Calcutta High Court (Appellete Side)
Barasat vs In Re : Aaa on 5 May, 2025
05.05.2025 Item no.7 Court No.39 srm IN THE HIGH COURT AT CALCUTTA CRIMINAL MISCELLANEOUS JURISDICTION C.R.M.(M) 245 of 2025 In Re:- An application for bail under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 corresponding to Section 439 of the Code of Criminal Procedure in connection with Ashoknagar Police Station Case No.857/2023 dated 13.12.2023 under Sections 376(2)(n)/376(3) of the Indian Penal Codeand Section 6 of the Protection of Children from Sexual Offences Act, 2012 pending before the learned Judge, Special POCSO Court, Barasat, North 24-Parganas;
And In Re : AAA .... Petitioner Mr. Angshuman Chakraborty, Mr. Shashanka Shekher Saha ...for the Petitioner Ms. Binay Kumar Panda, Mr. Debarshi Brahma ... for the State Ms. Sudeshna Das ...for the de facto complainant.
Learned Advocate for the petitioner seeks not to press the application, upon instruction.
In view of such submission, the application being CRM (M) 245 of 2025 is dismissed for non-prosecution.
(Bivas Pattanayak, J.)