Calcutta High Court (Appellete Side)
498A/406/506/328/379/34 Of The Indian ... vs In Re: Sri Nantu Dutta on 1 March, 2022
CRM(A) No.407 of 2022
Via video conference
01.03.22
(S.R.) In re: An application for anticipatory bail under Section 438 of the Sl.25 Code of Criminal Procedure filed in connection with Gaighata Police Ct.32 Station Case No.1110 of 2021 dated 29/11/2021 under Section 498A/406/506/328/379/34 of the Indian Penal Code;
And In re: Sri Nantu Dutta ... petitioner.
Mr. Krishna Deo Das Mrs. Pampa Dey (Dhabal) ... for the petitioner.
Mr. Imran Ali Mr. Sk. Afif Hossain ...for the State.
On the prayer of Mr. Das, learned advocate appearing for the petitioner, the application for anticipatory bail being CRM(A) No.407 of 2022 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.)