Calcutta High Court (Appellete Side)
Moiram Bibi vs Unknown on 13 March, 2023
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 1009 of 2023 13.03.2023
Sl.77 Court No.29 In Re: - An application for anticipatory bail under Section 438 of (AD) the Code of Criminal Procedure in connection with Kakdwip (dismissed Police Station Case No.135 of 2022 dated 14/05/2022 under as not Sections 498A/406/307/34 of the Indian Penal Code and pressed) adding Sections 304B/306 of the Indian Penal Code and under Sections 3 and 4 of Dowry Prohibition Act (corresponding to G.R. Case No.1039 of 2022).
And In the matter of: Moiram Bibi ....petitioner.
Mr. Sandip Kumar Mondal Mr. Sumit Routh ... for the petitioner.
Mr. Saswata Gopal Mukherji, Ld. PP Mr. Aniket Mitra ... for the State.
On the prayer made on behalf of the petitioner, CRM (A) 1009 of 2023 is dismissed as not pressed.
State is represented.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.) 2