Calcutta High Court (Appellete Side)
9609/2011 on 10 October, 2011
Author: Harish Tandon
Bench: Harish Tandon
1 bc 10.10.2011. C.R.M. 9609 of 2011 Md. Anwar Hossain ... For the Petitioner Learned counsel appearing for the petitioner submits that the petitioner does not intend to proceed with the matter and prays for withdrawal of the same.
In view of the submission made above, let this application be "Dismissed as withdrawn".
Criminal Section is directed to supply the certified copy of this order to the petitioner upon compliance of necessary formalities on priority basis.
(Harish Tandon, J.) (Soumen Sen, J.)