Calcutta High Court (Appellete Side)
Sections 3/4 Of The Pdpp Act. (G.R. Case ... vs In Re: Dr. Syed Imtiaz Ahmed on 4 April, 2024
04.04.2024
Sl. No.40
akd
[Adjourned]
C. R. M. (DB) 992 of 2024
In Re: An application for bail under Section 439 of the Code of Criminal
Procedure filed on 21.03.2024 in connection with Narendrapur Police
Station Case No.102 of 2024 dated 27.01.2024 under Sections
448/427/354B/325/308/195A/379/34/120B of the Indian Penal Code and
Sections 3/4 of the PDPP Act. (G.R. Case No.639 of 2024)
And
In Re: Dr. Syed Imtiaz Ahmed
... ... Petitioner
Mr. Syed Arif Ahmed
... ... for the petitioner
Mr. Suman Dey
... ... for the de-facto complainant
Mr. Rudradipta Nandy .. ld. Addl. Public Prosecutor
Ms. Sanjana Saha
... ... for the State
1.Let the matter appear under the same heading tomorrow i.e. 05.04.2024.
2. Case diary of Narendrapur Police Station Case No. 46 of 2024 be produced on the adjourned day. (Gaurang Kanth, J.) (Joymalya Bagchi, J.) Signed By :
ARUP KUMAR DAS High Court of Calcutta 4 th of April 2024 03:52:57 PM