Calcutta High Court (Appellete Side)
Md. Waqar Salim @ Suraj Chaudhry vs The State Of West Bengal on 20 August, 2013
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
1 In The High Court At Calcutta Criminal Miscellaneous Jurisdiction Appellate Side Present:
The Hon'ble Mr. Justice Jayanta Kumar Biswas and The Hon'ble Mr. Justice Subal Baidya CRM No.11238 of 2013 Md. Waqar Salim @ Suraj Chaudhry v.
The State of West Bengal Mr. Syed Shahid Imam Mr. Modassar Alam ... for the petitioner.
Mr. Manjit Singh, PP Mr. Pradipto Mondal ... for the State.
Heard on: August 20, 2013 Order on: August 20, 2013.
Jayanta Kumar Biswas, J:- Mr. Imam appearing for the petitioner has submitted that he has received instructions not to press the CRM for bail under s.436A CrPC. Mr. Public Prosecutor has left the matter to our discretion. In view of the submissions, we dismiss the CRM. Certified xerox.
(Jayanta Kumar Biswas, J.) S.R. (Subal Baidya, J.)