Calcutta High Court (Appellete Side)
Jahangir Sk @ Jharu vs Unknown on 26 February, 2024
Author: Debangsu Basak
Bench: Debangsu Basak
C.R.M. (A) 5041 of 2023 26.02.2024
In Re: - An application for anticipatory bail under Section 438 of DL.38 the Code of Criminal Procedure in connection with Kaliganj Court No.29 Police Station Case No.127 of 2023 dated 06.03.2023 under (AD) Sections 157/148/149/326/307/353/333 of the Indian Penal (Disposed of as not Code, Sections 4/5/6 of E.S. Act, Section 9 of MPO Act and maintainabl Section 4 of PDPP Act.
e) And In the matter of: Jahangir Sk @ Jharu ....petitioner.
Mr. Rajesh Kumar Shah ... for the petitioner.
Ms. Sujata Das ...for the State.
Process of proclamation and attachment was completed on August 13, 2023.
The application for anticipatory bail was apparently filed on November 8, 2023.
In such circumstances, the present application, C.R.M. (A) 5041 of 2023, is disposed of as not maintainable.
(Debangsu Basak, J.) (Md. Shabbar Rashidi, J.)