Calcutta High Court (Appellete Side)
Sections 328/354/354C/506/34 Of The ... vs In Re: Sudip Das @ Sudipta Das on 16 December, 2021
16.12.2021 Court No.32 rpan / 537 CRM No. 1891 of 2021 In Re:- An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed in connection with Pukhuria Police Station Case No. 331 of 2020 dated 05.10.2020 under Sections 328/354/354C/506/34 of the Indian Penal Code, 1860;
And In Re: Sudip Das @ Sudipta Das
- Petitioner.
Mr. Sekhar Barman ...for the State.
Records reveal that no one appeared on behalf of the petitioner when the matter was last taken up for hearing on 24 th November, 2021. Today also no one appears on behalf of the petitioner and no accommodation has been sought for.
Accordingly, the application for anticipatory bail, being CRM 1891 of 2021 is dismissed for default.
All parties shall act on the server copies of this order duly downloaded from the official website of this Court. (Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)