Calcutta High Court (Appellete Side)
489B/489C/120B Of The Indian Penal Code vs In Re : Sahajahan Mondal @ Rintu on 3 November, 2017
1 03.11.2017
tkm/ct 28 C.R.M. 10398 of 2017 sl no. 114 In Re : An application for bail under section 439 of the Code of Criminal Procedure filed on 10.10.2017 in connection with Tehatta P.S case no. 111/2015 dated 25.3.2015, under sections 489B/489C/120B of the Indian Penal Code, And In Re : Sahajahan Mondal @ Rintu ....... petitioner Mr. Amanul Islam ...... for the petitioner Mr. Abhra Mukherjee Mr. D. Sahu ...... for the State Learned advocate for the petitioner does not want to proceed further with the matter.
Accordingly, the application for bail is dismissed as not pressed.
(Moushumi Bhattacharya, J.) (Joymalya Bagchi, J.)