Calcutta High Court (Appellete Side)
An Application For Anticipatory Bail ... vs Shakila Khatoon @ Sakila Begum & Ors on 8 December, 2016
Author: Patherya
Bench: Patherya
1 Sl No. 01 08.12.2016
KAUSHIK DISMISSED C.R.M. 9792 of 2016.
In the matter of an application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 15.11.2016 in connection with Jorasanko P.S. Case No. 599 of 2016 dated 03.11.2016 under Sections 376/417/354C/323/506/114 of the Indian Penal Code.
And In the matter of : Shakila Khatoon @ Sakila Begum & Ors. ... Petitioners.
Since none appears on behalf of the petitioners, this application is dismissed as not pressed in view of letter dated 6th December, 2016.
Letter dated 6th December, 2016 be kept on record. Certified copy of this order, if applied for, be given to the parties on priority basis.
( Patherya, J.) ( Md. Mumtaz Khan, J. ) 2