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Calcutta High Court (Appellete Side)

Sri Ramabtar Berlia & Ors. ... vs Unknown on 16 April, 2014

Author: Joymalya Bagchi

Bench: Joymalya Bagchi

                                                                1


16.04.2014

. 

Item No. 62 

ap (Not pressed)                                                    C.R.M. 2907 of 2014    In Re:‐ An application for anticipatory bail under Section 438 of the Code  of  Criminal  Procedure  filed  on  17.02.2014  in  connection  with  Mal  P.S.  Case No. 29 of 2011 dated 25.01.2011 under Sections 406/409 of the Indian  Penal Code. 

                                                        And  In the matter of : Sri Ramabtar Berlia & Ors.    ... petitioners    Mr. S. P. Tewary.         ....For the petitioners.  

 

Mr. Madhusudan Sur.         .....For the State      The learned counsel appearing on behalf of the petitioners submits  on  instruction  that  the  petitioners  do  not  want  to  proceed  with  this  application. Accordingly, this application is dismissed as not pressed. 

The  written  instruction  filed  by  the  learned  counsel  appearing  for  the petitioners in Court today be kept with the record.  

      

                                                                          (Joymalya Bagchi, J.)                                                                                   (Ishan Chandra Das, J.)