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Calcutta High Court (Appellete Side)

An Application For Anticipatory Bail ... vs Swapan Kumar Pal on 13 February, 2017

Author: Patherya

Bench: Patherya

                                                       1

13. 02. 2017
 REJECTED
                              C.R.M. 254 of 2017.




In the matter of : An application for anticipatory bail under Section
438 of the Code of Criminal Procedure filed on 10th January, 2017 in
connection with Polba Police Station Case No 118 of 2016 dated
24.9.2016

under Sections 498A/406/307/34 of the Indian Penal Code read with Sections 3 and 4 of the Dowry Prohibition Act.

And In the matter of : Swapan Kumar Pal ..Petitioner.

Mr. Arunava Ganguly .. for the Petitioner.

Mr. Bitasak Banerjee For the State Defence counsel submits that the petitioner is no longer desirous of proceeding with this application. Accordingly, this application is rejected as not pressed.

Certified copy of this order, if applied for, be given to the parties on priority basis.

( Patherya, J.) ( Debi Prosad Dey, J. ) 2