Calcutta High Court (Appellete Side)
Sections 493/376/354/511/506/34 Of ... vs In Re: Sarfaraj Ali Sarkar @ Rejjak Ali ... on 1 October, 2024
Author: Soumen Sen
Bench: Soumen Sen
01.10.2024
Court No.29
Item No. 02
ar
CRM (A) 3145 of 2024
In Re:- An application for anticipatory bail under section 438 of the Code of
Criminal Procedure read with Section 482 of the BNSS, in connection with
Kaliyaganj Police Station Case No. 271 of 2024 dated 01.07.2024 under
Sections 493/376/354/511/506/34 of the Indian Penal Code.
And
In Re: Sarfaraj Ali Sarkar @ Rejjak Ali and Anr.
Petitioners
Ms. Busra Khatoon
For the Petitioners
Mr. Iqbal Kabir
Ms. Payel Ghosh
For the State
1.This matter has come for correction of the order dated 09.09.2024.
2. It appears that second sentence of second page, which is in continuation of paragraph 3, the word "against" shall be deleted by inserting the word "in favour of".
3. Let this correction be incorporated in the order dated 09.09. 2024.
4. The server copy shall be corrected accordingly.
5. The other portion of the order dated 09.09.2024 shall remain unaltered.
6. All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
(Soumen Sen, J) (Uday Kumar, J) 2