Calcutta High Court (Appellete Side)
State Of West Bengal vs Surrender Singh @ Surinder Pal Singh @ on 8 April, 2025
Author: Suvra Ghosh
Bench: Suvra Ghosh
April 08, 2025
55 ARDR
CRM(DB) 686 of 2025
In Re : An Application under Section 439(2) of the Cr. P.C./483(3) of
Bharatiya Nagarik Suraksha Sanhita, 2023.
And
State of West Bengal -vs.- Surrender Singh @ Surinder Pal Singh @
Boogi @ Guggi.
Adv. Ranabir Roy Chowdhury,
Adv. Mainak Gupta,
... for the State/petitioner.
Sr. Adv. Rajdeep Majumder,
Adv. Moyukh Mukherjee,
Adv. Debanca Das,
Adv. Swheta Maity,
Adv. Sagnika Banerjee
...for the respondents.
Affidavit of service filed on behalf of the State/petitioner is taken on record.
Learned counsel for the opposite party seeks to use affidavit in opposition in this matter.
Affidavit in opposition be filed within one week from date. Affidavit in reply, if any, be filed within a week thereafter.
Let the matter appear under the heading 'Cancellation of Bail' on 25th April, 2025.
(Suvra Ghosh, J.)