Calcutta High Court (Appellete Side)
6(1) Of The Protection Of Children From ... vs In Re : Sudhanshu Sekhar Singh @ Sanu on 13 November, 2025
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
13.11.2025 IN THE HIGH COURT AT CALCUTTA Item No.10 CRIMINAL MISCELLANEOUS JURISDICTION Ct.No.35 dc.
C.R.M. (M) 1600 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 filed in connection with Tarakeswar Police Station Case No. 221 of 2024 dated 26.06.2024 under Sections 363/365 of the Indian Penal Code subsequently charge sheet submitted under Sections 363/365/376(3) of the Indian Penal Code read with Section 6(1) of the Protection of Children from Sexual Offences Act.
And In Re : Sudhanshu Sekhar Singh @ Sanu ... Petitioner.
Mr. Bitasok Banerjee, Mr. Abdus Salam ... For the Petitioner.
Mr. Subhamoy Bhattacharya, Ms. Sonali Bhar ... For the State.
Mr. Sourat Nandy ... For the de facto complainant.
Learned advocate for the de facto complainant/victim is present.
The interim bail earlier granted on 24.09.2025 by the co-ordinate Bench of this Hon'ble Court is hereby affirmed on the same terms and conditions as no adverse report has been submitted on behalf of the State.
The trial of the case would continue and all efforts be taken by the learned Special Court to take the trial of the case to its logical conclusion within a reasonable period of time.
Report submitted by the learned advocate appearing for the State be kept with the record. 2 The application for bail, being CRM (M) 1600 of 2025, is, thus, disposed of.
All concerned 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 with all requisite formalities.
(Tirthankar Ghosh, J.)