Piyali Das @ Mampi Das @ Liza vs Unknown on 30 March, 2026

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Calcutta High Court (Appellete Side)

Piyali Das @ Mampi Das @ Liza vs Unknown on 30 March, 2026

Bench: Tirthankar Ghosh

30.03.2026
Serial no. 94
  [G.S.D]



                                       CRM (M) 509 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 Belghoria PS Case No. 461 of 2024 dated 06.12.2024
                 u/s 126(2)/127(2)/143/144/95/96/98/61(2)/64/3(5) of the BNS, 2023,
                 Sections 4/17 of the POCSO Act and Sections 3/4/5/6/7, Immoral
                 Traffic Prevention Act, 1956 corresponding to POCSO 307/2024.
                                             -And-

                In the matter of : Piyali Das @ Mampi Das @ Liza

                                                                            ... Petitioner(s)
                Ms. Joyta Ray
                                                         ... for the Petitioner(s)

                Ms. Baishali Basu
                Mr. Sharequl Haque
                                                         ... for the State-respondent(s)

Learned advocate for the petitioner submits that the petitioner was arrested on 06.12.2024 and since then she is in custody. Learned advocate added that similarly placed accused person has been granted bail by this Hon'ble Court, as such, he prays that as there is no possibility of the trial commencing in the near future, the petitioner - who is suffering from Tuberculosis and is unable to avail any treatment, may be enlarged on bail.

Learned advocate for the State has drawn the attention of the court to the statement of the victim.

However, I find that the petitioner's name is appearing as an individual involved in an offence of immoral trafficking.

Having considered the same, I am not inclined to enlarge the petitioner on bail.

Hence, the prayer for bail of the petitioner is Rejected.

However, if the petitioner applies before the learned Special Court for necessary treatment to be afforded to her, the learned Special Court would pass necessary directions after assessing the genuinity of the same for affording treatment to the present petitioner.

Accordingly, CRM(M) 509 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.)

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Calcutta High Court (Appellete Side)