Calcutta High Court (Appellete Side)
Samir Mondal vs Unknown on 6 July, 2023
06.07.2023 D/L 33 Ct. No.28 (Dismissed not pressed) (SKB) CRM (DB) 2497 of 2023 In Re:- An application for bail under section 439 of the Code of Criminal Procedure in connection with Baduria Police Station Case No.188 of 2023 dated 10.04.2023 under Sections 120B/419/420/467/468/471/474 of the Indian Penal Code and Sections 14A(b)/14C of Foreigners Act and Section 3/6 of Indian Wireless Telegraphy Act and Sections 4/20/25 of Indian Telegraph Act, 1885 And In the matter of : Samir Mondal ... Petitioner Ms. Priya Chakraborty ... for the petitioner Mr. Ranabir Roy Chowdhury, Mr. Mainak Gupta ... for the State Learned advocate for the petitioner submits that her client does not want to proceed with the instant application for bail.
Accordingly, this application stands dismissed as not pressed.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)