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Judgment
4 paragraphs · 100 words
Arindam Lodh, J
Heard Mr. J. Bhattacharjee, learned counsel appearing for the accused-applicants. Also heard Mr. Rajib Saha, learned Addl. P.P. appearing for the respondent-State.
The applicants have filed the present application for releasing them on anticipatory bail under Section 438 of the Code of Criminal Procedure, 1973 since they are under serious apprehension that they will be arrested in connection with Airport Police Station crime No.2023 ARP 018 registered under Sections 341/326/307/506/148 of the IPC.
List the matter on 17.02.2025 on which date learned Addl. P.P. shall produce the case diary relating to Airport P.S. crime No.2023 ARP 018.