Calcutta High Court (Appellete Side)
Abdul Rob Gazi vs Unknown on 16 April, 2014
Author: Subhro Kamal Mukherjee
Bench: Subhro Kamal Mukherjee
C/L. 335.
April 16, 2014. C.R.M. No. 4612 of 2014 MNS.
In re: An application for bail under Section 439 of the Code of Criminal Procedure filed on March 25, 2014 in connection with Hemnagar Coastal Police Station Case No. 05 of 2012 dated February 15, 2012 under Sections 376(G)/506 of the Indian Penal Code.
And In the matter of: Abdul Rob Gazi ...petitioner.
Mr. Debapriya Samanta ...for the petitioner.
Mr. Pradipta Ganguly . ...for the State.
This matter is taken up for hearing out of turn on the mentioning of Mr. Debapriya Samanta, learned advocate appearing for the petitioner, in presence of Mr. Pradipta Ganguly, learned advocate appearing for the State.
Mr. Samanta, learned advocate appears for the petitioner and submits that he has been instructed by his client not to press this application for bail.
As prayed for, the application for bail is rejected as not pressed.
(Subhro Kamal Mukherjee, J.) (Shib Sadhan Sadhu, J.)