Calcutta High Court (Appellete Side)
And Section 4 Of Pdpp Act. (G.R. Case ... vs In Re: Saddam Sk on 1 February, 2024
01.02.2024
Sl. No.47
akd
[Dismissed not pressed]
C. R. M. (DB) 311 of 2024
In Re: An application for bail under Section 439 of the Code of Criminal
Procedure filed on 24.01.2024 in connection with Kaliganj Police Station
Case No.127 of 2023 dated 06.03.2023 under Sections
157/148/149/326/307/353/333 of the Indian Penal Code read with
Sections 4/5/6 of the Explosive Substances Act, Section 9 of MPO Act
and Section 4 of PDPP Act. (G.R. Case No.3137 of 2023)
And
In Re: Saddam Sk.
... ... Petitioner
Mr. Kalyan Ghosh
... ... for the petitioner
Mr. Sandip Chakraborty
... ... for the State
1.Learned Advocate-on-record for the petitioner submits that his client does not want to proceed with the instant application for bail.
2. Accordingly, this application stands dismissed as not pressed.
(Ajay Kumar Gupta, J.) (Joymalya Bagchi, J.)