Calcutta High Court (Appellete Side)
Arms Act. (G.R. Case No. 420 Of 2018) vs In Re: Ashiqe Ali @ Ashiq Ali on 2 May, 2018
1 02.05.18 Sl. No.72 akd [Dismissed not pressed] C. R. M. 1720 of 2018 In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed on 23.03.2018 in connection with Chinsurah Police Station Case No. 63 of 2018 dated 15.03.2018 under Sections 399/402 of the Indian Penal Code and Sections 25/27 of the Arms Act. (G.R. Case No. 420 of 2018) And In Re: Ashiqe Ali @ Ashiq Ali ... ... Petitioner Mr. Sudip Ghosh Chowdhury .. Advocate ... ... for the petitioner Mr. Neguive Ahmed .. Ld. Addl. Public Prosecutor Ms. Trina Mitra .. Advocate ... ... for the State Learned advocate-on-record for the petitioner submits that his client does not want to proceed with the instant application for bail.
Accordingly, this application stands dismissed as not pressed.
(Ravi Krishan Kapur, J.) (Joymalya Bagchi, J.)