Koushik Ghosh @ Sonai vs The State Of West Bengal & Anr
2023 Latest Caselaw 7537 Cal

Calcutta High Court (Appellete Side)

Koushik Ghosh @ Sonai vs The State Of West Bengal & Anr on 4 December, 2023

    38
04.12.2023
Court No.237
    pg.
                                   IN THE HIGH COURT AT CALCUTTA
                                  CRIMINAL APPELLATE JURISDICTION
                                          APPELLATE SIDE
                                        CRA (SB) 185 of 2023
                                                with
                                       IA No. CRAN 1 of 2023

                                        Koushik Ghosh @ Sonai
                                                  Vs.
                                    The State of West Bengal & Anr.


                    Mr. Arindam Jana
                    Mr. Sumanta Das
                    Mr. Arhan Sengupta
                    Mr. Partha Sarathi Sinha
                                ... For the appellant

                    Mr. Anand Keshari
                               ... For the State

                                        In re: CRAN 1 of 2023


               1.

Affidavit of service filed in Court today is taken on record.

Perusing the same, it appears that service in respect of the private

opposite party no.2 is complete.

2. Having heard the learned advocates appearing on behalf of the

appellant/accused and the State and perused the judgment

impugned, I find that the appellant/accused remained on bail during

trial and when he was found guilty and convicted, bond was cancelled

and he was taken into custody.

3. Learned advocate appearing on behalf of the State opposes the

prayer for bail.

4. Considering the term imprisonment and the offence alleged in

this case, I am not inclined to detain the accused further as there is

no possibility of disposing of this appeal within short period of time.

5. Considering all the aforesaid facts and circumstances, the

prayer for bail stands allowed.

6. Accordingly, the appellant/accused, namely, Koushik Ghosh @

Sonai shall furnish fresh bond of Rs.20,000/- (Rupees twenty

thousand only), with two sureties of Rs.10,000/- (Rupees ten

thousand only) each, subject to the satisfaction of the learned Chief

Judicial Magistrate, Krishnagar at Nadia and on further condition

that the appellant shall not leave the jurisdiction of the Court without

prior permission of the learned Chief Judicial Magistrate, Krishnagar

at Nadia and to file affidavit disclosing the address before the Court.

In case of change of address, the appellant shall inform the same to

the Officer-in-Charge of the jurisdictional police station as well as the

learned Chief Judicial Magistrate, Krishnagar at Nadia. In case of any

violation, the learned Chief Judicial Magistrate, Krishnagar at Nadia,

will be at liberty to cancel the bail bond and to secure his presence by

taking steps according to law without any further reference to this

Court.

7. Accordingly, CRAN 1 of 2023 stands disposed of.

(Bibhas Ranjan De, J.)