Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Dipak Sarkar @ Tepa - on 22 March, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
127. 22-03-11
CRM No. 2150 of 2011 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 6.3.11 in connection with Ragganj P.S. Case No. 344 of 2010 dated 17.12.2010 under Sections 498A/302/34 of the Indian Penal Code.
And In the matter of : Dipak Sarkar @ Tepa - petitioner Ms. Sujata Das ... for the petitioner Ms. Silpi Sengupta ... for the State The learned Counsel appearing for the petitioner submitted that on instruction she is not pressing this application.
The application stands dismissed for want of prosecution.
(J. N. Patel, Chief Justice.) (Ashim Kumar Roy, J.)