Calcutta High Court (Appellete Side)
Lokenath Pramanick vs Unknown on 18 November, 2021
18.11.2021 S.D.
601. CRM 7312 of 2021 In Re: - An application for bail under Section 439 of the Code of Criminal Procedure, 1973.
And In the matter of: Lokenath Pramanick ....Petitioner.
Mr. Koustav Bagchi Mr. Sourav Mukherjee ...for the Petitioner.
Learned advocate for the petitioner prays for leave to amend the cause title of the bail application.
Such leave is granted.
The petitioner is directed to amend the cause title of the bail petition. The petitioner is also directed to serve a copy of the amended bail petition upon the learned Government Pleader, High Court, Calcutta and to file affidavit of service to this effect on the next date.
Let the matter appear on Monday (22-11-2021). (Ananda Kumar Mukherjee, J.) (Shivakant Prasad, J.)