Calcutta High Court (Appellete Side)
Explosive Substances Act vs In Re:- Biswajit Poddar @ Sona Pappu on 30 August, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 62 30.8.2017
C.R.M. No.8235 of 2017 p.d.
Re: An application for bail under Section 439 Cr.P.C. affirmed on 21.8.2017 in connection with Kasba Police Station Case No.76/2017 dated 7.2.2017 under Sections 148/149/307/506/120B of the Indian Penal Code, 1860, read with Sections 25 (Ib) (a)/27 of the Arms Act and Sections 3 / 5 of the Explosive Substances Act.
-And -
In re:- Biswajit Poddar @ Sona Pappu .... Petitioner. Mr. Suman Das Adhikary ... For the petitioner. Mr. Pradipta Ganguly .... For the State.
In presence of both the learned Counsel for the parties, this application for bail is taken up for hearing out of turn.
On the prayer made on behalf of the petitioner, this application for bail stands dismissed being not pressed.
(Debasish Kar Gupta, J.) (Amitabha Chatterjee, J. )