bail.

Having considered the gravity of the offence and the complicity of the present petitioner, I am not inclined to enlarge the petitioner on bail.

Hence, the prayer for bail of the petitioner is Rejected.

Accordingly, CRM(M) 592 of 2026 is dismissed. Pending application(s), if any, is also disposed of. Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court, Calcutta.

Urgent Photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.

(Tirthankar Ghosh, J.)

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Calcutta High Court (Appellete Side)