Calcutta High Court (Appellete Side)
Sections 376/493/323/325/307/34 Of ... vs In Re: Masum Reja on 24 November, 2021
24.11.2021 Court No.32 Item No.165 Krishnendu Not Pressed CRM No. 2619 of 2021 (Via video Conference) In Re:- An application for anticipatory bail under section 438 of the Code of Criminal Procedure filed in connection with Chanchal Police Station Case No. 1119 of 2020 dated 29.11.2020 under sections 376/493/323/325/307/34 of the Indian Penal Code .
And In Re: Masum Reja ...Petitioner Mr. Arup Sarkar ...For the Petitioner Mr. S. Ganguly ...For the State On the prayer of the learned advocate appearing for the petitioner, the application for anticipatory bail, being CRM 2619 of 2021, is dismissed as ' not pressed'.
All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
(Sugato Majumdar, J.) (Tapabrata Chakraborty, J.)