Calcutta High Court (Appellete Side)
Code. (G.R. Case No.749 Of 2024) vs In Re: Dripto Bakshi on 2 January, 2025
02.01.2025
Sl. No.14
akd
[Adjourned]
C. R. M. (A) 4662 of 2024
In Re: An application for anticipatory bail under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 filed on 19.12.2024 in
connection with Kharagpur Town Police Station Case No.392 of 2024
dated 13.09.2024 under Sections 376/417/354/354B of the Indian Penal
Code. (G.R. Case No.749 of 2024)
And
In Re: Dripto Bakshi
... ... Petitioner
Mr. Debasis Kar
... ... for the petitioner
Mr. Sanjay Bardhan
Ms. Debjani Dasgupta
... ... for the State
1.Let the matter appear under the same heading on 09.01.2025.
2. Officer-in-charge, Kharagpur Town Police Station shall notify the victim with regard to pendency of the proceeding and her right to legal representation through High Court Legal Services Committee.
3. Let a copy of this order be communicated to the Officer-in- charge, Kharagpur Town Police Station as well as to the Secretary, High Court Legal Services Committee.
[Shampa Dutt (Paul), J.] (Joymalya Bagchi, J.)