Calcutta High Court (Appellete Side)
Saugata Mitra vs Unknown on 16 July, 2013
Author: Toufique Uddin
Bench: Toufique Uddin
CRM 9208 of 2013
16.07.2013
Court No.29 In re: An application for cancellation of bail under Section 439 (2) of the
Item No. 96
Code of Criminal Procedure.
(rejected)
And
In the matter of: Saugata Mitra
.....Petitioner
Ms. Faria Hossain, Advocate
.... For the Petitioner
None moves on behalf of the petitioner. Heard the learned
lawyer of the State who submitted that there is no ground to entertain
the prayer for cancellation of bail.
Having a glance over the record I don't find any G.D. or Police
Report in regard to alleged threatening or so.
Therefore, I reject the prayer for cancellation of bail.
(Toufique Uddin, J)
sn
1.
10.02.2010.
C.R.R. No. This