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Judgment
Arindam Lodh, J
Heard Mr. P. Sen Choudhury, learned counsel appearing for the accused-applicants. Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.
The applicant has filed the present application for releasing him on anticipatory bail under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 since they are under serious apprehension that they will be arrested in connection with A.D. Nagar Police Station crime No.2025 ADN 005 registered under Sections 126(2)/117(2)/109/304/351(2)(3)/3(5) of BNS, 2023.
List the matter on 24.02.2025 on which date learned P.P. shall produce the case diary relating to A.D. Nagar P.S. crime No. 2025 ADN 005 along with injury report of the victim.