- (1.) In Re: An application for anticipatory bail under Section 438 CrPC apprehending arrest in connection with Domkal P.S. Case No.89 of 2020 dated February 17, 2020 under sections 393/402 IP.C and S.25(i)(a) of the Arms Act.
(2.) Mr. Anisur Rahaman ..for the petitioner Ms. Sukanya Bhattacharyya Mr. Mirza Firoz Ahmed Begg .. for the State The advocate-on-record for the petitioner undertakes to affirm and properly stamp the petition as per the rules within a month of resumption of normal functioning of the court. The petition is taken up through video- conference on the basis of such undertaking.
(3.) At the very inception, the learned advocate appearing for the petitioner submits that the petitioner no. 1 has already been arrested and as such he is not inclined to press the application on his behalf.;