Calcutta High Court (Appellete Side)
16025/2010 on 11 January, 2011
Author: Kalidas Mukherjee
Bench: Kalidas Mukherjee
1.01.2011
50) CRM No. 16025 of 2010 In Re: Golam Kibria Biswas -Petitioner Mr. Amarendra Chakrabortty ...For the Petitioner Mr. Swapan Kumar Mullick ... For the State Re : Application for Anticipatory Bail under Section 438 of the Code of Criminal Procedure filed on 11.10.2010.
This is an application for bail under Section 438 of the Code of Criminal Procedure on behalf of the petitioner who apprehends arrest in connection with Kaliachak P.S. Case No. 557/2009 dated 16.9.2009 under Sections 147/148/149/341/302 of the Indian Penal Code along with Sections 25(i)(a)/27 Arms Act and Section 9B of the Indian Explosive Act.
The learned Counsel for the petitioner submits that he has been instructed not to press this application on behalf of his client.
Accordingly, this application stands rejected as 'not pressed'.
(Kalidas Mukherjee, J.) (Md. Abdul Ghani, J.) 2 2