Calcutta High Court (Appellete Side)
In Re:- Md. Jahangir Hossain @ Jahangir ... vs Re: An Application For Anticipatory ... on 10 November, 2016
Author: Ashim Kumar Roy
Bench: Ashim Kumar Roy
1 321 10.11.2016
C.R.M. No. 6734 of 2016 p.d.
In re:- Md. Jahangir hossain @ Jahangir Hassan .... Petitioner.
-And-
Re: An application for anticipatory bail under Section 438 Cr.P.C. affirmed on 19.8.2016 in connection with Kaliachak Police Station Case No.97/2015 dated 28.2.2015 under Section 363/366A/34 of the Indian Penal Code.
Ms. Keya Nag ... For the petitioner.
Mr. Sudip Ghosh ... For the State.
Ms. Keya Nag, the learned Counsel for the petitioner and Advocate-in-Record submits that she has instruction for not to press this application for anticipatory bail.
Having regard to such submission, this application for anticipatory bail stands rejected as not pressed.
(Ashim Kumar Roy, J.) (Sankar Acharyya, J.)