Calcutta High Court (Appellete Side)
Section 4 Of Pdpp Act vs In Re : Nur Mahammad Shek @ Sk on 5 February, 2024
05.02.2024
36
sdas
C.R.M. (DB) No. 333 of 2024
In Re:- An application for bail under Section 439 of the Code of
Criminal Procedure in connection with Kaliganj Police Station
Case No. 127 of 2023 dated 06.03.2023 under Sections
157/148/149/326/307/353/333 of the Indian Penal Code read
with Sections 4/5/6 of E. S. Act and Section 9 of MPO Act and
Section 4 of PDPP Act.
And
In Re : Nur Mahammad Shek @ Sk. ..... Petitioner
Mr. Kalyan Ghosh
...... for the petitioner
Mr. Imran Ali
Ms. Debjani Sahu
...... for the State
1.Learned Counsel for the petitioner submits he does not want to proceed with the application for bail.
2. Accordingly, application for bail is dismissed as not pressed.
3. Instruction filed by the lerned Counsel for the petitioner in Court be kept with record. (Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)