Calcutta High Court (Appellete Side)
Sections 376/417 Indian Penal Code ... vs In Re: Muklesur Rahaman @ Muklasar ... on 18 January, 2021
CRM No.141 of 2021 18.01.21
(S.R.) In re: An application for anticipatory bail under Section 438 of the Sl.189 Code of Criminal Procedure filed in connection with Sagardighi Ct.28 Police Station Case No.598 of 2020 dated 17.12.2020 under Sections 376/417 Indian Penal Code (G.R. No.2385 of 2020);
And In re: Muklesur Rahaman @ Muklasar Rahaman ... petitioner.
Mr. U.A. Dewan
Mr. A. Dewan ... for the petitioner.
Ms. Sreeparna Das ...for the State.
Upon hearing the learned advocate appearing for the State, we direct the investigating officer of the concerned case to be personally present before this Court along with the original case diary, on 25th January, 2021.
(Tirthankar Ghosh, J.) (Tapabrata Chakraborty, J.)