Calcutta High Court (Appellete Side)
9B Of The Explosives Act And Sections ... vs In Re: Zahid Hussain @ Jahid Hussain @ ... on 29 February, 2024
29.02.2024
Sl. No.42
akd
[Dismissed not pressed]
C. R. M. (DB) 306 of 2024
In Re: An application for bail under Section 439 of the Code of Criminal
Procedure filed on 22.01.2024 in connection with Khardah Police
Station Case No.508 of 2021 dated 14.08.2021 under Sections
302/307/427/201/120B/34 of the Indian Penal Code read with Section
9B of the Explosives Act and Sections 25/27 of the Arms Act.
And
In Re: Zahid Hussain @ Jahid Hussain @ Mithu @ Zahid Hussian @
Jahid Hossain @ Mithun
... ... Petitioner
Mr. Kallol Mondal
Mr. Krishan Ray
Mr. Souvik Das
Mr. Anamitra Banerjee
... ... for the petitioner
Mr. Sanat Kumar Das
Mr. Amartya Ghose
Mr. Sujan Chatterjee
Mr. Rohan Bavishi
Mr. Souparna Sinha
... ... for the victim
Mr. Tanmoy Kr. Ghosh
Ms. Mayukhi Mitra
... ... for the State
1.We are informed trial has substantially progressed.
2. Under such circumstances, petitioner seeks leave to withdraw the application for bail.
3. Accordingly, this application stands dismissed as not pressed.
4. It is expected trial shall conclude at an early date. (Gaurang Kanth, J.) (Joymalya Bagchi, J.) 2