Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs Sandip Dhar - on 5 January, 2011
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
456. 05-01-11
CRM No. 18442 of 2010 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 28.12.2010 in connection with Maheshtala P.S. Case No. 250 of 2010 dated 30.04.2010 under Sections 498A/302/34 of the Indian Penal Code.
And In the matter of : Sandip Dhar - petitioner Mr. Rana Mukhopadhyay ... for the petitioner The learned Counsel appearing for the petitioner submits that his client does not want to proceed with the matter.
Accordingly, the matter stands dismissed as not pressed.
(J. N. Patel, Chief Justice.) (Ashim Kumar Roy, J.)