Calcutta High Court (Appellete Side)
Shadab Ahmaed vs Unknown on 15 May, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
15.05.2026 Court No.35.
D/L. 2.
Kausik CRM (M) 2496 of 2025 In Re: An Application for Bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023/ Section 439 of the Code of Criminal Procedure, 1973 in connection with Beniapukur Police Station Case No. 180 of 2024 dated 28.10.2024 under Sections 61/64/96/143/144 of the Bharatiya Nyaya Sanhita, 2023 read with Sections 4/17 of the POCSO, 2012 and under Sections 3/4/5/6/7 of the Immoral Traffic (Prevention) Act.
And In the matter of : Shadab Ahmaed ......Petitioner.
Mr. Soumya Basu Roy Chowdhuri ......for the Petitioner.
Ms. Jhuma Sen Ms. Arpita De Mr. Samsul Laskar .....for the minor victim.
Mr. Moyukh Mukherjee ......for the State.
Report submitted by the Joint Commissioner of Police (Crime), Kolkata be kept with the record. Subsequently, steps have been taken by the investigating authorities. Let the investigating authorities workout in respect of the further investigation which is being carried out.
Accordingly, CRM (M) 2496 of 2025 is disposed of. Case diary be returned to the learned advocate appearing on behalf of the State. 2 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.)