Calcutta High Court (Appellete Side)
Krishna Mandi & Anr vs Unknown on 25 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
25.11.2025
Serial no. 137
[G.S.D]
CRM (M) 1988 of 2025
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 Sessions Case No. 03rd October, 2019 arising
out of Ghatal PS Case No. 77 of 2019 dated 17.03.2019 u/s
323/325/307/354B/302/120B/34 of the IPC.
-And-
In the matter of : Krishna Mandi & Anr.
... ... Petitioner(s)
Ms. Sonali Das
... for the Petitioner(s)
Mr. Anupam Das Adhikary
Ms. Trisha Rakshit
... for the State-respondent(s)
Learned advocate for the petitioners submits that the petitioners are in custody for six years and eight months. Learned advocate also submits that other accused persons have been enlarged on bail, as such, further detention of the petitioners are not warranted.
Learned advocate for the States opposes the prayer for bail and submits that the present petitioners are the one who instigated the villagers.
However, I have taken into account the fact of the case but what is much more alarming is the period of detention. The petitioners are in custody since 23rd March, 2019, i.e., for more than six years and eight months. 2 Having considered the period of detention of the present petitioners, I am inclined to enlarge the petitioners on bail.
Hence, the prayer for bail of the petitioners is Allowed.
Accordingly, the petitioner viz, Krishna Mandi and Shyamoli Mandi shall be released on bail upon furnishing bond of Rs.20,000/-(Rupees Twenty Thousand only) each, with two sureties of Rs.10,000/- (Rupees Ten Thousand only) each, one of whom must be local, to the satisfaction of the learned ACJM, Ghatal.
If on bail, he petitioners shall be physically present on each and every date of the trial so fixed by the learned trial court and shall not leave the jurisdiction of Ghatal Sub- Division without prior permission of the learned trial court.
It is further directed that the petitioner no.1 shall once in a month report to the Officer-in-charge of Ghatal Police Station.
However, in case, there is any tampering with the prosecution witness, the Officer-in-charge of Ghatal Police Station will not be reluctant to submit a report before the learned trial court.
Accordingly, CRM(M) 1988 of 2025 is allowed. Pending application(s), if any, is also disposed of. 3 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.)