Calcutta High Court (Appellete Side)
Navin Singhania vs Unknown on 26 February, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
26.02.2026 Court No.35.
D/L.37.
Rakib CRM (SB) 94 of 2023 With CRAN 6 of 2024 In Re: An Application for bail under Section 439(1)(B) of the Code of Criminal Procedure, 1973 for setting aside and /or modification of the conditions imposed for bail.
And In the matter of : Navin Singhania.
......Petitioner.
Mr. Rachit Lakhmani Mr. Nikunj Berlia Mr. Mohit Chamaria ....for the Petitioner Mr. Sharequl Haque .....for the State.
The conditions imposed while granting bail to the petitioner on 24th of September, 2021 and all subsequent orders passed in connection with Uttarpara Police Station case no. 368 of 2021 is hereby waived.
Report submitted by the State be kept with the record.
Accordingly, CRAN 6 of 2024 is disposed of.
Consequently, CRA (SB) 94 of 2023 is allowed.
All parties shall act in terms of server copy of the order downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)