Calcutta High Court (Appellete Side)
Parimal Debnath vs Unknown on 24 June, 2024
Author: Arijit Banerjee
Bench: Arijit Banerjee
36. 24-06-2024 (ct. no.28) debajyoti CRM (DB) 1859 of 2024 In re: An application for bail under Section 439 of the Code of Criminal Procedure in connection with Dankuni Police Station Case No.349 of 2023 dated 11-11-2023 under Sections 341/325/307/504 of the Indian Penal Code.
-And-
In the matter of : Parimal Debnath .... Petitioner.
Mr. Sukanta Chakraborty, Mr. Anindya Halder ... For the Petitioner.
Mr. Partha Pratim Das, Mr. Mirza Firoj Ahmmed Begg ... For the State.
Learned advocate for the petitioner, on instructions, submits that the petitioner does not wish to proceed with this bail application.
The application for bail being CRM (DB) 1859 of 2024 is dismissed for non-prosecution.
All parties shall act on the server copies of this order duly downloaded from the official website of this Court.
Criminal Section is directed to supply certified copies of this order to the parties, if applied for, upon compliance of all necessary formalities.
(Arijit Banerjee, J.) (Apurba Sinha Ray, J.) Signed By :
DEBAJYOTI DAS High Court of Calcutta 25 th of June 2024 08:09:38 PM