Calcutta High Court (Appellete Side)
Chandra Sekhar Mondal & Ors vs The State Of West Bengal on 12 February, 2026
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
12.02.2026
Court No.13
Item No. 1
sp
CRA 238 of 2012
With
CRAN 4 of 2020 (Old No. CRAN 613 of 2020)
Chandra Sekhar Mondal & Ors.
Vs.
The State of West Bengal
Mr. Subrata Karmakar,
Mr. Prince Akhar.
..for the appellants.
Mr. Debasish Roy, ld. P.P.,
Ms. Zareen N. Khan,
Mr. Prakash Mishra.
.... for the State.
Re: CRAN 4 of 2020 (Old No. CRAN 613 of 2020)
1.This Court notes with anguish that paper books could not be prepared by the Registry despite a lapse of 14 years since filing of the appeal.
2. The Registry has sought a week's additional time to complete the entire process.
3. The report of the Superintendent, Berhampore Central Correctional Home in respect of Chandra Sekhar Mondal, Subodh Mondal, Nakul Mondal, Asim Mondal and Abhay Mondal dated 05.02.2026 is taken on record.
4. It appears from the said report that each of the appellants have served above 14 years in custody. Their conduct during incarceration and parole appears to be satisfactory. 2
5. This Court, however, notes that Nakul Mondal is 80 years of age and is suffering from COPD.
6. Having regard to the fact that paper books are not ready yet and the likelihood of the appeal being heard in the near future is remote, this Court is inclined to suspend the sentence of the appellants.
7. Accordingly, the appellants be released on bail upon furnishing bond of Rs.10,000/- each (Rupees Ten Thousand Only) with two sureties of like amount each, one of whom must be local, to the satisfaction of the learned ACJM, Rampurhat subject to the condition that the appellants shall not leave the jurisdiction of the Trial Court without its express leave in writing. The appellants shall report to the Officer-in-Charge, Nalhati Police Station once in a month until further orders.
8. In default of complying of the aforesaid conditions, the bail shall automatically stand cancelled and the appellants shall be taken into custody.
9. The application being CRAN 4 of 2020 is allowed and disposed of.
10. In view of the disposal of CRAN 4 of 2020, CRAN 3 of 2013 shall also stand disposed of.
Re: CRA 238 of 2012
11. List the appeal in the Monthly List of April, 2026 under the heading "Hearing".
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12. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.) (Ajay Kumar Gupta, J.)