Calcutta High Court (Appellete Side)
Mokched Ali Gazi @ Mokched Gazi vs Unknown on 19 July, 2023
19.07.2023 C.R.M. (A) 2558 of 2023
ML. 160
Court No. 29
Sourav
In Re: - An application for anticipatory bail under Section 438 of
(DNP) the Code of Criminal Procedure in connection with Swarupnagar
Police Station Case No. 534 of 2018 dated 23.10.2018 under
Sections 448/354A/326A IPC and adding Section 376 IPC.
And
In the matter of: Mokched Ali Gazi @ Mokched Gazi
....petitioner.
Mr. Dipanjan Chatterjee
Mr. Kalyan Kumar Bhattacharjee
Mr. Ferehim Mandal
Ms. Sahina Khatun
...for the petitioner.
Mr. Saswata Gopal Mukherji, Ld. PP
Mr. Sandip Chakrabarty
Mr. Antarikhya Basu
...for the State.
1.Heard learned Counsel for the parties.
2. Learned Counsel for the petitioner does not want to press this application for anticipatory bail at present with liberty for the petitioner to renew his prayer for anticipatory bail with better particulars.
3. Accordingly, the application being CRM (A) 2558 of 2023 is dismissed as not pressed with the aforesaid liberty.
(Chitta Ranjan Dash, J.) (Partha Sarathi Sen, J.) 2