Calcutta High Court (Appellete Side)
CRM-3966-2017 on 15 June, 2017
Author: Dipankar Datta
Bench: Dipankar Datta
1 706 15.06.2017
C.R.M. 3966 of 2017 CL PG Court No.15 Re : An application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on 05.05.2017. In re : Abhinash Mandal @ Abhinas Das & Anr.......petitioners Mr. Kazi M. Rahman................for the petitioners Apprehending arrest in course of investigation of Chanchal Police Station F.I.R. No.372 of 2013 dated 24.08.2013 under sections 365/368/376/34 of the Indian Penal Code, the petitioners have applied for anticipatory bail.
On the prayer of the learned advocate for the petitioner, the application for anticipatory bail stands dismissed as not pressed.
(DIPANKAR DATTA, J.) (DEBI PROSAD DEY, J.)