Calcutta High Court (Appellete Side)
In Re:- Md. Sahajan @ Sahajahan & Ors vs Re: An Application For Bail Under ... on 19 April, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 35 19.4.2016
p.d. C.R.M. No. 2977 of 2016 In re:- Md. Sahajan @ Sahajahan & Ors. ... Petitioners.
-And-
Re: An Application for bail under Section 439 Cr.P.C. affirmed on 6.4.2016 in connection with Ratua Police Station Case No.72 dated 1.3.2016 under Section 341/323/326/435/436/427/379/34 of Indian Penal Code. Mr. Sudip Banerjee .... For the petitioners.
Mr. Angshuman Chakraborty .... For the State.
The learned Counsel for the petitioners submits that inadvertently some mistakes have been crept in this application for bail and therefore, he prays that he may be permitted to withdraw this application.
Such prayer stands allowed.
The application for bail accordingly stands dismissed as withdrawn.
Office is directed to return the Xerox certified copy of the order of the court below to the learned Advocate-on-Record of the petitioners forthwith upon furnishing the Xerox copy thereof.
(Ashim Kumar Roy, J.) (C. S. Karnan, J.)