Calcutta High Court (Appellete Side)
27.01.2016 (Ref. S.I'S S.L. No. ... vs In Re: Ramesh Mandal & Anr on 8 July, 2019
1 08.07.19 Sl. No.143 akd [Dismissed for default] C. R. M. 4922 of 2019 In Re: An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 13.06.2019 in connection with Special Case No. 51/2016 dated 27.01.2016 (Ref. S.I's S.L. No. 96/15-16) under Section 18(c) of the NDPS Act.
And In Re: Ramesh Mandal & Anr.
... ... Petitioners Nobody appears on behalf of the petitioners. The application for anticipatory bail is dismissed for default. (Manojit Mandal, J.) (Joymalya Bagchi, J.)