Calcutta High Court (Appellete Side)
376/328/354C/506/509/420 Of The ... vs In Re : Shyam Kumar Choudhury @ Vicky ... on 16 September, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
30 16.09.2025
Ct.No.34 b.das Rejected C.R.M. (M) 1200 of 2025 In Re : An application for bail under Section 483 of BNSS, 2023 filed in connection with Maheshtala Police Station Case No.289 of 2024 dated 08.06.2024 under Sections 376/328/354C/506/509/420 of the Indian Penal Code.
And In Re : Shyam Kumar Choudhury @ Vicky Choudhury.
... Petitioner.
Mr. Joy Chakraborty Mr. Sandip Dinda ... for the petitioner. Mr. Debabrata Chatterjee Md. Ejaj Akhtar ... for the State. Mr. Soumya Nag Mr. Aditya Tiwari ...for the de facto complainant.
Heard learned counsels for the parties. The petitioner is in custody for more than a year and prays for bail.
Learned counsels for the State and the de facto complainant oppose the prayer.
Bail prayer of the petitioner was turned down earlier by this Court considering the material on record on 23rd December, 2024. Thereafter the witnesses have been examined. The witnesses have implicated the petitioner in the alleged offence. Sufficient incriminating material has transpired against the petitioner during investigation also. There is no change in the material on record that warrants a favourable order for the petitioner at this stage. 2 Considering the nature of the offence and prima facie involvement of the petitioner therein, prayer for bail is rejected at this stage.
Learned trial Court is directed to expedite the trial without granting any unnecessary adjournment to either of the parties.
The application for bail is thus 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.)