Calcutta High Court (Appellete Side)
Lorraine Kumar vs Unknown on 27 March, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
27.03.2026
Serial no. 69
[G.S.D]
CRM (M) 390 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 Special Case No. 182 of 2025 arising out of Tiljala
Police Station Case No. 188 of 2025 dated 09.04.2025 u/s
61(2)/99/98/143/144 of the BNS read with Sections 4/17 of the POCSO
Act and Sections 3/4/5/6/7 of the IT(P) Act.
-And-
In the matter of : Lorraine Kumar
... Petitioner(s)
Mr. Diptangshu Basu
... for the Petitioner(s)
Mr. Anupam Dasadhikari
Mr. Somnath Nandy
... for the State-respondent(s)
Learned advocate for the petitioner submits that the petitioner is in custody for 231 days and charge-sheet has already been submitted. According to the learned advocate there is no possibility of the trial commencing very soon as some of the other accused are still absconding.
Learned advocate for the State opposes the prayer for bail and submits that charge-sheet has been submitted under the relevant provisions of the BNS, POCSO Act and Immoral Traffic Prevention Act.
I have taken into account the statement of the minor victim girl as well as the medicolegal examination report.
Having considered the same and the complicity of the present petitioner, at this stage, I am not inclined to enlarge the petitioner on bail.
2Hence, the prayer for bail of the petitioner is Rejected.
Accordingly, CRM(M) 390 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.)