Calcutta High Court (Appellete Side)
489B/489C Of The Indian Penal Code. ... vs In Re: Manick Biswas @ Manik on 28 November, 2023
28.11.2023
Sl. No.49
akd
[Dismissed not pressed]
C. R. M. (DB) 4269 of 2023
In Re: An application for bail under Section 439 of the Code of Criminal
Procedure filed on 19.10.2023 in connection with Bhimpur Police
Station Case No.80 of 2023 dated 16.03.2023 under Sections
489B/489C of the Indian Penal Code. (G.R. Case No.2560 of 2023)
And
In Re: Manick Biswas @ Manik
... ... Petitioner
Ms. Roma Roy
... ... for the petitioner
Mr. Bidyut Kumar Ray
Ms. Sima Biswas
... ... for the State
1.Learned Advocate-on-record for the petitioner submits that her client does not want to proceed with the instant application for bail.
2. Accordingly, this application stands dismissed as not pressed.
(Gaurang Kanth, J.) (Joymalya Bagchi, J.)