Calcutta High Court (Appellete Side)
Sri Rahul Bhadra vs Unknown on 22 March, 2022
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 812 of 2022 22.03.2022
Sl. 91 Court No.29 In Re: - An application for anticipatory bail under Section 438 of Sc/SD the Code of Criminal Procedure filed on 15.02.2022 in connection with Ranaghat P.S. Case No. 464 of 2021 dated 25.11.2021 under Sections 498A/406/323/313/120B/506/34 of the Indian Penal Code.
And In the matter of: Sri Rahul Bhadra ....petitioner.
Ms. Sananda Bhattacharyya ...for the petitioner.
Ms. Kum Kum Mitra ...for the State.
On the prayer made on behalf of the petitioner, C.R.M. (A) 812 of 2022 is dismissed as not pressed.
(Debangsu Basak, J.) (Bibhas Ranjan De, J.)