Calcutta High Court (Appellete Side)
An Application For Bail Under Section ... vs In Re: Parimal Mahato on 26 October, 2017
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 21. 26.10.2017
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ap C.R.M. 9493 of 2017 In the matter of: an application for bail under Section 439 of the Code of Criminal Procedure filed on 20.09.2017 in connection with Arsha Police Station Case No. 96 of 2017 dated 03.08.2017 under Sections 448/376 of the Indian Penal Code.
And In re: Parimal Mahato. ... Petitioner Mr. Sauradeep Dutta. ..for the petitioner.
Mr. Bidyut Roy, Mrs. Rita Dutta. .... for the State.
On the prayer made on behalf of the petitioner, the hearing of this application stands adjourned for the day.
Let this matter appear in the Daily Supplementary Cause List on October 27, 2017 under the same heading at the bottom.
(Debasish Kar Gupta, J.) (Arindam Sinha, J.)