Supreme Court - Daily Orders
Masura Khatun @ Masura Mustafa Shaikh vs State Of West Bengal on 1 April, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.3 COURT NO.3 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.)
No. 935/2026
[Arising out of impugned final judgment and order
dated 17-11-2025 in CRM(M) No. 1272/2025 passed
by the High Court at Calcutta]
MASURA KHATUN @ MASURA
MUSTAFA SHAIKH Petitioner(s)
VERSUS
STATE OF WEST BENGAL Respondent(s)
Date : 01-04-2026
This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :
Mr. Dibyadyuti Banerjee, Adv.
Ms. Sumedha Halder, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Navneet Singh, Adv.
Mr. Jagdish Singh, Adv.
For Respondent(s) :
Ms. Shraddha Chirania, Adv.
Mr. Kunal Mimani, AOR
Mr. Akshay Luthra, Adv.
Signature Not Verified UPON hearing the counsel
Digitally signed by
NIDHI AHUJA
Date: 2026.04.01
17:50:20 IST
Reason: SLP (Crl.) No. 935/2026 1
the Court made the following
O R D E R
1) Against an order of rejection of regular bail by the High Court and to seek bail, the present special leave petition has been filed. The petitioner is in custody w.e.f. 10.11.2024 in connection with FIR No.688 of 2024 dated 09.11.2024 for the offences punishable under Sections 14A(b) of the Foreigners Act, 1946 read with Sections 12 of the Passports Act, 1967, registered with Police Station Swarupnagar, Division Basirhat, District North 24 Parganas, West Bengal.
2) After hearing learned counsel for the parties and considering the SLP (Crl.) No. 935/2026 2 period of custody undergone which is about 1 year and 4 months and that the trial may take time to conclude; therefore, without expressing any opinion on the merits of the case, we deem it appropriate to release the petitioner on bail.
3) Accordingly, we direct to release the petitioner on bail on furnishing the suitable bail bonds and sureties and on such other terms and conditions as may be deemed fit by the trial Court.
4) Petitioner to abide all the conditions as imposed and shall regularly attend the trial until exempted by the Court. Violation, if any, may give a cause to take SLP (Crl.) No. 935/2026 3 recourse as permissible and the trial Court is at liberty to do the needful.
5) Accordingly, and in view of the foregoing, the special leave petition stands allowed. Pending application(s), if any, shall stand disposed of.
(NIDHI AHUJA) (NAND KISHOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR SLP (Crl.) No. 935/2026 4