Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re:- Kuran Sk on 9 January, 2017
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 21 09.01.2017
sm Rejected CRM No.110 of 2017 In the matter of an application for bail under Section 439 of the Code of Criminal Procedure filed on 04.01.2017 in connection with Jalangi Police Station Case No.697 of 2009 dated 27.12.2009 under sections 147/148/149/325/326/307/427/353/186/332/333/435 of the Indian Penal Code read with sections 3&4 of the Arms Act and section 3 of the Prevention of Damage to Public Propriety Act.
And In Re:- Kuran Sk. .. Petitioner.
Mr.Bhaskar Hutait ... for the petitioner Mr.Navanil De... for the State.
The learned advocate for the petitioner submits on instructions that he is not pressing this application for bail.
Having regard to that, this application for bail of the petitioner is dismissed as 'not pressed'.
(Ashim Kumar Roy, J.) (Malay Marut Banerjee, J.)