Calcutta High Court (Appellete Side)
Ibrahim Sardar @ Rahul vs The State Of West Bengal & Anr on 27 March, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L56 C.R.M. (M) 367 of 2026 27.03.2026
Bpg.
In Re: An application for Bail under Section 439 of the Code of Criminal Dismissed Procedure, 1973 corresponding to Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 filed in connection with Joynagar Police Station Case No.1292 of 2016 dated 27.09.2016 under Sections 363/365 of the Indian Penal Code and charge-sheet submitted under Sections 365/367/370(2)(3) of the Indian Penal Code and Sections 4/5 of the Immoral Traffic (Prevention) Act, 1956;
Ibrahim Sardar @ Rahul Versus The State of West Bengal & Anr.
Mr. Arindam Sen Ms. Sreetama Das.
...for the State.
Petitioner is in custody for more than 8 years. Learned advocate for the State submits that only one witness is left to be examined by the prosecution.
Having regard to the advanced stage of the trial and the nature of offences for which the trial is being conducted, I am of the view that efforts be exerted to pronounce the verdict of the case by 30th September, 2026.
In view of the observations made above, CRM(M)367 of 2026 is dismissed.
All parties shall act on the server copy of this order duly 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 of all requisite formalities.
(Tirthankar Ghosh, J.) 2