AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 102 wordsBiswajit Palit, J
This pre-arrest bail application under Section 482 of BNSS is filed for granting bail in connection with Bishalgarh PS Case No.97 of 2025 under Section 313(6), 117(2)/3(5) of BNS.
Learned Counsel Mr. S. Talapatra appears for the applicants.
Learned P.P. Mr. R. Datta along with Mr. R. Saha, Learned Addl. P.P. is present for the State.
Call for the record from the Learned Trial Court.
Learned P.P. be asked to produce the Case Diary on the next date.
List this matter on 01.12.2025.
A copy of this order be supplied to Learned P.P. in the course of the day.