Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Swapna Mohanta @ Shapna Mohanta on 3 January, 2017
Author: Patherya
Bench: Patherya
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03. 01 .2017 REJECTED C.R.M. 9233 of 2016.
In the matter of : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 24th October, 2016 in connection with Bhaktinagar Police Station Case No 952 of 2016 dated 29.6. 2016 under Sections 354A/354C/509/376/380/34 of the Indian Penal Code.
And In the matter of : Swapna Mohanta @ Shapna Mohanta ..Petitioner.
Mr. Anirban Banerjee .. for the Petitioner.
Mr. Soumya Kundu For the State On the prayer of defence counsel, this application is rejected as not pressed.
Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Amitabha Chatterjee, J. ) 2