Calcutta High Court (Appellete Side)
20B/489B/489C Of The Indian Penal Code; vs In Re : Panna Lal Chaudhary @ Manna Lal ... on 17 June, 2021
17.06.2021 Court No.30 rpan / 35 C.R.M. 11256 of 2019 (Via Video Conference) In Re: An application for bail under Section 439 of the Code of Criminal Procedure filed in connection with STF Police Station Case No.21 of 2018 dated 04.11.2018 under Sections 120B/489B/489C of the Indian Penal Code;
And In Re : Panna Lal Chaudhary @ Manna Lal Chaudhary ....Petitioner.
Mr. Neguive Ahmed, Md. Anwar Hossain ... for the State.
No one appears today on behalf of the petitioner, though Mr. Ahmed, learned advocate appearing for the State, is present.
List the matter for further consideration of 5th July, 2021.
(Md. Nizamuddin, J.) (Tapabrata Chakraborty, J.)