Calcutta High Court (Appellete Side)
State Of West Bengal vs Surender Singh @ Surinder Pal Singh @ ... on 20 February, 2026
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
M/L679 C.R.M. (M) 686 of 2025 20.02.2026
Bpg.
In Re: An application for cancellation of bail under Section 439(2) of the Code of Criminal Procedure, 1973 corresponding to Section 483(3) of the Bhartiya Nagarik Suraksha Sanhita, 2023;
State of West Bengal Versus Surender Singh @ Surinder Pal Singh @ Boogi @ Guggi Mr. Ranabir Roy Chowdhury Mr. Mainak Gupta.
...for the petitioner/State. Mr.Rajdeep Mazumder Mr. Moyukh Mukherjee Ms. Sagnika Banerjee.
...for the opposite party.
State is directed to produce the case diary on 27th February, 2026.
Records reflect that the private opposite party has already entered appearance.
Mr. Mukherjee, learned advocate, is present. Matter be listed on 27th February, 2026 under the same heading.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)