Calcutta High Court (Appellete Side)
Akshy Nonia @ Akshai Nania vs Unknown on 31 March, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
31.03.2026 Court No.35.
D/L.97.
Rakib (Rejected) CRM (M) 580 of 2026 In Re: An Application for Bail under Section 439 of the Code of Criminal Procedure, 1973/Under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with Berhampore Police Station case no. 1680 of 2025 dated 27.07.2025 under Sections 70(1)/143(4)/144(1)/31(2) of the Bharatiya Nyaya Sanhita, 2023 read with Sections 3/4/5/6 of the Immoral Traffic Prevention Act, 1956 read with Section 6 of the POCSO Act, 2012.
And In the matter of : Akshy Nonia @ Akshai Nania.
......Petitioner.
Mr. Md. Golam Nure Imrohi Mr. Partha Pratim .....for the Petitioner Mr. Soumik Ganguly Mr. Santanu Talukdar ......for the State.
Learned advocate appearing for the petitioner prays for bail as the petitioner is in custody since July, 2025. Petitioner claims himself to be innocent and submits that he and his wife has been falsely implicated in connection with the instant case.
Learned advocate for the State opposes the prayer for bail. I have taken into account the locus of the present petitioner and his wife in relation to the materials which has surfaced in the Case Diary.
Having considered that the case against the petitioner and his wife are under the BNS, Immoral Traffic Prevention Act as well as the POCSO act and the petitioner and his wife are the tenant of the property wherein the misdeeds were being carried out, I am of the 2 view that this is not the proper stage of the case to release the petitioner on bail.
Accordingly, the prayer for bail of the petitioner in CRM (M) 580 of 2026 is dismissed.
All parties shall act in terms of server copy of the order downloaded from the official website of this Court.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties upon compliance with all requisite formalities.
(Tirthankar Ghosh, J.)